DELHI RENT CONTROL ACT, 1958
Preamble - DELHI RENT
CONTROL ACT, 1958
THE DELHI RENT CONTROL ACT, 1958
[Act, No. 59 of 1958]
[31st December, 1958]
PREAMBLE
An Act to provide for the control of
rents and evictions and of rates of hotels and lodging houses, and for the
lease of vacant premises to Government, in certain areas in the Union territory
of Delhi.
Be it enacted by Parliament in the Ninth Year of
the Republic of India as follows: --
Section 1 - Short title, extent and commencement
(1) This Act may be called the Delhi Rent
Control Act, 1958.
(2) It extends to the areas included within
the limits of the New Delhi Municipal Committee and the Delhi Cantonment Board
and to such urban areas within the limits of the Municipal Corporation of Delhi
as are specified in the First Schedule:
Provided that the Central Government; may, by
notification in the Official Gazette, extend this Act or any provision thereof,
to any other urban area included within the limits of the Municipal Corporation
of Delhi of exclude any area from the operation of this Act or any provision
thereof.
(3) It shall come into force on such date[1]as
the Central Government may, by notification in the Official Gazette, appoint.
.
Section 2 - Definitions
In this Act, unless the context
otherwise requires,--
(a) "basic rent", in relation to
premises let out before the 2nd day of June, 1944, means the basic rent of such
premises as determined in accordance with the provisions of the Second
Schedule;
(b) "Controller" means a
Controller appointed under sub-section (1) of section 35 and includes an
additional Controller appointed under sub-section (2) of that section;
(c) "fair rate" means the fair
rate fixed under section 31 and includes the rate as revised under section 32;
(d) "hotel or lodging house"
means a building or part of a building where lodging with or without board or
other services is provided for a monetary consideration;
(e) "landlord" means a person
who, for the time being is receiving, or is entitled to receive, the rent of
any premises, whether on his own account or on account of or on behalf of, or
for the benefit of, any other person or as a trustee, guardian or receiver for
any other person or who would so receive the rent or be entitled to receive the
rent, if the premises were let to a tenant;
(f) "lawful increase" means an
increase in rent permitted under the provisions of this Act;
(g) "manager of a hotel" includes
any person in charge of the management of the hotel;
(h) "owner of a lodging house"
means a person who receives or is entitled to receive whether on this own
account or on behalf of himself and others or as an agent or a trustee for any
other person, any monetary consideration from any person on account of board,
lodging or other services provided in the lodging house;
(i) "premises" means any building
or part of a building which is, or is intended to be, let separately for use as
a residence or for commercial use or for any other purpose, and includes,--
(i)???
the garden, grounds and outhouses, if any, appertaining to such building
or part of the building;
(ii)??
any furniture supplied by the landlord for use in such building or part
of the building;
but does not include a room in a hotel
or lodging house;
(j) "prescribed" means
prescribed by rules made under this Act;
(k) "standard rent", in
relation to any premises, means the standard rent referred to in section 6 or
where the standard rent has been increased under section 7, such increased
rent;
[2] [(l)
"tenant" means any person by whom or on whose account or behalf the
rent of any premises is, or, but for a special contract, would be, payable, and
includes--
(i) a sub-tenant;
(ii) any person continuing in possession
after the termination of his tenancy; and
(iii) in the event of the death of the person
continuing in possession after the termination of his tenancy, subject to the
order of succession and conditions specified, respectively, in Explanation I
and Explanation II to this clause, such of the aforesaid person's--
(a) spouse,
(b) son or daughter, or, where there are
both son and daughter, both of them,
(c) parents,
(d) daughter-in-law, being the widow of his
pre-deceased son,
as had been ordinarily living in the
premises with such person as a member or members of his family up to the date
of his death, but does not include,--
(A) any person against whom an order or
decree for eviction has been made, except where such decree or order for
eviction is liable to be re-opened under the proviso to section 3 of the Delhi
Rent Control (Amendment) Act, 1976 (18 of 1976);
(B) any person to whom a licence, as
defined by section 52 of the Indian Easements Act, 1882 (5 of 1882), has been
granted.
