Section 14(5) in Punjab (Institutions and Other Buildings) Tax Act, 2011
(5)The information shall be furnished by the Registrar or sub Registrar to the assessing authority, having jurisdiction under the Registration Act, 1908 as soon as may be, after the registration of an instrument of transfer is effected, or if the assessing authority so requests, by periodical returns at such intervals as the assessing authority may fix.
