Section 65(4) in Rajasthan Muslim Wakf Regulations, 1964
(4)The Auditor shall go into the accounts of wakfs, verify the wakf properties and note losses and gains given the causes thereof. He shall ascertain and note-(a)the total demand:(b)the actual income;(c)amount in arrears;(d)rent payable to superior landlords or rents payable to Government, cesses and taxes, etc.;(e)rent actually paid;(f)why not paid (with respect to each property and entire estate);(g)the cost of collection as per Mutawalli's Accounts and at 12-½ per cent;(h)rent in arrears;(i)the net available income.
