Section 82 in The Himachal Pradesh Municipal Corporation Act, 1994
82. Duty to furnish information.
(1)Every person shall on the demand of an officer duly authorised by the municipality 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 so or furnishes information which is untrue, he shall be punishable with a fine which shall not be less than twenty five rupees and more than five hundred rupees.
