Kerala act 002 of 1965 : The Kerala Buildings (Lease and Rent Control) Act, 1965

Department
  • Department of Housing

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( I j (Lease ani Rent Control)

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PI.yt? l:;,,It) '.l

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r

/./ The

Kerala

Buildings (Lease and Rent

Control) Act

,

1965

(2 of

1965)

(As on

1-3-1984) ,{

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applicationextent,TI,. Short title,

4. Notice ,,fvacancy ·S. , Determination

of fair rent.':

?- Increase

in-fair. rentin what .cases admi?s-ible

THE KERALA BUILDINGS

(LEASE

AND RENT

CONTROL) ACT, 1965

(No. 2of

1965)

CONTENTS

commencement Definitions Constitution ofRentControl

Courts. and

appointment ofAccommodation

Controllers ·;;/. Increase ofrentincertain c;es

?- Landlord not toclaim orreceive

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 rentin certain cases

l

.:i#. Eviction oftenants l l:i:A.

Special

provisions

for the members of the

Armed

Forces I?::'..

Payment ordeposits

of rentduring the

pendency of

proceedings

for eviction i:?'L Landlord not tointerfere with amenities

enjoyed by the

tenant

14. Execution

of orders l.:ii. Decisions

which

have become final nottobe reopened

f;,_i-i. Orders

ofrentControl

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

3

(1)

:.'Zi.ubstituted

by Act 8of1968.

(2)

,()mitted by Act7of1966. -----------------

''THE KERALA BUILDINGS (LEASE

A

CONTROL) ACT, 1965

(No. 2-of

1965)

(:?.-:)Itextends tothewhole of theState of l' e

(3') It

applies tothe

areas mentioned in the

GovernO'.]!l.ent may, by

notification inthe Gazette, the

provi:sions

of

this Actto

any other areainthe St, such dateas

maybe

specified in thenotification, notificauion,

cancelormodify suchnotification applicati.?i.m ofallor anyof the_provisions ofthis mentionesd intheschedule:-·,

P'.ir.:ovided

'thatnosuchnotification

shall 1 is

suppor.tted

by aresolution

passed

by

the local autlu» ,1 if any, ci.'\f

the areas affected

by the notification. c,i:) Itshall bedeemed tohave comeinto fore-

April,

l9it'65.

2.

.l)ejiniiions.-In

this

Act,

unless the requires.-- ([} "building"

means anybuilding or hut r

or h ut , :;tetor.to be let

separately

for residentia purposes

,;and includes.- ·

(r,i} the

garden, grounds,

wells,

tanksan l

appurter=n9c such

building, hut, or part of

such 1111 let ortolfu,_e let

along

with such

building or

hut; (b\\ any Iurniture supplied 2[xxxxxx] by the l 1

such buil?ding orhut or

part ofabuilding orhut, lnrt .I

a room i;J;;,1ahotel or boarding

house, An ,r.:«:t to

regulate

the

leasing of

buildings

andtocont11•l building$ ,1in theState

of

Kerala. 1[Pror.arnble.-WHEREASitis

expedient toreg11l.1t, buildings and tocontrol therentofsuch buildin ,

Kerala;

BE

i•J;. enactedas

follows:-]

1. .Short

title,

extent, application

and commenceni 11 may be

called the.Kerala

Buildings (Lease and l

1 965.

P:,ge

....:?.•.,

21

21

21

21

21

22

22

22

23

23

23

23

2?

24

25

25_

26

ii .l to be

binding onsub- h I roccedings

havetobe a rainst

legal representative

1111 11 nl'

f'air rent

szw motu

by

Court l 11\

, , 111 111akc rules

11 11 11 c-1 1,11 n of action taken

in

good fiith I I to,

,111rn1 of

possession

in certain cases

,1

11,w, .md Hp

ial

provision . Ll1, ,'tludul<·

l

1

I

I ' '

f.

j

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."f

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

_AccommodationController 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,,..::irecompletion 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?mmodationContvoBcr.

