Section 8 in The Punjab Land Revenue (Special Assessments) Rules, 1958
8. Furnishing of information.
(1)Every owner and lessee of a selected representative site shall, when required by the Revenue Officer-in-charge of assessment or a Tahsildar or a Naib-Tahsildar, furnish information in Forms V and VI in order to enable such officer to determine the net letting value thereof.(2)The Revenue Officer-in-charge of assessment shall, by himself or through the Tahsildar or Naib-Tahsildar, verify the information received in Forms V and VI in such a manner as he deems fit and may also tally such information with the following documents :-(a)land records;(b)shopkeepers' books;(c)rent accounts of owners, lessees and tenants;(d)rents realised by the Court of Wards, Official Receiver, Local Authorities and other large proprietors;(e)figures accepted for similar localities in other blocks, assessment circles or towns;(f)property tax and house tax registers.(3)If after verification as required by sub-rule (2), the Revenue Officer-in-charge of assessment is satisfied that the information furnished in Forms V and VI is not unreliable, he shall cause such information or such part of it as has been verified by him to be incorporated in Form VII.(4)If in respect of any selected representative site the information furnished in Forms V and VI is found to be not reliable by the Revenue Officer-in-charge of assessment or such information is not furnished at all he shall exclude such site from the list of representative sites.
