Section 6(1) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
(1)Every landlord and every tenant of a building or rented land shall furnish to the Controller, or any reason authorised by him in that behalf, the following particulars, namely :-(a)name and number of the building or rented land, if any, or its description and boundaries sufficient to identify it;(b)street and municipal ward or division in which the building or rented land is situated;(c)name and address of the landlord if the particulars are furnished by the tenant and name of the tenant, if the particulars are furnished by the landlord;(d)whether the building is a residential, non-residential [ - ] [See Haryana Notification dated 18.1.1985.] and(e)nature of amenities provided by the landlord to the tenant.
