The Kerala Buildings (Lease and Rent Control) Act, 1965

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(Lease
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Rent
Control)
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The
Kerala
Buildings
(Lease
and
Rent
Control)
Act
,
1965
(2
of
1965)
(As
on
1-3-1984)
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.
"
and
.
·t·
.
\\.,??
;..-:,;···
.
·
..
application
extent,
TI,.
Short title,
4.
Notice
,,f
vacancy
·S.
,
Determination
of
fair
rent.':
?-
Increase
in-fair. rent
in
what
.cases
admi?s-ible
THE
KERALA
BUILDINGS
(LEASE
AND
RENT
CONTROL)
ACT,
1965
(No.
2
of
1965)
CONTENTS
commencement
Definitions
Constitution
of
Rent
Control
Courts.
and
appointment
of
Accommodation
Controllers
·;;/.
Increase
of
rent
in
certain
c;es
?-
Landlord
not
to
claim
or
receive
anything
in
excess
of
fair
rent
or
agreed
rent
S).
Right
of
tenant
paying
rent
or
advance
to
receipt
t
?-
Right
of
tenant
to deposit
rent
in
certain
cases
l
.:i#.
Eviction
of
tenants
l
l:i:A.
Special
provisions
for
the
members
of
the
Armed
Forces
I?::'..
Payment
or
deposits
of rent during
the
pendency
of
proceedings
for
eviction
i:?'L
Landlord
not
to
interfere
with
amenities
enjoyed
by
the
tenant
14.
Execution
of
orders
l.:ii.
Decisions
which
have
become
final
not
to
be
reopened
f;,_i-i.
Orders
of
rent
Control
Court
to
be
pronounced
in
open
court
1
',;'.
Conversion
of
buildings
and
failure
by
landlord
to
make
necessary
repairs
I
1:3.
Appeal
lf').
Costs
Sect
i•Jc.:ns
Prearzsble
of
Kerala

(1)
:.'Zi.ubstituted
by
Act
8
of
1968.
(2)
,()mitted
by
Act
7
of
1966.
-----------------
''THE
KERALA
BUILDINGS (LEASE
A
CONTROL)
ACT,
1965
(No.
2-
of
1965)
(:?.-:)
It
extends to
the
whole
of
the
State
of
l'
e
(3')
It
applies
to
the
areas
mentioned
in
the
GovernO'.]!l.ent
may,
by
notification
in
the
Gazette,
the
provi:sions
of
this
Act
to
any
other area
in
the
St,
such
date as
may
be
specified
in
the
notification,
notificauion,
cancel
or
modify
such
notification
applicati.?i.m
of
all
or
any
of
the
_
provisions
of
this
mentionesd
in
the
schedule:
-
·,
P'.ir.:ovided
'that
no
such
notification
shall
1
is
suppor.tted
by
a
resolution
passed
by
the
local
autlu»
,1
if
any,
ci.'\f
the
areas
affected
by
the
notification.
c,i:)
It
shall
be
deemed
to
have come
into
fore­
April,
l9it'65.
2.
.l)ejiniiions.-In
this Act,
unless
the
requires.-­
([}
"building"
means
any
building
or
hut
r
or
h
ut
,
:;tet
or
.
to
be
let
separately
for
residentia
purposes
,;and
includes.-
·
(r,i}
the
garden,
grounds,
wells,
tanks
an
l
appurter=n9c
such
building,
hut,
or
part
of
such
1111
let
or
to
lfu,_e
let
along
with
such
building
or
hut;
(b\\ any
Iurniture
supplied
2[xxxxxx]
by
the
l
1
such buil?ding
or
hut
or
part
of
a
building
or
hut,
lnrt
.I
a
room
i;J;;,1
a
hotel
or
boarding
house,
An
,r.:«:t
to
regulate
the
leasing
of
buildings
and to
cont
11•l
building$
,1in
the
State
of
Kerala.
1[Pror.arnble.-WHEREAS
it
is
expedient
to reg11l.1t,
buildings
and
to
control
the rent
of
such
buildin
,
Kerala;
BE
i•J;.
enacted
as
follows:-]
1.
.Short
title,
extent,
application
and
commenceni
11
may
be
called
the
.
Kerala
Buildings
(Lease
and
l
1965.
P:,ge
....:?
.
•.,
21
21
21
21
21
22
22
22
23
23
23
23
2?
24
25
25_
26
ii
.l to
be
binding
on
sub-
h
I
roccedings
have
to
be
a
rainst
legal
representative
111111
nl'
f'air
rent
szw
motu
by
Court
l
11\
,
,
111
111akc
rules
111111
c-1
1,11n
of
action
taken
in
good
fiith
I
I
to,
,111rn1
of
possession
in
certain
cases
,1
11,w,
.md
Hp
ial
provision
.
Ll1,
,'tludul<·

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3
(
:.i.)
The
Government
may,
by
·
notificatfon.
in
the
Gazette
appoi11r
..riny
officer
not
below
the
rank
of
a
Tahsikfm-
to
be
the
Aecom:
mo
lalio
Controller
for
any
area
to
which
this
Act
applies
..
,
-
_
.
.
-
C"?]
The
_Accommodation
Controller
shall
exercise
his:
powers
and
pe,r:ttorm
his
fl\nctions
subject
to
such
gener,al
directions
as
the
Governn,".lent
.inay
issue.
.
_
·
-
.
.
·
4.
_
.Notice
of
vacancj.-(1)
(a)
Every
landlord
may
within
fifteen
?ays
be::f,,..::ire
completion
and
shall,
within
fifteen
days
after
the
construc-
110:1
?r
tTJC-construction
of
a
building
intended
to
be
let
out
or
after
a
?uildm;g,:
becomes
Vacant
by
his
ceasing
to
occupy
it,,
or
by
the
termina-­
tion
of""·
tenancy,
or
by
release
from
requisition
by
the
Government
or
any
otl:v?r
co:n:?p'·cent
authority,
give
notice
of
die
availability
or
vacanc1f_
.1n_wntmg- to
the
Acc?mmodation
ContvoBcr.
Every.
tenant
shall
•V;.'.thrn
fifr•,cn
days
of.
his
vacating
a
building
occupied
by him
give
no,1t·_:i,ce
of
the
same
in
wnt111g
to
the
Accommodation
Controller
:
Pr@'\sl'"ided.
that
this
sub-section
shall
not
apply
to
a
building in
respect
'!;.i
which·
the
la?dlord.
has
obt'lined
an
order
for
possession.
on
any.
of
t??e
grounds
spe?ified
rn
sub-section.
(3)?
.clause
(iv)
of
sub-
section
{/1±) and
sub-sections
(7)
and
(8)
ofsection
B.
-
-
.
.
