In section 61 of the principal Act,(a)in sub-section (1),—(i)clauses (e) and (f) shall be omitted;(ii)(ii) for the long line, the following shall be substituted, namely:—“he shall, unless he satisfies the court or the Tribunal that there was reasonable cause for his failure, be punishable with a fine which shall not be less than twenty thousand rupees but which may extend to fifty thousand rupees.”;(b)after sub-section (1), the following sub-section shall be inserted, namely:—"(1A)If a mutawalli fails to(i)deliver possession of any waqf property, if ordered by the Board or the Tribunal;(ii)carry out the directions of the Collector or the Board;(iii)do any other act which he is lawfully required to do by or under this Act;(iv)provide statement of accounts under section 46;(v)upload the details of waqf under section 3Bhe shall be punishable with imprisonment for a term which may extend to six months and also with a fine which shall not be less than twenty thousand rupees but which may extend to one lakh rupees.”;(c)in sub-section (5), for the words and figures “the Code of Criminal Procedure, 1973”, the words and figures “the Bharatiya Nagarik Suraksha Sanhita, 2023” shall be substituted.
