(3)An application for registration shall be made in such form and manner and at such place as the Board may by regulation provide and shall contain the following particulars:—(a)a description of the waqf properties sufficient for the identification thereof;(b)the gross annual income from such properties;(c)the amount of land revenue, cesses, rates and taxes annually payable in respect of the waqf properties;(d)an estimate of the expenses annually incurred in the realisation of the income of the waqf properties;(e)the amount set apart under the waqf for—(i)the salary of the mutawalli and allowances to the individuals;(ii)purely religious purposes;(iii)charitable purposes; and(iv)any other purposes;(f)any other particulars provided by the Board by regulations.