(l1•)
Every
notice
given
under.
clause
(a) :shall
-contaiil:
such
parucu.i;;Eu,rs
as
may
be
prescribed.
_
:
.
(2)
:I£thejenant
of
a
building
.purs
?oth<c1:,?1l!l3:,;0cc?atron.
thereofamd
does_
.not
re-occupy.
it
withi7-!
-a
?imtl,ofthree,months
\hen,
o:nc:
the
expiry
of
such
period,
th!:
•.
tenanc?i:sha.U
be
deemed
t;
have
tcir:1'¥llinated
anc]
it
shall
be
the
duty of
the
t?nt?
and
also
of
the
la??lordis,
if
he•
ii.·
aware
of_
such
termination,
to
give
notice:
:thereof
i:n.
wnt1!11r
?
-
the
Accommodation
Controller
wit.qin--:fift-een
days
of
such
termmavt,,"'1ion:
·.
·
Prow-ided
th'at,the
tena?t
may,
before
the
expi_r,y
of
three
months,,
a?ply
ro.
th_,
Accammodat,on
Controlle,
to
r.,_..,,,,py
th,
buildin,;
wrthm
??penod
of-
six
months
and
_if
sucli
permission
is
granted,
tfi.aS'.
sub-sectaron
shall
have
effect
as-..
1f
for
the
period
of
three
months_.
specified_
thec,in,
a
period
of
six
?ed.
ExJX&nation;_._T'his
sub-se?:
shall
not
apply
whe1:e'-the
building
has
beeir,1-:.
.sub-let
by
_a
tenant
entitled
to
do
so,
after
giving due
hoti?e
to
tli
·:
Akccommodauon
Controller
under
sub-section
(I)
and
in
con-.:.
fo.rrr.:'v
·-;.vith
the
pro1visions
of
this
section.
,
Et)
If
within
fifteen
days
of
the
receipt
by
·the
Accom;0:c-:,'._,.ti011
ControH,•;t?r
o[
a
notice
under
su.b?se?tion
(
1)
or
sub-secti?n
(2),
the;
Acoomrrmodat,on
Contcollec
docs
not
mtunate
to
d,e
landlord
m
writing
that
the
,})lulding
1s
required
for
the
purpose
of
the
State
or
Central
·
Govcrn:r.m1ent
or
of
any
local
authority
or
of
any
public
institution
or
for
the
,,.,,cupation
of
any
office,·
of
such
Govecnment,
or
J0<al
authority
-------?--------
A
tenant
who
sub-lets
shall
be
deemed
to
be
a
landlord
within
the
meaning
of
this
Act
in
relation
to
the
sub­
tenant;
"i::rescribed"
means
prescribed
by
rules
mad-
under
this
"Reni
Control
Court"
means
the
court
constituted
under
\
.,
1ly
fittings
or
machinery
belonging
to
the
iandlord,
affixed
iln
J
in
such
building,
or
part
of
such
building
and
intended
d
liy the
tenant
for
or
in
connection
with
the
purpose
for
11
bqilding
or
part
of
such
building
is
let
or
to
be
let];
''
Accommodation
Controller''
means
any
person
appointed
11 tli
·
functions
of
an
Accommodation
Controller
under
this
"landlord"
includes
the
person
who
is
receiving
or
is
111
1
rceive
the
rent
of
a
building,
whether
on
his
own
account
1
ill
uf.
another
or
on
behalf
of
himself
and
others
or
as
an
11
11•
•
executor;--
administrator,
:receiver
or
guardian
or
who
,
"T
rive
the
rent
or
be
entitled
to
receive
the
rent,
if
the
rre
let
to
a
tenant.
(li)
"tenant''
means
any_-
person
by;
whom
or
on
whose
r
11t
is
payable for
a
building
and
includes--
(,)
the
heir
or
heirs
of-a
deceased
tenant,
and
(ii)
a
person
continuing
in
possession
after
the
termination
of
111·y
in
his
favour.
But
does
not
include
a
Kudikidappukaran
d
in
the
Kerala
Land
Reforms
Act,
1963
(Kerala
Act
1
of
1
,L
person
placed
in
occupatioJ?,
of
a
building
by
its
tenant,
0.-
1
lo
whom
the
collection
of
rents
or
fees
in
a
public
market,
11d
or
slaughterhouse
or
of
rents
for
shops has
been
framed
out
cJ
hy
a
Municipal
Council,
Municipal
·
Corporation,
Township
II
e
or
Panchayat;
7)
"unconscionable
rent·"
means
any
rent
which
is
more
than
1hr.
maximum
of
the
fair
rent
that
could
be
fixed
for
a
building
rtion
5.
I
:111,stitution
of
Rent
Con.,
ui
Courts
and
appointment
of
Accommodation
,,.
-(1)
The
Government
may,
by
notification
in
the
Gazette,
1
,1
person
who
is
or
is
qualified
to
be
appointed,
a
Munsiff
to
be
111
Control
Court
for
such
local
areas
as
may
be
specified
.
I
Im
·rted
by Act
7
of
1966.
,ubstituted
by
Act
7
of
1966

i,,
tltt
I
ar&y
landlord,
tenant
O
?
in
contravention
o..:::.
/,t
f!llOn
occup)ng
,111
111
:landlord
who
fails
10ut:.1i?nsor.
this
sc·,·11,,11
under
sub-section
(?)1
·1ro?ession
of
:111?
lri
I
(iii)
v\'hether
•he
requi:ij
X
L
,
,
.
f
·
]j.
?trru,11
bu1ldmg
for
ll
.
..
.
o
any
?e1;1
?r
D
?f?funilr..
1c
oi,
111
( c)
En
the
case
rderr<:>-ea
.
.
Accomm<;>dr?t?on
Controller
U::t::iia
I?
1??c'.ause
(i)
o('
clauttr
(
of the
bmlidling
b,:
any
memb?/?!;
b?l1sfied
that
the
on
111
the
lancllor,rl
is
bona
fide,
mcl..!2\\1
farruly,
orof
any
dcpt·11d
allow
such
imember
or depen.-:--..1,moraerpermittmg
tl1<·
l·tri,II
cl
·r
·
?ant11rotin
·'
an
1
·
the
..
Accommodation
?
C-0·
n.
u.c
to
occupy
lhc
1r1111
make
an
o,.:::,tler
refusing
such
·p?J
1·:1tr
11
not
so
sa(JH/lccl
I
.
.
?rJlillt
I
II
( d)
Bin
the
case
.referr?0
,
..
Acco_mmorltiti.on
Controller
rr----a_/)mb-cl:,use
(n)
oJ'
clatl\t
required
o,,T
any
member
of
???ijS!·ISfi,:d
that
iltC:
1,1111
rnch
occup-.ation,
make
an orcl.<'>
?
