(3)The Survey Commissioner shall, after making such inquiry as he may consider necessary, submit his report, in respect of auqaf existing at the date of the commencement of this Act in the State or any part thereof, to the State Government containing the following particulars, namely:—(a)the number of auqaf in the State showing the Shia auqaf and Sunni auqaf separately;(b)the nature and objects of each waqf;(c)the gross income of the property comprised in each waqf;(d)the amount of land revenue, cesses, rates and taxes payable in respect of each waqf;(e)the expenses incurred in the realisation of the income and the pay or other remuneration of the mutawalli of each waqf; and(f)such other particulars relating to each waqf as may be prescribed.
