(1)   Every Registering Officer, Revenue Officer or other officer appointed to register any documents relating to property, other than agricultural land, under the Registration Act, 1908 (XVI of 1908), shall, on or before the first day of September in each year, furnish to the Deputy Commissioner or any other officer authorised in this behalf by the Central Board of Revenue, a statement regarding the properties the value of which is not less than fifty thousand rupees, registered with him during the preceding financial year, in the prescribed form and verified in the prescribed manner, showing-

(a)    the names and addresses of the buyer and the seller;

(b)    the registered value of the property;

(c)    the address of the property;

(d)    the date of registration; and

(e)    such other particulars as may be prescribed.

(2)   Every person responsible for the assessment of capital gains tax arising from the sale, exchange or transfer of immovable property situated within the urban areas specified by the Government under the West Pakistan Urban Immovable Property Tax Act, 1958 (West Pakistan Act No. V of 1958), shall, on or before the first day of September in each year, furnish to the Deputy Commissioner or any other officer authorised in this behalf by the Central Board of Revenue, a statement regarding the properties assessed to capital gains tax by him during the preceding financial year in the prescribed form and verified in the prescribed manner, showing-

(a)    the names and addresses of the buyer and the seller;

(b)    the assessed value of the property;

(c)    the address of the property;

(d)    the date of assessment; and

(e)    such other particulars as may be prescribed.

(3)   Every person responsible to collect advance tax under subsection (7A) or sub-section (7BB) of section 50 shall, on or before the first day of September in each year, furnish to the Deputy Commissioner or any other officer authorized in this behalf by the Central Board of Revenue, a statement in the prescribed form and verified in the prescribed manner.