·
:Ir
of
the
landlo1·d
bmi,
member
to
,occupy
the
buildine??;;-
?;ting
the
landlord
1"
all,,
is
not
so
sa1t:isfied
he
shall
make=;'<ll/lneA:commod,ui,111
c11111
.
ai,1c1refusin•
such
11,
.
,
( e)
/!1.ny
landlord
who
,
:
,
0
•1111rs,11111
1??commud;,1.tion
Controller
un..o_???it:ea
by
any
order
pms·
rl
fifteen
clay.-s
.from
the
date
of
tbrc:::i
m11:
(c)or
clause
(d)
llrt\
in
wiiting
to
the
District
C::::::/:11tofs?ch
order
prc:f<·/
111
building
i•:.1.
respect
of
which
t·-h
;within
whose
J11rin<l;1,1
he sball
p.uiilS
such
orders
on
the=:;
e
vriai?aled
agaimt
lN
Kllt1
(f'
·
.
.
a);tMemaythink
fl
J
!Every
notice
'given -,
b
I
l.
/if!
far
as
it
,l!telat?s
to
any
buildi?
??aoolord
under
cla1.m,
(a)
Ii
,1
his
own
??pat10n,
be
deemed
to?
iliantheone
cho/jCrt
hy
lrt
the
provisr?s
of
sub-section
(3
)()
sn/?iceunder
sub.Jl1:ctlon
i
buildings:
.
,
-?reuponapplyin
rc:np<'ll,,
Providted
that
in
respect
Cl::::ifan
,
,
whereof
an.
iorder
under
clause
?
(
l?1hlmg
referred
to
;11
1
the
provisia?s
of
sub-section
( 3)
-,
i?ilai?
(?
or
?la
use
(a)
11111
by
?he
l:rn?rord
under
sub-secti
..
on'tl:;lras)f
notice
hail
lirn,
period
of
5:ifteen
days
from
th-
},
unmeoiately
after
lite
l
.
d
.
.
-e1:4t11
.
tb
h
''I'
or
er
passed
by
the
Accomm
--of
remp
Y
t
e_la11<110111
I
bee?
prefe?:r.ed
t?
the
District
?011:1?ntroller
or,
if
a11
111,1
period,
as
.i!i1.,f
notice
had
been
gi
,
11??mstthat
ordc1,
'Vtt
r
l f
l
·
-
Wni1\
'd· b
h
'
I
l
ate
o
·
t
1e
"l!.lrder
passed
on
the
·.:..aPf(ll
1?a1
.
Y
t
e
lan.dlnnl
(g)
The
Accommodationio.
?
vested
i11
hiim
under
sub-secti,_.__
,Illl?
shall
allot
()1,.
I
.
d
-
--...in(llor
'
.
,
,11
rncntwne
:IL"l
sub-section
(3)
aCCClc:Jrili?
ruu-sect1on
(0)
111
bed
by
the
tGovernment.
)iilierules
and
pnoritii•
1,
( 7)
(a;;}.
Any_
officer
empov.....,..,er
·
,
may
summa:ll"dy
dispossess-
??llieGovernment
(
i)
or for
ti1e
occupation
of
such
class of non-officials
as
may
be
prescri.
l
having regard
lo
the
importance
of
·
their
service
to
society,
the
land­
lord
shall
be
at
liberty
to
let
the
building
to
<),ny
tenant
or
to
occupy
it himself.
(4)
The
'landlord shall
not
let
the
building
to
a
tenant
or
occupy
it
himself,
before
the
expiry
of
the
period
of
fifteen
days
specified
in
sub-section
(3)
unless
in the
meantime
he
has
received
intimation
that
the
building
is
not
required
for the
purposes
or
for
occupation by
any
of
the
persons
specified
in that
sub-section.
(5)
If the
building
is
required
for
the
purposes
of the
State
or
Central Govcrnm
nt
or a
local
authority
or
any
public
institution
or
for
the
occupati
n
of
any
officer of
such Government
or
local
authority,
or
for
o
cupation
by
any
of
the
persons
specified
in
sub-section
(3),
the
landlord
shall
clcliv
r
poss
ssion
of the
building
to
the
Accommoda­
tion
Controller
and
the
Government,
the
local
authority
or
public
insriuuion
or
oJli
tr
r
person
shall
be
deemed
to
be
the
tenant
of the
l.uullru
d,
with
rrtrosp
·
·tiv
·
flee; from
the
date
on
which the
Aecom-
1111Hl,1tion Contl'Oli<'I'
rccciv ·<l notice
under
sub-secti
m
(l)
or
sub­
h<'t
tu111
(2),
the
tcr111R
of
th·
t
nancy
being
such
as
may
be
agreed
upon
ll<'lwcT11
lltt·
l.uullord
.uid the
tenant
and in
default
of
an
agreement,
l
111,ly
lw
clc-tc
11111nccl
und
.r
section 5:
l'1ovid1 d th,tl
t
lu:
rent
payable
shall be
the fair
rent,
if
any
fixed
1111
tlu.
b11ilc\111g
under
the
provisionsjof
this
Act,
and,
if
no
fair
rent
li.r
111
1·
,
w
It
t·cl,
?H<
It Iair
rent
as·
may
be
determined
in
accordance
with
the
prnVt
11>11
ol'
this A
t:
I',
nv1dnl
(qrt
her that
a
building
used
as
a
residential
buildings,
It
ti l
li(ll
!JC'
ll,
,·d
.t..'l
a
n
n-residential
building
or
vice
versa
unless the
11 111111111H
l,lt
11
Ill
Cun
tr
ll
r
after
hearing
the
landlord
grants
permission
1111d,
1
uh-
ect
inn
(1)
of'
section 17:
I',
ov1(1nl also that
no
structural
alterations
shall
e
made
in the
h111ld111g,
unless
th·
coi
sent-
f
the
landlord is
also
obtained
therefor.
(Ii) (a)
Wh
'tT a
landlord
has
two
or
more
residential
buildings
ill
t)II'
s.unc
ity,
lOWJl
r
village
and
they
have
not
been
let
by
him,
t
lu,
l.uullord
may
h
ose
any
one
of
such
buildings
for
his
own
nrc11p,ili
11
and shall
rive
notice
to
the
Accommodation
Controller
,
pcchi11g
th
building
so
chosen
by
him and
every
other
bui:
fng
n
,t
.·
,
chos
·11.
(Ii)
Wlu-u
f.(iving
n
tice
as
aforesaid,
the
landlord
s.1a11
also
lll'l'il'y
i
lur
-in
(i)
wlwthcr
,\lly
builcling
other
than
the
one
chosen
by
him
n11cl,·1 ,·l.111st
(a)
has
been
continuously
in
the
ccupation
11!
,111y
11u:1ttb
·r
uf
his
family
or
of
any
dependanc
of
the
\.trullon.1;
or
'

·•;',
any
residemial
building-,
or
Prc1-vided
that
in
the
case
of--
(
'.>}.
