Section 3 in Punjab Right to Information (Disclosure of Information by public authorities providing services in Municipalities) Rules, 2012
3. Duties of a Municipality.
(1)Every Municipality shall maintain and publish its liabilities, details of its assets and all its record duly catalogued and indexed in a manner and form which facilitates its disclosure of information as specified in Appendix I and Appendix II.(2)Every Municipality shall take steps in accordance with sub-rule (1) to provide such information suo motu to the public at regular intervals as mentioned in Appendix I and Appendix II.
