Central Government Act
Section 8(1) in The Wakf Act, 1995
(1) The total cost of making a survey including the cost of publication of the list or lists of wakfs under this Chapter shall be borne by all the mutawalli of the wakfs the net annual income whereof exceeds five hundred rupees, in proportion to the net annual income, accruing in the State to such wakfs, such proportion being assessed by the Survey Commissioner.