The
Rent.
Clmtrol
Court
shall
int?re
the
fair
rfrn-t:
of
the
build,ing,
fi.:'Xed
to
the
local
..
authority
w£1.!)fu1,,
,,..?e.
p-.u:-isdictiO?:t:.
t11e
building, in
respect
of
which
the
fair
rent
..
!ias,-b-.e,;::,n
ix<:d;.
issitu.atedi.
Th,e
local
?uthority
__
<;m
_
receipt of
such
intimation,
s?
ma:kie.
a;
:oocord
,
oft]le
fair
[·ent
fix!:;d,
ill
tpe
register
kept
fOllt?e-
p:a?:pm:e:and
l-mail:make
u:
•.
the
regis?e.:i;:::
..
?yailab).x
.for
-inspection
in
sucfi.pla-c.es;
air«;t
m
.11u:fur!an11:er
I
·
.,;.,
:'.?.:m?y,
?-?
:jjpi;escrit?td?
..
Thi!
register
so
prepa.r:?c;?to-date,
t
_:
,;f).
as;ro
.•
cotatai}1
fi11l
partic.
4l?rs
in
regard
U),,?
.n."n;tt
?wd???-
on.
•
·-.
;,
:mrld1-ug,
>lhy
the
RenkCqnt:r;ol
Court
and
aJso.,
tl.!:e:su?uent
variation
'
::,ercto
11'l.ailtle
by
the
said
Court.
·
'
!,,
r7'\
1-,,as,
in
,iumUn
whnt
'""'
;(miinol..--(i}
Whc_n
the
fa;<
ee?
.
,
mg
,as
'"'
xe
c
.
•
l'urt!ter
,,.,,....,.
m.
,.
sucJ1
fair
remt
shall
bl'!
permissible
except
.i.?'?wheresom.e·necessary·
,•
addition,
iilm.p1ovement
or
alteratio11
has
bettn;
c:aniorlou:t
at
the-·land-·
lord's
cxpe:rnse:
I lit
11011
1111•
l\onru
''"'"'
•
•
I\
l:,?
-
al
authority
or
public
.institution
con•
(ii)
any
officer;
person,
loc
f:
ili
to
deliver
possession
of,
any
tinuing
to
occupy,
or
:11 n?g
of
his
or
its
licence
to
occupy
buildinz after
the
terrmnation
-
?ld'
·
(iE)
any
non-resideutial
building,
t'M??t.ing
a
building
1[to
such but
mg,
·
·
thereof
h"
h
"--'"
·
l
cl'
g
any
portion
which
fittin,s
have
be"'
a!fuc.f
or in
w
·
re
macmnccy
,
..
-
.
t·
th
building
me
u
m
.
?
ud take
.possession
o
.
e
.
have
been
installed
and
sucl,cfit<ing,
or
machine,y
have
h I
ave
been
sub-let
·
·
·
been
excluded]
from
valmitro,,·
fu,
the
l/U'po,c
of
li,,ing
whic
•
may
'
landlord
has been
refused
peem,sf
·
the
p,.operty
tax
or
house
tax·:
fl};
.<11
loc.af
a11:thority,,,
·
Provided that
i:1
cases
wh?re.an\nuer
clause
(c)
or
claus?
(?)
o
ion for the
occupation
of
ahbml?gweek's
notice
to
show
cause.
to
the
'fthe,fa-ir.
m,nt•tixedmay
in.
pmpe,
cases
beo
"-rthzn.,
bui
shall
;,,
b section
(
6)
not
ks,
t
an °
.
.
s
taken
undo,
this
sub-section,
e
•
.
.no
case.
Q"ce<d
by
mote
than
fifteen
pee
"""''·
tile,
monthly"""""
the
?n;,..,,.
shall
be
gi?en
before
action
'.
·
.
t
·aff?eded
to
:
the
office,
,.s
,··oa?
is
.of,
,,ii,;
ch,
the.
peOp<rt
v
tax
or
ho""'""'
fur·
the
lrui(<lm;:,
pee-
b)
If
free
·
access
to
the
buildbinegtwiese?06
a. m.
and
6
p.
m.
after
vail,ng
'-
yea
cs
nnmed,ately
befoee
the
.i.te
nf
the
a
pp
heat.,.,
was
mpowe(red
under
clause.(a)
hde
f:ma_yl?ty
to
withdraw
to
any
women not
fixed
or
it:-
the
building-
was
not
assessed
fo.
pr?
tax
or
house
tax
.
bl
ning
an
aci
1
h
t
remove
or
.
beforG-
the.
said·
period
of
two
years
the
lllQQ,thly
nmt.
on.
the
basis
of
iving
n,asona
e
?ae
d
·
to
the
customs
of
t
e
coun
'Y'
h
ct
which
the
.,pcopecty
ta,
o,
•
house
tax
P-ting
nnm.<11ar.ty
bcf
oee
Ppearing
in
public
accor
1bngak
pen
any
doo,
o,
do
any
ot
ee
a
'the
date
ofi
the
application
was
fixed.]
1
k
or
bolt
or
re
o
.
pen any
oc
ff
.
t·
g
such
..
dispossess1on.
-
n
ce=y
foee
ee m
thee
pocson
0,
any
office,,
local
4••.
(3)
J:f
·theie
is,
'no
.·propecty.
tax
w
.....
t=
fuied
fo,
the
(c)
Any
landlord:
tena1."tf';
be
,ummacily
dispossessed
undee
,
building
..,..
if
i.t
is
hot
based
on
a
rental
li>a,i,,
"'ii'
the
bttildl,,g
;,
thority public
institutwn,
ea
e
O
t
·
.
'
si>uatod
in.
ae,·aeea
which
is
not
a
City,
?,
l'anchaya<
o,
u
I!
to
the
Govemmen
-
. .
in-any
oflae,
loeal
aut'todty,
the
fai,
e-r.,
li=d
afttt
t>Wug
lau,o
(a)
sha
.
pay
·
•
hie foethe build
Ing
undee
the
pe?vmo;:
into-?onsudee-ation
the
peevailing,
cates
o!I,
,_
ii,,
tl\e"!O<aiity
fur
(i)
the
faie
cent
pay?
eciod
of
hi,
o,
_its·
?c?_upatwn
,.
similai
a=.-qmmodation
in·•simila,
cie?,.i,,,,mg
the
-Ive
of
du?:
Act for
tfhe
1:Jescdbed
in
that
cl?use
pnd
months
pnccedi,tg
the
letting'.
"
ossess10n
thereo
as
.
p
.
.
d
b the
.
Government
m
(!.;)
the
expenses-,
if
any,
mdc?srproesscssfon .
as
deteemined
by
.
(4)
In
case
the
allotment
of
th,,
? ;;,,
made
by •h?