Explanation I. --The order of
succession in the event of the death of the person continuing in possession after
the termination of his tenancy shall be as follows: --
(a) firstly, his surviving spouse;
(b) secondly, his son or daughter, or both,
if there is no surviving spouse, or if the surviving spouse did not ordinarily
live with the deceased person as a member of his family up to the date of his
death;
(c) thirdly, his parents, if there is no
surviving spouse, son or daughter of the deceased person, or if such surviving
spouse, son or daughter or any of them, did not ordinarily live in the premises
as a member of the family of the deceased person up to the date of his death;
and
(d) fourthly, his daughter-in-law, being
the widow of his pre-deceased son, if there is no surviving spouse, son,
daughter or parents of the deceased person, or if such surviving spouse, son,
daughter or parents, or any of them, did not ordinarily live in the premises as
a member of the family of the deceased person up to the date of his death.
Explanation II. --If the person, who
acquires, by succession, the right to continue in possession after the
termination of the tenancy, was not finan?cially dependent on the deceased
person on the date of his death, such" successor shall acquire such right
for a limited period of one year; and, on the expiry of that period, or on his
death, whichever is earlier, the right of such successor to continue in
possession after the termination of the tenancy shall become extinguished.
Explanation III. --For the removal of
doubts, it is hereby declared that,--
(a) where, by reason of Explanation II, the
right of any successor to continue in possession after the termination of the
tenancy becomes extinguished, such extinguishment shall not affect the right of
any other successor of the same category to continue in possession after the
termination of the tenancy; but if there is no other successor of the same
category, the right to continue in possession after the termination of the
tenancy shall not, on such extinguishment, pass on to any other successor,
specified in any lower category or categories, as the case may be;
(b) the right of every successor, referred
to in Explanation I, to continue in possession after the termination of the
tenancy, shall be personal to him and shall not, on the death of such
successor, devolve on any of his heirs];
(m) "urban area" has the same
meaning as in the Delhi Municipal Corporation Act, 1957 (66 of 1957).
Section 3 - Act not to apply to
certain premises
Nothing in this Act shall apply--
(a) to any premises belonging to the
Government;[3][***]
(b) to any tenancy or other like
relationship created by a grant from the Gov?ernment in respect of the premises
taken on lease, or requisitioned, by the Government:
[4][Provided
that where any premises belonging to Government have been or are lawfully let
by any person by virtue of an agreement with the Gov?ernment or otherwise,
then, notwithstanding any judgment, decree or order of any court or other
authority, the provisions of this Act shall apply to such tenancy].
[5][(c)
to any premises, whether residential or not, whose monthly rent exceeds three
thousand and five hundred rupees; or
(d)
??to any premises constructed on or after
the commencement of the Delhi Rent Control (Amendment) Act, 1988, for a period
of ten years from the date of completion of such construction;]
Section 4 - Rent in excess of standard rent not recoverable
(1) Except where rent is liable to
periodical increase by virtue of an agreement entered into before the 1st day
of January, 1939, no tenant shall, notwithstanding any agreement to the
contrary, be liable to pay to his landlord for the occupation of any premises
any amount in excess of the standard rent of the premises, unless such amount
is a lawful increase of the standard rent in accordance with the provisions of
this Act.
(2) Subject to the provisions of
sub-section (1) any agreement for the payment of rent in excess of the standard
rent shall be construed as if it were an agreement for the payment of the
standard rent only.
Section 5 - Unlawful changes not to be claimed or received
(1) Subject to the provisions of this Act,
no person shall claim or receive any rent in excess of the standard rent,
notwithstanding any agreement to the contrary.
(2) No person shall, in consideration of
the grant, renewal or continuance of a tenancy or sub-tenancy of any premises,
--
(a) claim or receive the payment of any sum
as premium or pugree or claim or receive any consideration whatsoever, in cash
or in kind, in addition to the rent; or
(b) except with the previous permission of
the Controller, claim or receive the payment of any sum exceeding one month's
rent of such premises as rent in advance.
(3)
It
shall not be lawful for the tenant or any other person acting or purporting to
act on behalf of the tenant or a sub-tenant to claim or receive any payment in
consideration of the relinquishment, transfer or assignment of his tenancy or
sub-tenancy, as the case may be, of any premises.