Every.tenant shall •V;.'.thrnfifr•,cn

days

of. his vacating a

buildingoccupied

by him give no,1t·_:i,ce of

the same in

wnt111g

to

the

AccommodationController :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£thejenantof a

building.purs

?oth

re-occupy.

it

withi7-! -a

?imtl,ofthree,months \hen, o:nc:

the

expiry of

such

period, th!:

•.

tenanc?i:sha.Ube

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:

:thereofi:n. wnt1!11r? -

the

AccommodationController

wit.qin--:fift-eendays 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,onControlle, 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 ·:

AkccommodauonController 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,onContcollec docs not

mtunate to

d,e

landlord m

writing that the

,})lulding1s

required for the

purpose of

the

State or

Central ·

Govcrn:r.m1entor

of

any local

authority or

of

any

public

institution or for

the

,,.,,cupation of

any

office,· of such

Govecnment,or

J0

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

belongingto

the

iandlord,affixediln 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]; ''

AccommodationController'' means

any person

appointed 11 tli ·

functions of an

AccommodationController 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

buildingand

includes-- (,)

the

heir or

heirs of-a

deceased tenant, and (ii)

a

person

continuing

in

possession after the

termination of111·yin 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,stitutionof

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?essionof

: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::iiaI? 1??c'.ause (i)

o(' clauttr(of the

bmlidlingb,: any

memb?/?!; b?l1sfied that

the on

111 the

lancllor,rl is

bona

fide, mcl..!2\\1 farruly,orofany

dcpt·11dallow such

imember or

depen.-:--..1,moraerpermittmgtl1<·l·tri,IIcl ·r

·

?ant11rotin

·' an 1

·

the .. Accommodation ?

C-0·n. u.c to

occupy lhc

1r1111make an

o,.:::,tler

refusing

such

·p?J 1·:1tr 1 not so

sa(JH/lcclI . .

?rJlillt

I II

(d) Binthecase

.referr?0

,

.. Acco_mmorltiti.on C ntroller

rr----a_/)mb-cl:,use (n)

oJ'

clatl\t required

o,,T any member of

???ijS!·ISfi,:d that

iltC:1,1111rnch

occup-.ation,

make an orcl.<'> ?

·

:Ir of

the

landlo1·dbmi, member to

,occupy

the

buildine??;;- ?;ting the landlord1"

all,,is not so

sa1t:isfied he

shall

make=;'

.

ai,1c1refusin•such 11,

. , (e)

/!1.ny

landlord who

, :

,

0

•1111rs,11111 1??commud;,1.tion Controller

un..o_???it:ea byanyorder pms· rl fifteen

clay.-s .from the

date of

tbrc:::i m11: (c)orclause (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

orders on

the=:;e

vriai?aledagaimt lNKllt1 (f'

·

. . a);tMemaythinkflJ !Every notice

'given -, b I l. /if! farasit

,l!telat?sto

any buildi?

??aoolord under cla1.m,(a)

Ii ,1 his own

??pat10n,

be

deemed to? iliantheone cho/jCrthy lrt the provisr?s of

sub-section

(3 )() sn/?iceunder sub.Jl1:ctloni buildings:

. ,

-?reuponapplyinrc:np<'ll,, Providted that

in

respect

Cl::::ifan , , whereof an.

iorder under

clause ?

(

l?1hlmgreferredto

;11 1 the

provisia?s of

sub-section

(3) -, i?ilai? (? or

?la use

(a)11111by

?he

l:rn?rord under

sub-secti ..

on'tl:;lras)f notice

hail

lirn, period of

5:ifteen

days

from th- }, unmeoiatelyafter

lite l

.

d

. .

-e1:4t11

.

tb h

''I'or

er

passed

by

the

Accomm --of rempY

t

e_la11<110111 I bee?

prefe?:r.edt?

the

District

?011:1?ntroller or, if a11

111,1 period,

as

.i!i1.,f notice had

been

gi

, 11??mstthatordc1, 'Vtt r l f l

·

-

Wni1\'d·b

h

'

Il 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.

)iilierulesand

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 lothe

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

shallnotlet the

building toa

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) Ifthe

building is

required forthepurposesof 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 ·

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 1111tlu.

b11ilc\111g under the

provisionsjof

this

Act, and,

if no fair rent li.r

1111·

,

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 tilli(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·coisent-f the

landlordisalso

obtained therefor. (Ii) (a) Wh'tTalandlordhastwoormoreresidential

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 11andshallrive

noticetothe

Accommodation Controller , pcchi11g

th

building

so chosen

by

him and

every other bui:

fng n ,t,chos ·11. (Ii)

Wlu-u

f.(iving nticeas

aforesaid, the

landlord s.1a11also lll'l'il'y ilur-in (i)

wlwthcr ,\lly builcling

otherthan theone chosen

by him n11cl,·1

,·l.111st

(a)

has been

continuously

in

the

ccupation

11 ! ,11 1y

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;olCourt 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.p1ovementor

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, anytinuing

to

occupy,

or

:11 n?g of his or its licence to

occupybuildinz

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

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\nuerclause

(c)

or

claus? (?)

oion for the

occupation

of

ahbml?gweek'snotice to show

cause.

to the

'fthe,fa-ir.

m,nt•tixedmay in. pmpe, cases

beo

"-rthzn., bui shall ;,, b section

(6)

not ks,tan °

. .

s taken

undo, this sub-section, e

• . .no

case.

