Section 21 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
21. Landlord to furnish particulars or rent, etc., to tenant.
(1)Every landlord shall, upon a notice served upon him by the tenant by post or in any other manner, furnish to such tenant within one month of the receipt such notice a statement giving full particulars of the amount of standard rent of the premises or part thereof let to such tenant and of the permitted increases.(2)Any landlord who fails to furnish such statement or any landlord or his agent who intentionally furnishes a statement which is false in any material particulars shall, [on conviction, be punished with fine which may extend to one thousand rupees.] [These words were substituted for the words 'shall be punishable' by Bombay 61 of 1953, section 13.]
