Section 17(1) in Punjab (Institutions and Other Buildings) Tax Act, 2011
(1)To determine the amount of tax of any institution or building, the assessing authority, may require the owner or the occupier of such institution or building, or of any portion thereof to furnish it within such reasonable period, as the assessing authority may specify in this behalf, the written information signed by such owner or occupier-(a)as to the name and place of residence of the owner or the occupier or of both of such institution or building; or(b)as to the measurements or dimensions of such institution or building or of any portion thereof.
