Section 2(2) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Rules, 1956
(2)The Collector may also require the applicant to make or deliver to him on a date to be specified, a statement containing the name of every other person possessing any interest in the land or any part thereof as mortgagee of the land or of the right of occupancy the nature and extent of such interest and the rents and profits, if any, received or receivable on this account.
