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

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( ^{I j} (Lease ^{ani Rent} Control)

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

·'

r

/./ The

Kerala

Buildings (Lease ^{and Rent}

Control) Act

,

1965

(2 ^of

1965)

(As ^on

1-3-1984) ,{

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and

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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 of^rentincertain c;es

?- Landlord ^{not to}claim ^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 to}interfere with amenities

enjoyed ^{by the}

tenant

14. Execution

of orders l.:ii. Decisions

which

have become final ^nottobe reopened

f;,_i-i. Orders

of^rentControl

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 8of}1968.

(2)

,()mitted ^{by Act7of}1966. -----------------

''THE KERALA BUILDINGS (LEASE

A

CONTROL) ^{ACT, 1965}

(No. ^2-of

1965)

(:?.-:)^Itextends ^tothewhole ^{of the}State of l' e

(3') ^It

applies ^tothe

areas mentioned ⁱⁿ the

GovernO'.]!l.ent may, by

notification ⁱⁿthe Gazette, the

provi:sions

of

this Act^to

any other ^areainthe St, such ^dateas

may^be

specified ^{in the}notification, notificauion,

cancel^ormodify ^suchnotification applicati.?i.m ^{ofallor anyof the_}provisions ^ofthis mentionesd ^intheschedule:^-·,

P'.ir.:ovided

'that^nosuchnotification

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 , :;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^tolfu,_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;;,1^ahotel or boarding

house, An ,r.:«:t to

regulate

the

leasing of

buildings

and^tocont11•l building$ ^{,1in the}State

of

Kerala. 1[Pror.arnble.-WHEREAS^itis

expedient ^toreg11l.1t, buildings ^{and to}control ^{therentofsuch} 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

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

have^tobe 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

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f.

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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

_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?s^to

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

shall^{notlet 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 ^forthepurposes^{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 ·

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}

landlord^isalso

obtained therefor. (Ii) (a) ^Wh'tTalandlord^hastwoormoreresidential

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 ^11andshall^rive

notice^tothe

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.1a11^also lll'l'il'y ^ilur-in (i)

wlwthcr ,\lly builcling

other^{than the}one chosen

by ^him n11cl,·1

,·l.111st

(a)

has been

continuously

in

the

ccupation

·•;', 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;,..,,.shall^begi?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 ^·

to^thecustoms 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 the^{fh.ltherentdoes}not,

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

any^bu1

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,

town^or -

!. - .-- _,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 ^itis^al,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

in^su 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) 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 ^{thatthe l} rnent of^{arr- .} andlord may ^rec ·

·-

amount ^not

exceeding ^o eive,, ^orstipulate.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 ^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

in^co'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?ndtravention^ofsub-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 delspcct^ofanybuilcl11 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 ^tonm>1 '

tenant bis w5llingn , the landlocd

signifies

b pect

?f ^thebuildiu ess to

accept

the rent ^or m/ \wntt?n notice^t11

11

y y

not1:_ce in^wnt111

(2),

Where ^thefai ·

under secJ.:ion ^5- r rent of^abuilding

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 y}with 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 of^a

buildiug ^{h' sbeen} fixed und«

1\,is ^{M,th rrc} is ^adeccease or

diminution ^inthe accommodation^or .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

,·egacd^{toaoy re} \uction ^soclaimed shall ^bed«ided

by the Rent Conteol Court.

7. /,u>

I)

Whece the amount of

;he t xcs and

cases payable^{by the} \and\o,d ⁱⁿcespee' of ^anybuilding to

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

inccease sh?1.ll^berecove-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 as}p,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 pNvided^{in cause} a ,

any

?,C\il

sum ^m·anY

rent paid ⁱⁿ addition ^{to, o,} in excess

of such

faic

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 ^waspaid o, at ,he option of ^s,ch

peeson, sha1l ^beotherwise adjusted^{by the} landlord:

Pcovided^thatwbeee befoee ^the

dcteemination^{of 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,·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 dateof}

receipt of the

notice

by

him,

a bank

into which^therent

may^be

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?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, ^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}

party^fromestablish- 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,_v1th^the

provisions^ofrht

!??r:ee^or

otherwise, except ^ill

10.

Right

o+ tenant ^toilehosit^rentin

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

referred^toin

sub-section

(2)

,before

such autho•

.

Provid_e.d further that

where tl ,,

.

· rity ^{and in such}manner ^{as maybe}

prescribed, ^andcontinue^to

deposit ^{lordor cl}air.ms

rio-ht^ofperm ie

Lnant

dcnres the

title of

the 1 1 any ^rentwhich^maysubsequently

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.ore^thesameautho,,

c?o1: ^{s a}

nclmg ^{to that}

effect h c

aim is

bona

fide and ii 1 rity ^{andin thesame}manner until^the

address^{.of the}landlord^orhfo

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 ^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 any^bonafide

doubt^or

dispute

anses^astotheperson ?. 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 ^rentbefore^such

authority ^{and in such}manner^{as maybe'}

r?a.sonableop_portunity ^of

showin c

12

u.nless.h?!._jproves^thathe.bonafide ?eedsth^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 ^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 first^timei app

ication under this

l.111 the

lancl'?.,-d

ha n.

respect ^ofoneandthesarru ¹¹ · .. -

s-sent a

registered, ·

·. contravesearion ofthe'^{saidd ..} notice to the tenant^u1 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 ^Otenotice^orthe

refusal

th^{Ir .} [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 a^mem·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'thetenant^{usesth b·1 r ·} ·

destroy

C1li?ir reduce^itsv1

.

·1· e m c

:ng

m such a ¹¹ .,;-:.·-;·... a ue or ut1

ity matenally

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

l

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

p.

osscss1on ^,I '"··'"""' a.

quires pos ·

f sufficient' K1for ^{h ··} sessi_on ^{° or putsup a}build ⁱ¹¹ -?

-

.

is

requirements

m the same

city,

town or viii' (/i:,]w)^{if the}buildin ^.

.

' ' reconstrnu?ion

and

if th g ^ism

suc_h^acondition 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?ted^to

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

order^ofthe Rent Control

Court directing the

tenant ^to

put

the landlord in

possession of ^thebuilding

shall not be' executed

before ^the

expiry ^ofone month ^{from thedateof}such order ^or

such further period ^astheRent Control

Court^mayinitsdiscretion 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

vacate^thatorder.]

(3) ^Alandlord^mayapply 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^ownoccupation or for

the occupation

by ^anymember of his family ^deoendent ^onhim:

Provided ^thattheRent

Control

Court shall ^not

give ^any. such

direction ^{if the}landlord has another building

of

his^own in his possession ^{inthe same}city, town ^orvillage

except

where the Rent Control

Court ^issatisfied ^that for

special

reaso ^is,in^anyparticular ^case it will

be

just

and proper ^to do so. ¹

Provided

further ^thatthe Rent Control

Court shall ^not

give any· direction ^{to a}tenant ^{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 is^no 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 of^anysuch

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 isnot}satisfied ^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_efault^and

tl1?_tcnant ^has failed tQ_P-ay_Q.!'._!!::nder^the

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 --- ^·

·

· · -