(4) Nothing in this section shall apply--
(a) to any payment made in pursuance of an
agreement entered into before the 1st day of January, 1939; or
(b) to any payment made under an agreement
by any person to a landlord for the purpose of financing the construction of
the whole or part of any premises on the land belonging to, or taken on lease
by, the landlord, if one of the conditions of the agreement is that the
landlord is to let to that person the whole or part of the premises when
completed for the use of that person or any member of his family:
Provided
that such payment does not exceed the amount of agreed rent for a period of
five years of the whole or part of the premises to be let to such person.
Explanation.
--For the purposes of clause (b) of this sub-section, a "member of the
family" of a person means, in the case of an undivided Hindu family, any
member of the family of that person and in the case of any other family, the
husband, wife, son daughter, father, mother, brother, sister or any other
relative dependent on that person.
Section 6 - Standard rent
(1) Subject to the provisions of
sub-section (2), "standard rent", in relation to any premises means--
(A) in the case of residential premises--
(1)
where such premises have been let out at any time before the 2nd day of June,
1944,--
(a) if the basic rent of such premises per
annum does not exceed six hundred rupees, the basic rent; or
(b) if the basic rent of such premises per
annum exceeds six hundred rupees, the basic rent together with ten per cent. of
such basic rent;
(2)
where such premises have been let out at any lime on or after the 2nd day of
June, 1944,--
(a) in any case where the rent of such
premises has been fixed under the Delhi and Ajmer-Merwara Rent Control Act,
1947 (19 of 1947), or the Delhi and Ajmer Rent Control Act, 1952 (38 of
1952),--
(i) if such rent per annum does not exceed twelve
hundred rupees, the rent so fixed; or
(ii) if such rent per annum exceeds twelve
hundred rupees, the rent so fixed together with ten per cent, of such rent;
(b) in any other case, the rent calculated
on the basis of[6][ten per cent.] per annum of the
aggregate amount of the[7][actual] cost of construc?tion and the
market price of the land comprised in the premises on the date of the
commencement of the construction;
[8][***]
(B) in the case of premises other than
residential premises--
(1)
where the premises have been let out at any time before the 2nd day of June.
1944, the basic rent of such premises together with ten per cent. of such basic
rent:
Provided
that where the rent so calculated exceeds twelve hundred rupees per annum, this
clause shall have effect as if for the words "ten per cent.", the
words "fifteen per cent." had been substituted;
(2)
where the premises have been let out at any time on or after the 2nd day of
June, 1944,--
(a) in any case where the rent of such
premises has been fixed under the Delhi and Ajmer-Merwara Rent Control Act,
1947 (19 of 1947) or the Delhi and Ajmer Rent Control Act, 1952 (38 of 1952),--
(i)??
?if such rent per annum does not
exceed twelve hundred rupees, the rent so fixed; or
(ii)?
?if such rent per annum exceeds
twelve hundred rupees, the rent so fixed together with fifteen per cent, of
such rent;
(b) in any other case, the rent calculated
on the basis of[9][ten per cent.] per annum of the
aggregate amount of the[10][actual] cost of construc?tion and the
market price of the land comprised in the premises on the date of the
commencement of the construction:
[11][***]
(2) Notwithstanding anything contained in
sub-section (1),--
(a) in the case of any premises, whether
residential or not, constructed on or after the 2nd day of June, 1951, but
before the 9th day of June, 1955, the annual rent calculated with reference to
the rent at which the premises were let for the month of March, 1958, or if
they were not so let, with reference to the rent at which they were last let
out, shall be deemed to be the standard rent for a period of seven years from
the date of the completion of the construction of such premises;
[12][***]
(b) in the case of any premises, whether
residential or not, constructed on or after the 9th day of June, 1955,
including premises constructed after the commencement of this Act [but before
the commencement of the Delhi Rent Control (Amendment) Act, 1988], the annual
rent calculated with reference to the rent agreed upon between the landlord and
the tenant when such premises were first let out shall be deemed to be the
standard rent for a period of five years from the date of such letting out.
[13][(c) in the case of any premises,
whether residential or not, constructed on or after the commencement of the
Delhi Rent Control (Amendment) Act, 1988 and to which the provisions of this
Act are made applicable by virtue of clause (d) of section 3, the rent
calculated on the basis of ten per cent. per annum of the aggregate amount of
the actual cost of construction of the premises and the market price of the
land comprised in the premises on the date of commencement of the construction,
of the premises shall be deemed to be the standard rent.]