Q"ce

by mote

than

fifteen pee

"""''· tile,

monthly""""" the ?n;,..,,.shallbegi?en

before action

'.

·

.

t ·aff?ededto :the

office, ,.s

,··oa? is

.of, ,,ii,; ch,

the.peOp

tax or

ho""'""' fur· the

lrui(

b) Iffree ·

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(redunder

clause.(a) hdef:ma_yl?tyto 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 ·

tothecustoms of t e

coun

'Y' h ct

which the

.,pcopecty ta, o, • house tax

P-ting

nnm.<11ar.tybcf oee Ppearing in

public

accor

1bngak pen

any

doo,o,do

any otee 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. taxw

..... 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-ationthe

peevailing, cates

o!I, ,_

ii,,

tl\e"!O

(i) thefaiecent

pay?

eciod of

hi, o,

_its· ?c?_upatwn

,.

similai a=.-qmmodation

in·•simila,

cie?,.i,,,,mg the -Ive of

du?: Act for

tfhe1:Jescdbedin

that

cl?usepnd 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

p? lii>nl!ttai,, rent.

fo, ?1ffectm!?:idetecmination shall be

final.

· · ·

!he

buildi,a.gand

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 thefh.ltherentdoesnot,

or d

(a) to

any building o

;"i/?;nt would not, when

fixed,

exceet has-not been

fixed,

the a en mensem; orlftcen

rupees

per -

b ·1d·

owned

by any

company, ·

kl' or u1

mgs d ·

t cl d

(b) to

anybu1

i?g

.

orporated

or not and

bonafied1? ent e

d ssociation or

firm,

"":het efr.t1snocfficers servants or

agents

an s1tua eh

upat1on

o 1 ' -

olcly forte

_occ

.

village.

- .

.

n the same

city,

townor -

!. - .-- _,n

·?--· . -

.

? -The Rent

Control Court

shal?,U/.DE,ermination of

fair

rent??l}::V<:lrdof a

build?ng,. fix the fairn

application

of

t:ie

tenfian.?oldingsuch

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 t1mI ion

the

property

tax

or

hous\:?ster or house tax

register

of the f

letting

in the

property

tax

.

"

the

building

is

situated.;:,ca.lauthority

within whose area

1

Subst,vtuted by

Act 7 of

1966,

I

has notbeencl l•

not ·

h

.

- wit standmrr anvth'

.

.

.

r o , mg conta d ·

/?!

payable foe huildi

me m

a?y

cont,·,.,

I

a

mg

':1nder clause

(') , ng m

c:1se itisal,11

I

sub-section

(2)

ofse t'z o51 clause

(iz)

o[ the pre I tax orl

·

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

insu e

?e by

the

Renl tli11d the

agreed renth"

h .b-sect10n(2) of seer P'

w ,c evens less d

.

"' ' operty

t?x orhouse taxhb

,

an m cases w!Hi

or

whderc it has been fixe?eenfixed for the but!, agree

rent; not on arental

ba1 (ii,) thelandlocd

shall notI

.

.

payment ofanypre c. aim,receive or

stipulat.

I

to th ' ·

mmm or othe l'k ui

e rent

payable

under . r ie sum in ad

111

t(?1)derf cla?se (i) orclause (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 te

ag«ed

cent in the :s?·-,'.,'I Prov1?ed thatthe l rnent ofarr- . andlord may rec ·

·-

amount not

exceeding o eive,, orstipulate.for tht

(,,

.

.

ne month

scent b

.

! .,.,., save asprovided

.

1.

' Y

Wl:1;Y of

adv ,111 rentpa bl mcause(b)anysu

...

d::· fall"

ya eunder clause

(a)

.

?

pa1

in excess c,l t

mg under clause

(i) in t ecase.'

