63. Penalty for contravention of any lawful order.
(1)If any person contravenes any provision of, any lawful order passed under the Act, or the rules made thereunder, or obstructs Chairman, Tehsil Committee or his nominee from lawful taking possession of any property being to Wakaf under any provision of the Act of rules made thereunder, he shall be punished by Chairman, Tehsil Wakaf Committee with fine which may extend up to Rs. 1000/- but shall not be less than Rs. 500/- per day for the period of contravention.(2)Any person, who pays to or receives from any other person any sum of money in respect of any property which he knows or has reason to believe to be Wakaf property or is likely to be declared to be Wakaf property within the meaning of this Act, shall be punished by the Chairman, Tehsil Committee with fine which shall not be less than sum of money paid to or received by him from such other person.(3)The Chairman, Tehsil Committee shall, before imposing punishment under sub-section (1) or sub-section (2), provide such person a reasonable opportunity of being heard.(4)Any punishment imposed under sub-section (1) or subsection (2) upon any person shall not protect such person from any other criminal or civil liability under any other law for the time being in force.
