Section 66 in Rajasthan Muslim Wakf Regulations, 1964
66. Return of annual income of the wakf.
(1)Every Mutawalli of a wakf shall submit before the first day of the month of May every year, a return in Form XI of the total net annual income of the wakf for the previous twelve months ending with the 31st day of the month of March of that year including the receipts for the immovable properties form investments and receipts in each and in kind for the purpose of fixing the contribution by the wakf to the Board under section 46 of the Act.(2)After the receipt of the return of the income from the Mutawalli the Board shall examine the return and determine the net annual income of the wakf for the purpose of contribution under section 46 of the Act.(3)On the net annual income so determined by the Board, the Mutawalli shall pay [6%] [Substituted by Notification dated 4-1-1968, Published in Rajasthan Gazette, Part IV-C, Extraordinary, dated 25-1-1968.] as contribution to the Board.(4)If the Mutawalli of any wakf fails to make a return within time or makes a return which in the opinion of the Board is incorrect or defective, the Board may assess the net annual income to the best of its judgment and the amount so assessed shall be deemed to be the net annual income of the wakf for the purpose of section 46 of the Act.(5)In case of default to pay the contribution, the Secretary or any other competent officer with the written permission of the Chairman, shall issue registered notices acknowledgment due positively in first week of June and December against the defaulters. The explanation, if any, received from the defaulters to the notice shall be put up in the next meeting of the Board for decision.(6)The Board may in the case of any particular wakf reduce or remit such contributions for such time as it thinks fit.Fees payable for inspection of Proceedings and Records of Boards and for issue of copies [under section 68(2)(i)]