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

inco'd e

agceed

,cot in

th• ' muance orrenewal

of th ns1 erat1on of

the.

grant the com e

tenancy f th

t

.

• '

I

cl mencement of

th'

A

o e

:milding an. lordtothe?erson ?s clt, sh.all be refunded

1i?ti opt10n of su1

.

y w10mitwas '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?ndtraventionofsub-s'ection'l)

.

i. -? m 9 m ·

·

h

·

JJ!Ihtof

tenant

pa'l!in

:

w omakes,a

pay ,., g

rent or advance t ·

·

obt .

·

ment onaccof o

receipt -(t)

E

am arc,oeipt

i

th unt o ,ent°"ad

. vc,y

"'" , signed by - land\ /

pn,scribed form foe ;nee sh,\; be entit

J.,1

or orhis authorised e amm:. i,

paid

I

(2) " agent

,

"

· ?ere a landl d ·

any rentla'&ll)1fol1 or refuses

to

acce .

.

the tenant,.,;. ;;1;rb\e t?

him

by

a tenu?t:i· _e,ades

the"' i1" after deduct:inygth r

permit

the rent

to the lr delspcctofanybuilcl11 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 becomedue in'?

continoe tonm>1 '

tenant bis w5llingn , the landlocd

signifies

b pect

?f thebuildiu ess to

accept

the rent or m/ \wntt?n noticet11

11

y y

not1:_ce inwnt111

(2),

Where thefai ·

under secJ.:ion 5- r rent ofabuilding

9

I'", •i, \,-, I th,,! the [,.i,

,ent as inc,eascd und« thi sub-section

shall

""' ,.,,.,..,\

th•· ;,.i, "'"payable under this Act Ior ai mila< building in , 1,. · ,·"' u lo al iI ywith such addi ti onal imprnvement or a

lterntion and it

•h,dl ""tlw 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 toany in«·case claimed

une\ec _this s ,b-section shall be

th itl.ecl.hy lhc \l nt Control

Court.

(2) Whe< e, aft ccthe faic cent ofa

buildiug h' sbeen fixed und«

1\,is M,th rrc is adeccease or

diminution inthe accommodationor .un •ni < p•·ovid ·d, thetenant

rnav claim a ,eduction in the faic cent

.? so

Iix ·d, and any dispute

between the landlocd

and the tenant in

,·egacdtoaoy re \uction soclaimed shall bed«ided

by the Rent Conteol Court.

7. /,u>

I)

Whece the amount of

;he t xcs and

cases payableby the \and\o,d incespee' of anybuilding to

I cal authocity has incceased aftec fixation of thefai«ent, such

inccease sh?1.llberecove-P1.ble by the

landlord fromthe tenant:

PeovidcU that no such

incecase '"'ceoding fi?

of the

o,;ginnl[ai, ,cot shall be ,o

"covcced fromthe tenant.

(9) Anydispute between the landlocd and the tenant ;ncega

inc< ca v, c \aimed

undee sub-section (I), shall bede6ded

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 abuilding- ( a) the

Jandlo,·d

shall not claim, eecci

·.

payment of

(i) any pmnium m·

otheelikesum in addi-

tion tosuch fai, «nt, oc

(ii) save asp,ovided in section

6, orsection

7 anything in.excess of such fair

rent:

P,ovided thatthe \andlocd mayceceive, oelstipulatc [o,thepay· merit oanamount

not

excee ,ng one mon s ,omDY

way of ad'lfil'ice; · save

as pNvidedin cause a ,

any

?,C\il

sum anY

rent paid in addition to, o, in excess

of such

faic

cent, whethe<

befo"

oe afte,;

the conunencementof ,his Act, in consideeationof theg,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 waspaid o, at ,he option of s,ch

peeson, sha1l beotherwise adjustedby the landlord:

Pcovidedthatwbeee befoee the

dcteeminationof the fai,·

cent, cent has been paid in excess thceeof, ,he,e[und o, atljusnnent shall be

limited tothe amount paid in excess fo< a p«\od ofth,·ecyws imme·

diately

bcfo,e the institution of any p,ocecdings fo, such detecmination

'ii.

)

11

10

require the

landiordto

specify

withinten days from -the dateof

receipt of the

notice

by

him,

a bank

into whichtherent

maybe

deposited

by the tenant

to the

credit of the landlord. _

Provided that such

bank, if

.

specified as

aforesaid,

shall beone ·

situated in the

city,

town or

village.in

which the

building

is situated or if_th7reiii'no_su?hbank

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, abank

differentfrom theone

already specified by himunder 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

Rentc

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 his1 ...

sna

not

debar the a a··

cl er c

ause

(b) <7,??!l.i?any

copetent

Court. g"'1 reve

partyfromestablish- f 1.