(3) For the purposes of this section,
residential premises include premises let out for the purposes of a public
hospital, an educational institution, a public library, reading room or an
orphanage.
Section 6A - Revision of rent
[14][Notwithstanding anything contained in
this Act, the standard rent, or, where no standard rent is fixed under the
provisions of this Act in respect of any premises, the rent agreed upon between
the landlord and the tenant, may be increased by ten per cent. every three
years.]
Section 7 - Lawful increase of standard rent in certain cases and
recovery of other charges
(1) Where a landlord has at any time,
before the commencement of this Act with or without the approval of the tenant
or after the commencement of this Act with the written approval of the tenant
or of the Controller, incurred expenditure for any improvement, addition or
structural alteration in the premises, not being expenditure on decoration or
tenantable repairs necessary or usual for such premises, and the cost of that
improvement, addition or alteration has not been taken into account in determining
the rent of the premises, the landlord may lawfully increase the standard rent
per year by an amount not exceeding[15][ten per cent.] of such cost.
(2) Where a landlord pays in respect of the
premises any charge for electricity or water consumed in the premises or any
other charge levied by a local authority having jurisdiction in the area which
is ordinarily payable by the tenant, he may recover from the tenant the amount
so paid by him; but the landlord shall not recover from the tenant whether by means
of an increase in rent or otherwise the amount of any tax on building or land
imposed in respect of the premises occupied by the tenant:
Provided
that nothing in this sub-section shall affect the liability of any tenant under
an agreement entered into before the 1st day of January, 1952, whether express
or implied, to pay from time to time the amount of any such tax as aforesaid.
Section 8 - Notice of increase of rent
(1) Where a landlord wishes to increase the
rent of any premises, he shall give the tenant notice of his intention to make
the increase and in so far as such increase is lawful under this Act, it shall
be due and recoverable only in respect of the period of the tenancy after the
expiry of thirty days from the date on which the notice is given.
(2) Every notice under sub-section (1)
shall be in writing signed by or on behalf of the landlord and given in the
manner provided in section 106 of the Transfer of Property Act, 1982 (4 of
1882).
Section 9 - Controller to fix standard rent, etc.
(1) The Controller shall, on an appli?cation
made to him in this behalf, either by the landlord or by the tenant, in the
prescribed manner, fix in respect of any premises--
(i)
the
standard rent referred to in section 6; or
(ii)
the
increase, if any, referred to in section 7.
(2) In fixing the standard rent of any
premises of the lawful increase thereof, the Controller shall fix an amount
which appears to him to be reasonable having regard to the provisions of
section 6 or section 7 and the circumstances of the case:
[16] [Provided that in working out the cost
of construction of any premises or the market price of the land comprised in
such premises for the purposes of section 6, or the cost of improvement,
addition or alteration referred to in section 7, the Controller may take the
assistance of any valuer approved by the Central Government in accor?dance with
such rules as may be prescribed and the assessment shall be made by such valuer
in the manner prescribed.]
(3) In fixing the standard rent of any
premises part of which has been lawfully sub-let, the Controller may also fix
the standard rent of the part sub-let.
(4) Where for any reason it is not possible
to determine the standard rent of any premises on the principles set forth
under section 6, the Controller may fix such rent as would be reasonable having
regard to the situation, locality and condition of the premises and the
amenities provided therein and where there are similar or nearly similar
premises in the locality, having regard also to the standard rent payable in respect
of such premises.
(5) The standard rent shall in alt cases be
fixed for a tenancy of twelve months:
Provided
that where any premises are let or re-let for a period of less than twelve
months, the standard rent for such tenancy shall bear the same proportion to
the annual standard rent as the period of tenancy bears to twelve months.
(6)
In
fixing the standard rent of any premises under this section, the Controller
shall fix the standard rent thereof in an unfurnished state and may also
determine an additional charge to be payable on account of any fittings or
furniture supplied by the landlord and it shall be lawful for the landlord to
recover such additional charge from the tenant.
