Section 29(3) in Uttar Pradesh Muslim Waqfs Act, 1960
(3)The application for registration shall be made in such form and manner and at such place as the Board may prescribe and shall contain the following particulars, as far as possible -(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, and rates and taxes annually payable in respect of the waqf properties;(d)an estimate of the expenses annually incurred in the realization 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 individuals,(ii)purely religious purposes ;(iii)charitable purposes; and(iv)any other purpose; and(f)any other particulars prescribed by the Board.
