(4)If any landlord makes a false statement in his affidavit under Explanation I to clause (q) of sub-section (2) of section 20, he shall be punishable with fine which may extend to [ten hundred rupees] [Substituted 'five hundred rupees' by Punjab Act No. 33 of 2013, dated 16.4.2013], or double the rent receivable for a period of three years in case it has been re-let, whichever is more.