(7) In fixing the standard rent of any
premises under this section, the Controller shall specify a date from which the
standard rent so fixed shall be deemed to have effect:
Provided
that in no case the date so specified shall be earlier than one year prior to
the date of the filing of the application for the fixation of the standard rent.
Section 10 - Fixation of interim rent
If
an application for fixing the standard rent or for determining the lawful
increase of such rent is made under section 9, the Controller shall, as
expeditiously as possible, make an order specifying the amount of the rent or
the lawful increase to be paid by the tenant to the landlord pending final
decision on the application and shall appoint the date from which the rent or
lawful increase so specified shall be deemed to have effect.
Section 11 - Limitation of liability of middlemen
No
collector of rent or middleman shall be liable to pay to his principal, in
respect of any premises, any sum by way of rental charges which exceeds, the
amount which he is entitled under this Act to realise from the tenant or tenants
of the premises.
Section 12 - Limitation for application for fixation of standard rent
Any
landlord or tenant may file an application to the Controller for fixing the
standard rent of the premises or for determining the lawful increase of such
rent,--
(a) in the case of any premises which were
let, or in which the cause of action for lawful increase of rent arose, before
the commencement of this Act, within two years from such commencement;
(b) in the case of any premises let after
the commencement of this Act[17][but before the commencement of the
Delhi Rent Control (Amendment) Act, 1988],--
(i) where the application is made by the
landlord, within two years from the date on which the premises were let to the
tenant against whom the application is made;
(ii) where the application is made by the
tenant, within two years from the date on which the premises were let to that
tenant;[18][and]
(c) in the case of any premises in which
the cause of action of lawful increase of rent arises after the commencement of
this Act within two years from the date on which the cause of action arises;[19][and]
[20][(d) in the case of any premises
referred to in clause (c) of sub-section (2) of section 6, within two years
from the date of such application:]
Provided
that the Controller may entertain the application after the expiry of the said
period of two years, if he is satisfied that the applicant was prevented by
sufficient cause from filing the application in time.
Section 13 - Refund of rent, premium, etc., not
recoverable under the Act
Where
any sum or other consideration has been paid, whether before or after the
commencement of this Act, by or on behalf of a tenant to a landlord, in
contravention of any of the provisions of this Act or of the Delhi and Ajmer
Rent Control Act, 1952 (38 of 1952), the Controller may, on an application made
to him within a period of one year from the date of such payment, order the
landlord to refund such sum or the value of such consideration to the tenant or
order adjustment of such sum or the value of such consideration against the
rent payable by the tenant.
Section 14 - Protection of tenant against eviction
(1) Notwithstanding anything to the
contrary contained in any other law or contract, no order or decree for the
recovery of possession of any premises shall be made by any court or Controller
in favour of the landlord against a tenant:
Provided
that the Controller may, on an application made to him in the prescribed
manner, make an order for the recovery of possession of the premises on one or
more of the following grounds only, namely: --
(a) that the tenant has neither paid nor
tendered the whole of the arrears of the rent legally recoverable from him
within two months of the date on which a notice of demand for the arrears of
rent has been served of him by the landlord in the manner provided in section
106 of the Transfer of Property Act, 1882 (4 of 1882);
(b) that the tenant has, on or after the
9th day of June, 1952, sublet, assigned or otherwise parted with the possession
of the whole or any part of the premises without obtaining the consent in
writing of the landlord;
(c) that the tenant has used the premises
for a purpose other than that for which they were let--
(i) ???if the premises have been let on or after
the 9th day of June, 1952, without obtaining the consent in writing of the
landlord; or
(ii)?
?if the premises have been let
before the said date without obtaining his consent;
(d)
that
the premises were let for use as a residence and neither the tenant nor any
member of his family has been residing therein for a period of six months
immediately before the date of the filing of the application for the recovery
of possession thereof;
(e) that the premises let for residential
purposes arc required bona fide by the landlord for occupation as a residence
for himself or for any member of his family dependent on him, if he is the
owner thereof, or for any person for whose benefit the premises are held and
that the landlord or such person has no other reasonably suitable residential
accommodation;
Explanation.
