Section 391(a) in The Chhattisgarh Municipal Corporation Act, 1956
(a)if the occupier makes a true disclosure of the name and address of the person to whom the rent is due and proves to the satisfaction of the Commissioner that the amount of rent payable by him to that person on the date of the demand for the payment of the said expenses was less than the amount of the said demand, then the occupier shall not be liable to pay on account of the said demand, any sum greater than the amount payable as rent on the date aforesaid;