E,,,,,zctzonoj

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.eI,_v1ththe

provisionsofrht

!??r:eeor

otherwise, except ill

10.

Right

o+ tenant toilehositrentin

certain_'_cases.-(l) Where the ??; pu

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 therent

lawfully payable tothelandlord in mentor

oth,er

public a1Jthor't ate

.fiovernment or

the

Central Cov O ,l

respect ofthe

building together withsuchfeeas

may be

prescribed for

. .

1

Y

not1

ed

under

this Act. '

c

111.

the

service

of

the notice

referredtoin

sub-section

(2)

,before

such autho•

.

Provid_e.d further that

where tl ,,

.

· rity and in suchmanner as maybe

prescribed, andcontinueto

deposit lordor clair.ms

rio-htofperm ie

Lnant

dcnres the

title of

the 1 1 any rentwhichmaysubsequently

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 ··,111111 together.with the fee

pr<"scribe ,asa10resa1 , -

e.orethesameautho,,

c?o1: s a

nclmg to that

effect h c

aim is

bona

fide and ii 1 rity andin thesamemanner untilthe

address.of thelandlordorhfo

dv1ct1onof

t?e

tenant

in a Civ1l \?andlord shallbe

entitled lo Mil 111

1

authorised

agent

becomes

known. to thetenant.

'. 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 RentControl

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 histenant

shall a J ii

,

{3)

Where anybonafide

doubtor

dispute

ansesastotheperson ?. a

irection 1n

that

behalf.

l l }

111

who isentitled to receive therentforany building,

the tenant

may

A

(b) Et

the

Rent

Control Cou ·t

..

depositwch rentbeforesuch

authority and in suchmanneras maybe'

r?a.sonableop_portunity of

showin c

1 '

afte? g1vmg

the tenallt o1 prescribed andshall

report totheRentControl

Courtthecircumstancei

??lti:fiedthat:theten?nt hasnotpa!d au?e?gamstthe

applicatioH,1? under which SUCh

deposit wasmade

by

him, andmay Continueto Ill

respect of

the

bui]dina within fiftOr eren:cl,the rent

clue

l)y

Jii111 deposit any rentwhich may rnbsequently

becomeduein

respect ofthe

1 :,

een

ays alter the

expiry

of

tl1t building

beforethesame,wthority andin thesame

manner untilthe . (3) If thelandlord

specified abank.asafore?aid, thetenant shall depositthe rentin thebank and

shall

contin_ue to

deposit initany rent which may ,subsequently

become due

_in resp?e If _the

'landlord doesnot

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 remitany rent which'-may subsequently

become,due

,in:respece ofthe

.building inthe same,matiriermritiL'

the-," laiidlo:-d ·

signifies·,:. by; a;__ written-noticetothe tenant his

willingness to

accept

therentor

specifi?s abank in

which

the rent ..ball

be•

deposited

in · accordance with, the

provisions

of sub-section

(2).

12

u.nless.h?!._jprovesthathe.bonafide ?eedsthb

• . 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 tothe Rent Control buildin§;;".:..-

.

enant to

put

the .

landlord

in l1"

the con?? oftf.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 firsttimei app

ication under this

l.111 the

lancl'?.,-d

ha n.

respect ofoneandthesarru 11 · .. -

s-sent a

registered, ·

·. contravesearion ofthe'saidd .. notice to the tenantu1 to terminasate

the transf

I

.

con

ht10nif

the lease and

the !111 thirty.d21.1? oftherece·ert o??

e

su.

-lease,

as the cas,11

1

•·'

.

·

,

.

.

.

Ip Otenoticeorthe

refusal

thIr . [Explarrti111!ift:"!i.on·Wh ·

·

h ·-: ere on t e

partition

of a

joint

family

m ·

.

.';.

???rt??ants, 0? Onthe dissolution of[IftII ;

,,_ ?-

e

J?mt_famil_r or the_ co-tenants or t lu

,

•• i a:._lease rs vested m amem·be·r o·f th,

. "

I

?- - ..

.,, ,.

·• e

JOlll

I

.

co-:tenant

or' a

?artner,

airthecase mai, h by actof,

·parties orotl.\clliwise - tena t f h"

·

.