--For the purposes of this clause, "premises let for residential
purposes" include any premises which having been let for use as a
residence are, without the consent of the landlord, used incidentally for
commercial or other purposes;
(f)
that
the premises have become unsafe or unfit for human habitation and are required
bona fide by the landlord for carrying out repairs which cannot be carried out
without the premises being vacated;
(g)
that
the premises arc required bona fide by the landlord for the purpose of building
or re-building or making thereto any substantial additions or al?terations and
that such building or re-building or addition or alteration cannot be carried
out without the premises being vacated;
(h) that the tenant has, whether before or
after the commencement of this Act,[21][***], acquired vacant possession of,
or been allotted, a residence;
[22][(hh) that the tenant has, after the
commencement of the Delhi Rent Control (Amendment) Act, 1988, built a residence
and ten years have elapsed there?after;]
(i)
that
the premises were let to the tenant for use as a residence by reason of his
being in the service or employment of the landlord, and that the tenant has
ceased, whether before or after the commencement of this Act, to be in such
service or employment;
(j)
that
the tenant has, whether before or after the commencement of this Act, caused or
permitted to be caused substantial damage to the premises;
(k)
that
the tenant has, notwithstanding previous notice, used or dealt with the
premises in a manner contrary to any condition imposed on the landlord by the
Government or the Delhi Development Authority or the Municipal Corporation of
Delhi while giving him a lease of the land on which the premises are situate;
(l) that the landlord requires the premises
in order to carry out any building work at the instance of the Government or
the Delhi Development Authority or the Municipal Corporation of Delhi is
pursuance of any improvement scheme or development scheme and that such
building work cannot be carried out without the premises being vacated.
(2) No order for the recovery of possession
of any premises shall be made on the ground specified in clause (a) of the
proviso to sub-section (1) if the tenant makes payment or deposit as required
by section 15:
Provided
that no tenant shall be entitled to the benefit under this sub-section, if,
having obtained such benefit once in respect of any premises, he again makes a
default in the payment of rent of those premises for three consecutive months.
(3)
No
order for the recovery of possession in any proceeding under sub-section (1)
shall be binding on any sub-tenant referred to in section 17 who has given
notice of his sub-tenancy to the landlord under the provisions of that section,
unless the sub?tenant is made a party to the proceeding and the order for
eviction is made binding on him.
(4)
For
me purposes of clause (b) of the proviso to sub-section (1), any premises which
have been let for being used for the purposes of business or profession shall
be deemed to have been sub-let by the tenant, if the Controller is satisfied
that the tenant without obtaining the consent in writing of the landlord has,
after the 16th day of August, 1958, allowed any person to occupy the whole or
any part of the premises ostensibly on the ground that such person is a partner
of the tenant in the business or profession but really for the purpose of
sub-letting such premises to that person.
(5)
No
application for the recovery of possession of any premises shall lie under
sub-section (1) on the ground specified in clause (c) of the proviso thereto,
unless the landlord has given to the tenant a notice in the prescribed manner
requiring him to stop the misuse of the premises and the tenant has refused or
failed to comply with such requirement within one mointh of the date of service
of the notice; and no order for eviction against the tenant shall be made in
such a case, unless the Controller is satisfied that the misuse of the premises
is of such a nature that it is a public nuisance or that it causes damage to
the premises or is otherwise detrimental to the interest of the landlord.
(6)
Where
a landlord has acquired any premises by transfer, no application for the
recovery of possession of such premises shall lie under sub-section (1), on the
ground specified in clause (e) of the proviso (hereto, unless a period of five
years have elapsed from the date of the acquisition.
(7)
Where
an order for the recovery of possession of any premises is made on the ground
specified in clause (c) of the proviso to sub-section (1), the landlord shall
not he entitled to obtain possession thereof before the expiration of a period
of six months from the date of the order.
(8)
No
order for the recovery or possession of any premises shall be made on the
ground specified in clause (g) of the proviso to sub-section (1). unless the
Controller is satisfied that the proposed reconstruction will not radically
alter the purpose for which the premises were let or that such ramedical
alteration is in the public interest, and that the plans and estimates of such
reconstruction have been properly prepared and that necessary fund for the
purpose are available with the landlord.
(9)
No
order for the recovery of possession of any premises shall be made on the
ground specified in clause (i) of the proviso to sub-section (1), if the
Controller is of opinion that there is any bona fide dispute as to whether the
tenant has ceased to be in the service or employment of the landlord.
