86. Duty of furnishing true information regarding liability to municipal taxation.
(1)Every person shall on the demand of an officer duly authorised by the committee in this behalf furnish such information as may be necessary in order to ascertain whether such person is liable to pay any municipal tax; and every hotel or lodging house-keeper or Secretary of a residential club shall also on demand made as aforesaid furnish a list of all persons residing in such hotel, lodging-house or club.(2)If any person so called upon to furnish such information omits to do or furnishes information which is untrue, he shall be punishable with a fine which shall not be less than [five hundred rupees and more than two thousand rupees] [Substituted for the words 'twenty five rupees and more than two hundred rupees' by Haryana Act No 3 of 1994.].
