Section 22 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
22. Particulars to be furnished by tenant of tenancy sub-let or transferred before the [Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959] [This portion was substituted for the words 'this Act' by Bombay 49 of 1959, section 8(2).].
(1)[Every tenant who, before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance 1959] [This portion was substituted for the words 'before the date of the coming into operation of this Act' by Bombay 49 of 1959, section 8(1).], (Bombay Ordinance No. III of 1959) has, without the consent of the landlord given in writing, sublet the whole or any part of the premises let to him or assigned or transferred in any other manner his interest therein, and every sub-tenant to whom the premises are so sub-let or the assignment or transfer is so made, shall furnish to the landlord, within a month of the receipt of a notice served upon him by the landlord by post or in any other manner a statement in writing signed by him giving full particulars of such sub-letting, assignment or transfer including the rent charged or paid by him.(2)Any tenant or sub-tenant who fails to furnish such statement or intentionally furnishes a statement which is false in any material particulars [shall, on conviction, be punished] [These words were substituted for the words 'shall be punishable' by Bombay 61 of 1953, section 14.] with fine which may extend to one thousand rupees.]