'
·
·h
summaey
t
•
, ..
.,
..
Accommo<l!at1on
Coutm!lee,,
he
may,
p?
lii>nl!ttai,,
rent.
fo,
?1ffectm!?:i
detecmination
shall be
final.
·
·
·
!he
buildi,a.g
and
the
Rea,
Contrnl
Cou,t
-!,
""'
?
h,.
""
iem,
1
aggrieved
N"arly
modify the
fair
rent
so
fixedt
·
.
.
d ·n this
section shall
app
y-
(8)
Nothing
contame
1
.
where the
f
h.
l
the
rent
does
not,
or
d
(a)
to
any
building
o
;"i/?;nt
would
not,
when
fixed, excee
t
has-not
been
fixed,
the
a
en
mensem;
or
lftcen
rupees per
-
b ·1d·
owned
by
any
company,
·
kl'
or
u1
mgs
d
·
t
cl d
(b)
to
any
bu1
i?g
.
orporated
or not
and
bonafi
ed1? ent
e
d
ssociation
or
firm,
"":het
efr.t1snoc
fficers
servants
or
agents
an
s1tua
e
h
upat1on
o
1
'
-
olcly
for
t
e
_occ
.
village.
-
.
.
n
the
same
city,
town
or
-
!.
-
.--
_,n
·?--·
.
-
.
?
-The
Rent
Control
Court
shal?,
U/.DE,ermination
of
fair
rent??l}::V<:lrd
of
a
build?ng,.
fix the fair
n
application
of
t:ie
tenfian.?olding
such
enquiry
as
it
thiks fit.ii
h
buildmg
a
ter
·
·
.
.
,
nt
°' sue
.
.
t
the Couct
,hall
take
into
cons.':"';
(2)
In
fixing
the fair
ren
fixed
for
the
building
_at
the
t1m
I
ion
the
property
tax
or
hous\:?ster
or
house
tax
register
of
the
f
letting
in the
property
tax
.
"
the
building
is
situated.
;:,ca.l
authority
within whose
area
1
Subst,vtuted
by
Act
7
of
1966,

I
has
not
been
cl
l
•<Ill
t
.a)
not
·
h
.
-
wit
standmrr
anvth'
.
.
.
r
o
,
mg
conta
d
·
/?!
payable
foe
<he
huildi
me
m
a?y
cont,·,.,
I
a
mg ':1nder
clause
(')
,
ng
m
c:1se
it
is
a
l,11
I
sub-section
(2)
ofse
t'z
o51
clause
(iz)
o[
the
pre
I
tax
or
l
·
c
wn
shall
be
h
1
1ouse
tax
has
b
fi
,
W
ere
the
111111
the
max·
'
een
xed
by
th
1
l
C
,mum
,·ent
that
may
b
fi cl
e
oca
au1h,,
ourt
as
provided
for
in
su
e
?e
by
the
Renl
tli11d
the
agreed
rent
h"
h
.b-sect10n
(2)
of
seer
P'
w
,c
evens
less
d
.
"'
'
operty
t?x
or
house
tax
h
b
,
an
m
cases
w!H
i
,·
or
whderc
it
has
been
fixe?
een
fixed
for
the
but!,
agree
rent;
not
on
a
rental ba
1
(ii,)
the
landlocd
shall
not
I
.
.
payment
of
any
pre
c.
aim,
receive
or
stipulat.
I
to
th
'
·
mmm
or
othe
l'k
ui
e
rent
payable
under
.
r
i
e
sum
in
ad
111
t(?1)derf
cla?se
(i)
or
clause
(c.1.a)ut
·h(a)
for?
buildin"
f.1
\I
o
sect10n
5
d
h
iz
O
t
e
proviso
to
,0
.
.
..
other
building;
an
t
e
ag«ed
cent
in
the
:s?·-,'.,'
I
Prov1?ed
that
the
l
rnent
of
arr-
.
andlord
may
rec
·
·-
amount
not
exceeding
o
eive,,
or
stipulate.for
tht
(,,
.
.
ne
month
scent
b
.
!
.,.,.,
save
as
provided
.
1.
'
Y
Wl:1;Y
of
adv ,111
rentpa
bl
mcause(b)anysu
...
d::·
fall"
ya
e
under
clause
(a)
.
?
pa1
in
excess
c,l
t
mg
under
clause
(i)
in
t
e
case.'
of
a
bud
I
sub-section
(2)
f
.
or
clause
(ii)
of
tl
'
of
.
o
section
5
and
th
1e
prov1
,
t'
any
othc,
building
in
co
'd
e
agceed
,cot
in
th•
'
muance
or
renewal
of th
ns1
erat1on
of
the.
grant
the
com
e
tenancy
f
th
t
.
•
'
I
cl
mencement
of
th'
A
o
e
:milding
an.
lord
to
the
?erson
?s
clt,
sh.all
be
refunded
1
i?
ti
opt10n
of
su
1
.
y
w
10m
it was
'd
landlord
c
1
p;.,rson,
shall be
oth
;
.
pa1
.
or
Ill I
.
erw
.se
ad
Justed
h
I
.
(a)
,i\\ny
stipul
f
·
-?
section
(2)
?Nhall
be
n?1i°:n?nv?ndtravention
of
sub-s'ection
'l)
.
i.
-?
m
9
m
·
·
h
·
JJ!Iht
of
tenant
pa'l!in
:
w
o
makes ,a
pay
,.,
g
rent
or
advance t
·
·
obt
.
·
ment
on
acco
f
o
receipt
-(t)
E
am
a
rc,oeipt
i
th
unt o
,ent °"
ad
.
vc,y
"'"
,
signed
by
-
land\
/
pn,scribed
form
foe
;nee
sh,\; be
entit
J.,
1
or
or
his
authorised
e
amm:.
i,
paid
I
(2)
"
agent
,
"
·
?ere
a
landl
d
·
any
rent
la'&ll)1fol1
or
refuses
to
acce
.
.
the
tenant,.,;.
;;1;rb\e
t?
him
by
a
tenu?t:i·
_e,ades
the"'
i1"
after
deduct:inyg
th
r
permit
the rent
to
the
lr
delspcct
of
any
builcl11
rent
h'
e
money
orde
an
ord
by
m
w
,ch
,may
sub
'
commi?ion
a
d
oney
""'
the
same
m,,nne,
W:?·1"'ntly
become
due
in'?
continoe
to nm>1
'
tenant
bis
w5llingn
,
the
landlocd
signifies
b
pect
?f
the
buildiu
ess
to
accept
the rent
or
m/
\wntt?n
notice
t11
11
y
y
not1:_ce
in
wnt 111
(2),
Where
the
fai
·
under
secJ.:ion
5-
r
rent
of
a
building
9
I'",
•i,
\,-,
I
th,,!
the
[,.i,
,ent
as
inc,eascd
und«
thi
sub-section
shall
""'
,.
