Section 21(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(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.]
