Section 22(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Any tenant or sub-tenant who fails to furnish such statement or intentionally furnishes a statement which is false in any material particulars [shall, on conviction, be punished] [These words were substituted for the words 'shall be punishable' by Bombay 61 of 1953, section 14.] with fine which may extend to one thousand rupees.]