,,.,..,\
th•·
;,.i,
"'"
payable
under
this
Act
Ior
a
i
mila<
building
in
,
1,.
·
,
·"'
u
lo
al
i I
y
with
such
addi
ti
onal
imprnvement
or
a
lterntion
and
it
•h,dl
""t
lw
dnugcablc
until
such
addition,
imprnve
nent
or
a\t«ation
\ia?
\)1'\'J\
com)}\l'lCcl:
l'rnvhl•·•l
r,.,th
zr
that
MY
dispute
between
the
landlocd
and
the
1
·nan!
n,
re
,m·d
to
any
in«·case
claimed
une\ec
_this
s
,b-section
shall
be
th
itl.ecl.
hy
lhc
\l
nt
Control
Court.
(2)
Whe<
e,
aft
cc
the
faic
cent
of a
buildiug
h'
s
been
fixed
und«
1\,is
M,
th
rrc
is
a
deccease
or
diminution
in
the
accommodation
or
.un
•ni<ie<
p•·ovid
·d,
the
tenant
rnav
claim
a
,eduction
in
the
faic
cent
.?
so
Iix ·d,
and
any
dispute
between
the
landlocd
and
the
tenant
in
,·egacd
to
aoy
re
\uction
so
claimed
shall
be
d«ided
by
the
Rent
Conteol
Court.
7.
/,u><M•
of""'
in
"'''""
«s,s.-(
I)
Whece
the
amount
of
;he
t
xcs
and
cases
payable
by
the
\and\o,d
in
cespee'
of
any
building
to
I
cal
authocity
has
incceased
aftec
fixation
of
the
fai«ent,
such
inccease
sh?1.ll
be
recove-P1.ble
by
the
landlord
from
the
tenant:
PeovidcU
that
no
such
incecase
'"'ceoding
fi?
of
the
o,;ginnl
[ai,
,cot
shall
be
,o
"covcced
from
the
tenant.
(9)
Any
dispute
between
the
landlocd
and
the
tenant
;n
cega<d
to
any
inc<
ca
v,
c
\aimed
undee
sub-section
(I),
shall
be
de6ded
by
the
Rent
Conlrol
Court.
G.
L,odfo,d
not
to
daim
"
""i"
a,?thing
in
"""
,f
J,i,
""'
"
,g,,,d
,mt.-(l)
Wheee
the
Rent
Conteol
Couct
has
detenn;ned
the
[aic
een<
of
a
building-
(
a)
the
Jandlo,·d
shall
not
claim,
eecci<e
oc
stipulate
fo,
the
·.
payment
of
(i)
any
pmnium
m·
otheelikesum
in
addi­
tion
to
such
fai,
«nt,
oc
(ii)
save
as
p,ovided
in
section
6,
or
section
7
anything
in.
excess
of
such
fair
rent:
P,ovided
that
the
\andlocd
may
ceceive,
oelstipulatc
[o,
the pay·
merit
o
an
amount
not
excee
,ng
one
mon
s
,omDY
way
of
ad'lfil'ice;
·
save
as
pNvided
in
c
ause
a
,
any
?,C\il<C
sum
m·
anY
rent
paid
in
addition
to,
o,
in
excess
of
such
f
aic
cent,
whethe<
befo"
oe
afte,;
the
conunencement
of
,his
Act,
in
consideeation
of
the
g,ant,
continuance
oc
renewal
of
the
tenancy
of
the
ic,,,iluing
after
such
com·
mencement,
shall
be
eefundcd
by
the
landlned
to
the
pmon
by
whom
it
was
paid
o,
at
,he
option
of
s,
ch
peeson,
sha1l
be
otherwise
adjusted
by
the
landlord:
Pcovided
that
wbeee
befoee
the
dcteemination
of
the
fai,·
cent,
cent
has
been
paid
in
excess
thceeof,
,he
,e[und
o,
atljusnnent
shall
be
limited
to
the
amount
paid
in
excess
fo<
a
p«\od
of
th,·ec
yws
imme·
diately
bcfo,e
the
institution
of
any
p,ocecdings
fo,
such
detecmination

'ii.
)
11
10
require
the landiord
to
specify
within
ten
days
from
-the date
of
receipt
of
the
notice
by him,
a
bank
into
which the
rent
may
be
deposited
by
the
tenant
to
the
credit
of
the
landlord.
_
Provided
that such
bank,
if
.
specified
as
aforesaid,
shall
be
one
·
situated
in
the
city,
town
or
village.in
which
the
building
is
situated
or
if_th7reiii'no_su?h
bank
in.,such
city1
town
01'.
village,
within
three
trules
of
the
.limits
thereof.
·
.
·
·
·
.
,
.
E?nation.-It
shall be
open·
tO'the landlord
to
specify,
from
time
to
time,
by
a
written
notice
to
the
tenant
and
subject
to
the
proviso
afore,
said,
a
bank
differentfrom
the
one
already
specified by
him under
thi?
sub?section.
·
••
t
doubt
is
removed
or
the
di
.
tent
Cour
z
or
by
l
ispute
is
settled
by
the
decision
f
Co
t
l
C
a
sett
ement
betwee
h
o
a
compe­
th
n
ro
n,urt
makes
an
order
under
l
n
t
e(f)arties
or
until
the
Rent
c
case
m
...
'l.y
be.
c
a
use
'of
sub-section
( 4)'
as
:I
,
(4)
(a?
The
Rent
Control
c
·
un_c
e1
.sub-,,:.ect1on
(3)
shall
ifs
.
ourt
to
whom
a
report
is
made
exists
m
thse
matte
,d.
'
h
atisfied
that
a
bona
fide
doubt
di
-
?
r,
rrect
t
at
p
di
,
or
1spute
ment
of
the,
dispute
as aforesaid, ??
idng
re1:Iloval
of
the
doubt
or
settle-
c0:1.cerned.
.
,
e
eposit
be
held
by
the
th
,
au
onty
·
(b) ilfthe
Rent
Control
o
·
with
order
tpayment of
the
amou???t
is
n?t
?o
satisfied,
it
shall
forth-
(5)
eposrre
to
the
landlord.
1
(a)
Where
the
Rent
c
·
cause
(?)
oi?sub-secti,,n
(4)
ar
ontrol
Court
passes
an
order
under
??b-sectwn
f:t3)
may
be
withdraJn
:?f;?t ;{
amounts
deposited
under
1
·
a
cor:ipe:ttent
Court
to
be
entitled
th
y
e
per?on
who
is
declared
c
ispute
is
re::moved
by, a
Settle
ereto,
or
in
case
the
doubt
person
who,
-is
held
by
the
R
ment
between
the
Parties,
only
b
the
amont
or
a.t:mounts
in
accordan??tw?ohntrolhCourt
to
be
entitled
t?
th?
