Section 56(3) in Himachal Pradesh Waqf Rules, 2016
(3)On receipt of a return under sub-rule (1) the Chief Executive Officer shall verify the return submitted by the mutawalli and if he is satisfied of the correctness of the return may fix the annual contribution in accordance with such return. If no return is filed within time the Chief Executive Officer shall suo motu fix the annual contribution to be paid by the mutawalli.
