Section 19 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
19. Power to seek and receive offerings.
(1)It shall be lawful for the Chief Executive, or any person authorized by him in this behalf, to seek and receive, on behalf of the Board, any donations, Nazars, offerings, Sadqa, Zakat and Ushur from any person, and no person, other than the Chief Executive or any person authorized by him in this behalf, shall receive or be entitled to receive such donations, Nazars, offerings, Sadqa, Zakat or Ushur.(2)Whoever solicits or receives any donations, Nazars, offerings, Sadqa, Zakat or Ushur in the name of, or on behalf of the Board or the Chief Executive, in contravention of the provisions of sub-section (1), shall be punishable with fine which may extend to five thousand rupees or double the amount received, whichever is higher.(3)The Chief Executive and the employees of the Board and all other persons authorized to do any act under the Act shall, while acting or purporting to act in pursuance of any of the provisions made by or under the Act, be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code.