1
sue
settlement
.
(
b)
:4m
order
p,,ssed
b
the
R
'
.
.
of
sub-sect1,i:,Jlln
('J)
l
11
y
ent
Control
Court
und
1
ing
his
1
.
.
.
sna
not
debar
the
a
a··
cl
er
c
ause
(b)
<7,??!l.
i?
any
copetent
Court.
g"'1
reve
party
from
establish-
f
1.
E,,,,,zctzon
oj tenants
-( l)
N
.
,
trarv
contah1ecl
i
.
h
l
otwrthstandina
any
hing
t
1
,
·
•
n
any
ot
er
law
t:>
'
o
t
1e
con-
ev1ct:d'
wbe!her
in
executron
of
or
contract
a
tenant
shall
net IH'
?c---?,o.
td.anc.e I,_v1th
the
provisions
of
rht
!??r:ee
or
otherwise,
except
ill
10.
Right
o+
tenant
to
ilehosit
rent
in
certain_'_cases.-(l)
Where the
??;
p
u
r
,
,.
1ov1de,:d
that
nothin
t
.
.
address of
the
landlord
or
his
authorised
agent
is
not
kl110wn
to
the
tenant
whose
landlord
is
t1???
ainGed
rn
this
section
shall
apply 1
tenant,
he
may
deposit
the
rent
lawfully payable
to
the
landlord
in
mentor
oth,er
public
a1Jthor't
ate
.fiovernment
or
the
Central
Cov
O
,l
respect
of
the
building together
with
such fee
as
may
be
prescribed
for
.
.
1
Y
not1
ed
under
this
Act.
'
c
111.
the
service
of
the
notice
referred
to
in
sub-section
(2)
,before
such
autho•
.
Provid_e.d
further
that
where
tl
,,
.
·
rity
and
in
such
manner
as
may
be
prescribed,
and
continue
to
deposit
lord
or
cl
air.ms
rio-ht
of
perm
ie
Lnant
dcnres
the
title
of
the
1
1
any
rent
which
may
subsequently
become
due in
respect
of
the
building
shall
decide
whe?her
the
danen1t
tenancy,
the
Rent
Conti·ril
1-.'1111
d
,.
·
d
b
,.
r
d
fi
.
en1a
or
l
·
·
,11111
1
together.with
the
fee
pr<"scribe
,
as
a10resa1
,
-
e.ore
the
same
autho,,
c?o1:
s
a
nclmg to
that
effect
h
c
aim
is
bona
fide
and
ii
1
rity
and in
the
same
manner
until
the
address
.of
the
landlord
or
hfo
dv1ct1on
of
t?e
tenant
in
a
Civ1l \?andlord
shall
be
entitled
lo
Mil
111
1
authorised
agent
becomes
known.
to
the
tenant.
'.
n
ecr?e
for
er.::uction
on
any
of
the
ourt
and
0'.tC?
Court
may
p.,
1
.
..otwithstand,a_,no-
that
the
fi
grounds
T!lc;1t10ned
in
th<·
,
.
(2)
The
rent
so
deposited
may,
subject
to
such
conditions
as
may
forfi
·
.
,.
t:>
court
nds
thats
,.?1.
d
,
·
?t
t
111111,
be
imposed
by
the Rent
Control
Court,
be
withdrawn
by
the
landlord
erture
of
t:he
lease
.or
that
the
claim
is
?f?ui???l.
does
not
i11v11I
1
or
his aathorised
agent,
on
application
to
the
Court.
(2)
(n)
A
landlord
who
se
k
.
•
.
r
the
Rent
Conftrol
Court
for
cl.
e.
s
t?
evict
his
tenant
shall
a
J
ii
,
{3)
Where
any
bona
fide
doubt
or
dispute
anses as
to
the
person
?.
a
irection
1n
that
behalf.
l
l
}
111
who
is
entitled
to
receive
the
rent
for
any
building,
the
tenant
may
A
(b)
Et
the
Rent
Control
Cou
·t
..
depositwch
rent
before such
authority
and
in
such
manner
as
may
be'
r?a.sonable
op_portunity
of
showin
c
1
'
afte?
g1vmg
the
tenallt
o1
prescribed
and
shall
report
to
the Rent
Control
Court
the
circumstancei
??lti:fied
that
:the
ten?nt
has
not
pa!d au?e
?gamst
the
applicatioH,
1?
under which SUCh
deposit
was
made
by
him,
and
may
Continue
to
Ill
respect
of
the
bui]dina
within
fiftOr
eren:cl,the
rent
clue
l)y
Jii111
deposit
any
rent
which
may
rnbsequently
become due
in
respect
of
the
1:,
een
ays
alter
the
expiry
of
tl1t
building
before
the
same
,wthority
and
in
the
same
manner
until the
.
(3)
If the
landlord
specified
a
bank.
as afore?aid,
the
tenant
shall
depositthe
rent
in the
bank
and
shall
contin_ue
to
deposit
in it
any
rent
which
may
,subsequently
become due
_in
resp?e<tt.
ofthe
building.
.
(4)
If
_the
'landlord
does
not
specify--a·-
bank
'as
aforesaid,
the
tenant.shalLremit
the.rerfr
to
the·landlord1:by
money
order,
after,
deducting,the
money.
order
commission
an'd,:coiii:iriue;to
remit
any
rent
which'-may subsequently
become,due
,in:respece
of
the
.building
in the
same,matiriermritiL'
the-,"
laiidlo:-d
·
signifies·,:. by;
a;
__
written-notice
to
the
tenant
his
willingness
to
accept
the
rent
or
specifi?s
a
bank
in
which
the
rent
..ball
be•
deposited
in
·
accordance
with, the
provisions
of
sub-section
(2).

12
u.nless.h?!._jproves
that
he.bona
fide
?eeds
th b
•
.
tron
or
!lii'i,Mr
th
.
e
uilding
for
Ii
him,
.
,
ft·
e
occupation.by
any.
member_
of
his family
·
(?';lf·?
A
landlord
l
'
order
d.mr?T?cting'the
t
may
a.pp
y
to
the
Rent
Control
buildin§;;".:..-
.
enant
to
put
the
.
landlord
in
l1"
the
con??
of
tf.h?
tenant
after
the
commencement
of
1'11
lets
the -;11!:.IDtire
b??l?rdlord,
transfers_
his
right
under tl11
I
confer
tJl'm,1.
him
any
r?;ht;0
??Y80?0r;[??x]thereof
if
the
1,
x
'.[}Pro?ided
that
an
1
·
·
made
fooi.:.:-
:the first time i
app
ication
under
this
l.111
the
lancl'?.,-d ha
n.
respect
of
one
and
the
sarru
11
·
..
