(2)For this purpose the Collector may require to be furnished with [a true copy or] [These words inserted by Maharashtra 27 of 1985, Section 17(b)(i), (w.e.f. 10.12.1985).] an abstract of the instrument, and also with such affidavit or other evidence as he may deem necessary to prove that all the facts and circumstances affecting the chargeability of the instrument with duty, or the amount of the duty with which it is chargeable, are fully and truly set forth therein and may refuse to proceed upon any such application until [such true copy or abstract] [These words were substituted for the words 'such abstract' by Maharashtra 27 of 1985, Section 17(b)(ii), (w.e.f. 10-12-1985).] and evidence have been furnished accordingly:Provided that,-(a)no evidence furnished in pursuance of this section shall be used against any person in any civil proceeding, except in any inquiry as to the duty with which the instrument to which it relates is chargeable; and(b)every person by whom any such evidence is furnished shall, on payment of the full duty with which the instrument to which it relates is chargeable, be relieved from any penalty which he may have incurred under this Act by reason of the omission to state truly in such instrument any of the facts or circumstances aforesaid.
