Section 63(1) in Jammu and Kashmir Wakafs Act, 2001
(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.