(10)
No
order for the recovery of possession of any premises shall be made on the
ground specified in clause (j) of the proviso to sub-second (1) if the tenant,
within such time as may be specified in this behalf by the Controller, carries
out repairs to the damage caused to the satisfaction of the Controller or pays
to the landlord such amount by way of compensation as the Controller may
direct.
(11) No order for the recovery of possession
of any premises shall be made on the ground specified in clause (k) of the
proviso to sub-section (1), if the tenant, within such lime as may be specified
in this behalf by the Controller, complies with the condition imposed on the
landlord by any of the authorities referred to in that clause or pays to that
authority such amount by way of compensation as the Controller may direct.
Section 14A - Right to recover immediate possession
of premises to accrue to certain persons
[23][(1) Where a landlord who, being a
person in occupation of any residential premises allotted to him by the Central
Government or any local authority is required, by, or in pursuance of, any
general or special order made by that Government or authority, to vacate such
residential accommodation, or in default, to incur certain obligations, on the
ground that he owns, in the Union territory of Delhi, a residential
accommodation either in his own name or in the name of his wife or dependent
child, there shall accrue, on and from the date of such order, to such
landlord, notwithstanding anything contained elsewhere in this Act or in any
other law for the time being in force or in any contract (whether express or
implied), custom or usage to the contrary, a right to recover immediately
possession of any premises let out by him:
Provided
that nothing in this section shall be construed as conferring a right on a
landlord owning, in the Union territory of Delhi, two or more dwelling houses
whether in his own name or in the name of his wife or dependent child to
recover the possession of more than one dwelling house and it shall be lawful
for such landlord to indicate the dwelling house, possession of which he
intends to recover.
(2) ??Notwithstanding anything contained elsewhere
in this Act or in any there law for the time being in force or in any contract,
custom or usage to the contrary, where the landlord exercises the right of
recovery conferred on him by sub-section (1), no compensation shall be payable
by him to the tenant or any person claiming through or under him and no claim
for such compensation shall be entertained by any court, tribunal or other
authority:
Provided
that where the landlord had received, --
(a) any rent in advance from the tenant, he
shall, within a period of ninety days from the date of recovery of possession
of the premises by him, refund to the tenant such amount as represent the rent
payable for the unexpired portion of the contract, agreement or lease;
(b) any other payment, he shall, within the
period aforesaid, refund to the tenant a sum which shall bear the same
proportion to the total amount so received, as the unexpired portion of the
contract or agreement, or lease bears to the total period of contract or
agreement or lease:
Provided
further that, if any default is made in making any refund as aforesaid, the
landlord shall be liable to pay simple interest at the rate of six per cent per
annum on the amount which he has omitted or failed to refund.]
Section 14B - Right to recover immediate possession of premises to
accrue to members of the armed forces, etc
[24][(1) Where the landlord--
(a) is a released or retired person from
any armed forces and the premises let out by him are required for his own
residence; or
(b) is a dependent of a member of any armed
forces who had been killed in action and the premises let out by such member
are required for the residence of the family of such member,
such
person or, as the case may be, the dependent may, within one year from the date
of his release or retirement from such armed forces or, as the case may be, the
dale of death of such member, or within a period of one year from the date of
commencement of the Delhi Rent Control (Amendment) Act, 1988, whichever is
later, apply to the Controller for recovering the immediate possession of such
premises.
(2) ??Where the landlord is a member of any of the
armed forces and has a period of less than one year preceding the date of his
retirement and the premises let out by him are required for his own residence
after his retirement, he may, at any time, within a period of one year before
the date of his retirement, apply to the Controller for recovering the
immediate possession of such premises.
(3) ???Where the landlord referred to in
sub-section (1) or sub-section (2) has let out more than one premises, it shall
be open to him to make an application under that sub-section in respect of only
one of the premises chosen by him.
Explanation.--For
the purposes of this section, "armed forces" means an armed force of
the Union constituted under an Act of Parliament and includes a member of the
police force constituted under section 3 of the Delhi Police Act, 1978 (34 of
1978).]