·, no 11 , -

n .

o Is

nght

under the

lease

sh \ I ,)ol havetaken··

place.

within· themt

11111

c a

use·;

or

J -· ·

·

..

• 'ifiii) if'thetenantusesth b·1 r · ·

destroy

C1li?ir reduceitsv1

.

·1· e m c

:ng

m such a 11 .,;-:.·-;·... a ue or ut1

ity matenally

and perm i, (_'..tr;s:..i) 1fthetenant alreadh ·

l

· . imbsequ"'··?•,,,.•ly"c · Y .asin 11s

p.

osscss1on ,I '"··'"""' a.

quires pos ·

f sufficient' K1for h ·· sessi_on ° or putsup abuild i11 -?

-

.

is

requirements

m the same

city,

town or viii' (/i:,]w)if thebuildin .

.

' ' reconstrnu?ion

and

if th g ism

suc_hacondition same anefc'if- he. satisfie tehlaCndlord 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'thepro1, Pro-V:i?ed that the landlord

h .

.

struct

co?m11,pletely

the

b "ld"

w. o

?v1cts ? tenan?. anddo, extended!

:rhy

the Rent ?? mg w1thm.a timewhich may111 Court be· ..

liable to a fi nttl

Court, shall on a

petition

I1

he has w'r"Jlt.full ·

n l " ne o

rupees five

hundred;

if it

i I" ' such tirmr.::.·;:

y

eg e?tedto

reconstruct

completely

th

l>uil 1i (l)

:i:ii!U!'JJ.Gerted by Act7of1966 .

(2) lmitted,by Act-7 of.1966

(3)

•.mierted

by Act 2

of

.1973

2 6

/ZltW

13

l[(c) The

orderofthe Rent Control

Court directing the

tenant to

put

the landlord in

possession of thebuilding

shall not be' executed

before the

expiry ofone month from thedateofsuch order or

such further period astheRent Control

Courtmayinitsdiscretion allow; andifthe

tenant deposits the

arrears of rentwith interest and-:

cost of

proceedings within

the said

period ofonemonth orsuch further

period, a,the case maybe, it shall

vacatethatorder.]

(3) Alandlordmayapply to the Rent Control

Court for an:

order directing the

tenant to

put the

landlord

in

possession

of the':

building if he bonafide

needs the building

for hisownoccupation or for

the occupation

by anymember of his family deoendent onhim:

Provided thattheRent

Control

Court shall not

give any. such

direction if thelandlord has another building

of

hisown in his possession inthe samecity, town orvillage

except

where the Rent Control

Court issatisfied that for

special

reaso is,inanyparticular case it will

be

just

and proper to do so. 1

Provided

further thatthe Rent Control

Court shall not

give any· direction to atenant to pnt the landlord in

possession,

if such tenant is depending forhislivelihood mainly orthe

income derived from any

trade orbusiness carried on in such building

and

there isno other suitable ·

building

available inthe locality forsuch

person to

carry on such trade vr business:

Provid dfurther

that.no landlord

whose

right to

recover pv:sessior, arises under aninstrument of transfer

inter vivas shall

be entitled tc apply toh put in

possession until the

expiry ofone yearfrom the date

of th·

instrurn nt :

Provi lt1further thatifa landlord

after obtaining anorder to bt

1n1t 11\ p ss

i n transfers

his

rights

in

respect of the

building toanothes-

1 r1 '.

0J1,

the transferee

shall not be entitkd tobe

put

in possessicr

(1)

Substituted by Act 7 of 1966

time fixed

in the

agreement of tenancy with

his landlord orin·the absence ofanysuch

agreement

by the last

day

of

the month next following thatforwhich 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 isnotsatisfied it shall make anorder rejecting the

application thereof

by him:

Prqyjded that an.applicatio?er this sub-section

shall bemade on1y ff the

land? has sent a r??tercd

notice

to the tenant inlimating :fti?_g_efaultand

tl1?_tcnant has failed tQ_P-ay_Q.!'._!!::nderthe

rerit

together wit?rest atsix _per cent ?r a!).Xl}!Il)...-.iV.l.c;l_J2QS\al chai:-ges-foclfrred"iii' sending thenotice within

fit:t_??? ays of

the__r?C}?ip_t o_f_ the notJ.ce-Or

of ·tlierefosal-tii.ereoC --- ·

·

· · -