-
s-sent
a
registered,
·
·.
contravesearion
ofthe' said d
..
notice
to
the
tenant u1
to
terminasate
the transf
I
.
con
ht10n
if
the lease
and
the
!111
thirty.d21.1?
of the
rece·ert o?
?
e
su.
-lease,
as
the
cas ,11
1
•·'
.
·
,
.
.
.
Ip
O
t
e
notice
or
the
refusal
th
Ir
.
[Explarrti111!ift:"!i.on·
Wh
·
·
h
·-:
ere
on
t
e
partition
of
a
joint
family
m
·
.
.';.
??
?rt??ants,
0?
On
the
dissolution
of
[I
ft
II
;
,,_
?-
e
J?mt_famil_r
or
the_
co-tenants
or
t
lu
•
,
••
i
a:._lease
rs
vested
m
a
mem·
be·
r
o· f
th,
.
"
I
?-
-
..
.
,
,
,
.
·•
e
JOlll
I
.
co-:tenant
or'
a
?artner,
airthecase
mai,
h
by
act
of,
·parties
or
otl.\clliwise
-
tena
t
f
h"
·
.
·,
no
11
,
-
n
.
o Is
nght
under the
lease
sh
\
I
,)ol
have taken··
place.
within·
the
mt
11111
c
a
use·;
or
J
-
·
·
·
..
•
'ifiii)
if
'the
tenant
uses
th
b
·1
r
·
·
destroy
C1li?ir
reduce its
v
1
.
·1·
e
m c
:ng
m
such
a
11
.,;-:.·-;·...
a
ue
or
ut1
ity
matenally
and
perm
i
,
(_'..tr;s:
.
.i)
1f
the
tenant
alread h
·
l
·
.
imbsequ"'··?•,,,.•ly
"c
·
Y
.as
in
11s
p.
osscss1on
,
I
'"··'"""'
a.
quires pos
·
f
sufficient' K1for h
·
·
sessi_on
°
or
puts
up
a
build
i11
-?
-
.
is
requirements
m
the
same
city,
town
or
viii'
(/i:,]w)
if
the buildin
.
.
'
'
reconstrnu?ion
and
if
th
g
is
m
suc_h
a
condition
same
anefc'if- he. satisfie
teh
laCndlord
requires
b?nafide
to
rn'
.
-
·
·
.
s
e
,ourt
that
he
has th
l
any-
re??ared·
a.1:id'th
·
bT
.
.
e,pan
ai1d
made
as,:
:.a_·pr?text
ro/e:ic?i?; to
rebuild
and
if' the
pro1,
Pro-V:i?ed
that
the
landlord
h
.
.
struct
co?m11,pletely
the
b "ld"
w.
o
?v1cts ?
tenan?.
and
do,
extended!
:rhy
the Rent
??
mg
w1thm.a
time
which
may
111
Court be·
..
liable
to
a
fi
nttl
Court,
shall
on a
petition
I
1
he
has w'r"Jlt.full
·
n
l
"
ne o
rupees
five
hundred;
if it
i
I"
'
such
tirmr.::.·;:
y
eg
e?ted
to
reconstruct
completely
th
l>uil
1
i
(l)
:i:ii!U!'JJ.Gerted
by
Act
7
of
1966
.
(2) <l'K:]'>lmitted,by
Act-7
of
.1966
(3)
•.mierted
by
Act
2
of
.1973
26
/ZltW<i':B-2
13
l[(c)
The
order
of
the
Rent
Control
Court
directing
the
tenant
to
put
the
landlord
in
possession
of
the building
shall
not
be'
executed
before
the
expiry
of
one
month
from
the
date
of
such
order
or
such
further
period
as
the
Rent
Control
Court
may
in
its
discretion
allow;
and
if
the
tenant
deposits
the
arrears
of
rent
with
interest
and-:
cost
of
proceedings
within
the
said
period
of
one
month
or
such
further
period,
a,
the
case
may
be,
it
shall
vacate
that
order.]
(3)
A
landlord
may
apply
to
the
Rent
Control
Court
for
an:
order
directing
the
tenant
to
put
the landlord
in
possession
of
the':
building
if
he
bona
fide
needs
the
building
for
his own
occupation
or
for
the
occupation
by any
member
of
his
family
de
oendent
on
him:
Provided
that
the
Rent
Control
Court
shall
not
give
any.
such
direction
if
the
landlord
has
another
building
of
his
own
in
his
possession
in
the
same
city,
town
or
village
except
where
the
Rent
Control
Court
is
satisfied
that
for
special
reaso
is,
in
any
particular
case
it
will
be
just
and
proper
to
do
so.
1
Provided
further
that
the
Rent
Control
Court
shall
not
give any·
direction
to
a
tenant
to
pnt
the
landlord
in
possession,
if
such
tenant
is
depending
for
his
livelihood
mainly
or
the
income
derived
from
any
trade
or
business
carried
on
in
such
building
and
there
is
no
other
suitable
·
building
available
in
the
locality
for
such
person
to
carry
on
such
trade
vr
business:
Provid
d
further
that.no
landlord
whose
right
to
recover
pv:sessior,
arises
under
an
instrument
of
transfer
inter
vivas
shall
be
entitled
tc
apply
to
h
put
in
possession
until
the
expiry
of
one
year
from
the
date
of
th·
instrurn
nt
:
Provi
l
t1
further
that
if
a
landlord
after
obtaining
an
order
to
bt
1n1t
11\
p
ss
•
i n
transfers
his
rights
in
respect
of
the building
to
anothes-
1
r1'.
0J1,
the
transferee
shall
not
be
entitkd
to
be
put
in possessicr
(1)
Substituted
by
Act
7
of
1966
time
fixed
in
the
agreement
of
tenancy
with
his
landlord
or
in·
the
absence
of
any
such agreement
by
the
last
day
of
the
month
next
following
that
for
which
the
rent
is
payabk,
it
shall
make an
order
directing
the
tenant
to
put
the
landlord
in
posses?ion
of
the
building,
·
and
if
it
is
not
satisfied
it
shall
make
an
order rejecting
the
application
thereof
by
him
:
Prqyjded
that
an.
applicatio?er
this
sub-section
shall
be
made
on1y
ff
the
land?
has
sent
a
r??tercd
notice
to
the
tenant
inlimating
:fti?_g_efault
and
tl1?_tcnant
has
failed
tQ_P-ay_Q.!'._!!::nder
the
rerit
together
wit?rest
at
six
_per
cent
?r
a!).Xl}!Il)...-.iV.l.c;l_J2QS\al
chai:-ges-foclfrred"
iii'
sending
the
notice
within
fit:t_???
?ays
of
the__r?C}?ip_t
o_f_
the
notJ.ce-Or
of
·tlierefosal-tii.ereoC
---
·
·
·
·
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