Section 19(1) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(1)It shall be lawful for the Chief Executive, or any person authorized by him in this behalf, to seek and receive, on behalf of the Board, any donations, Nazars, offerings, Sadqa, Zakat and Ushur from any person, and no person, other than the Chief Executive or any person authorized by him in this behalf, shall receive or be entitled to receive such donations, Nazars, offerings, Sadqa, Zakat or Ushur.
