Section 22 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
22. Particulars to be furnished by tenant of tenancy sub-let or transferred before the 1st day of February 1973.
(1)Every tenant who before the 1st day of February 1973, has without the consent of the landlord given in writing sub-let the whole or any part of the premises let to him or assigned or transferred in any other manner his interest therein, and every sub-tenant to whom the premises are so sub-let or the assignment or transfer is so made, shall furnish to the landlord, within a month of the receipt of a notice served upon him by the landlord by post or in any other manner, a statement in writing signed by him giving full particulars of such sub- letting assignment or transfer including the rent charged or paid by him.(2)Any tenant or sub-tenant who fails to furnish such statement or intentionally furnishes a statement which is false in any material particular shall, on conviction, be punished] with the fine which may extend to one thousand rupees.