Section 14C - Right to recover immediate possession of premises to
accrue to Central Government and Delhi Administration employees
[25][(1) Where the landlord is a retired
employee of the Central Government or of the Delhi Administration, and the
premises let oul by him are required for his own residence, such employee may,
within one year from the date of his retirement or within a period of one year
from the date of commencement of the Delhi Rent Control (Amendment) Act, 1988,
whichever is later, apply to the Controller for recovering the immediate
possession of such premises.
(2) ??Where the landlord is an employee of the
Central Government or of the Delhi Administration and has a period of less than
one year preceding the date of his re?tirement and the premises let out by him
are required by him for his own residence after his retirement, he may, at any
time wilhin a period of one year before the date of his retirement, apply to
the Controller for recovering the immediate possession of such premises.
(3) ??Where the landlord referred to in sub-section
(1) or sub-section (2) has let out more than one premises, it shall be open to
him to make an application under that sub-section in respect of only one of the
premises chosen by him.]
Section 14D - Right to recover immediate possession of premises to
accrue to a widow
[26][(1) Where the landlord is a widow and
the premises let out by her, or by her husband, are required by her for her own
residence, she may apply to the Controller for recovering the immediate possession
of such premises.
(2)?
?Where the landlord referred to in
sub-section (1) has let out more than one premises, it shall he open to her to
make an application under that sub-section in respect of any one of the
premises chosen by her.]
Section 15 - When a tenant can get the benefit of protection against
eviction
(1) In every proceeding of the recovery of
possession of any premises on the ground specified in clause (a) of the proviso
to sub-section (1) of section 14, the Controller shall, after giving the
parties an opportunity of being heard, make an order directing the tenant to
pay to the landlord or deposit with the Controller within one month of the date
of the order, an amount calculated at the rate of rent at which it was last
paid for the period for which the arrears of the rent were legally recoverable
from the tenant including the period subsequent thereto up to the end of the
month previous to that in which payment or deposit is made and to continue to
pay or deposit, month by month, by the fifteenth of each succeeding month, a
sum equivalent to the rent at that rate.
(2) If, in any proceeding for the recovery
of possession of any premises on any ground other than that referred to in
sub-section (1), the tenant contests the claim for eviction, the landlord may,
at any stage of the proceeding, make an application to the Controller for an
order on the tenant to pay to the landlord the amount of rent legally
recoverable from the tenant and the Controller may, after giving the parties an
oppor?tunity of being heard, make an order in accordance with the provisions of
the said sub?section.
(3) If, in any proceeding referred to in
sub-section (1) or sub-section (2), there is any dispute as to the amount of
rent payable by the tenant, the Controller shall, within fifteen days of the
date of the first hearing of the proceeding, fix an interim rent in relation to
the premises to be paid or deposited in accordance with the provisions of
sub-section (1) or sub-section (2), as the case may be until the standard rent
in relation thereto is fixed having regard to the provisions of this Act, and
the amount of arrears if any, calculated on the basis of the standard rent
shall be paid or deposited by the tenant within one month of the date on which
the standard rent is fixed or such further time as the Controller may allow in
this behalf.
(4) If, in any proceeding referred to in
sub-section (1) or sub-section (2), (here is any dispute as to the person or
persons to whom the rent is payable, me Controller may direct the tenant to
deposit with the Controller the amount payable by him under sub-section (1) or
sub-section (2) or sub-section (3), as the case may be, and in such a case, no
person shall be entitled to withdraw the amount in deposit until the Controller
decides the dispute and makes an order for payment of the same.
(5) If the Controller is satisfied that any
dispute referred to in sub-section (4) has been raised by a tenant for reasons
which are false or frivolous, the Controller may order the defence against
eviction to be struck out and proceed with the hearing of the application.
(6) If a tenant makes payment or deposit as
required by sub-section (1) or sub?section (3), no order shall be made for the
recovery of possession on the ground of default in the payment of rent by the
tenant, but the Controller may allow such costs as he may deem fit to the
landlord.
(7) If a tenant fails to make payment or
deposit as required by this section, the Controller may order the defence
against eviction to be struck out and proceed with the hearing of the
application.
Section 16 - Restrictions on sub-letting
(1) Where at any time before the 9th
day of June, 1952, a tenant has sub-let the whole or any part of the premises
and the sub?tenant is, at the commencement of this Act, in occupation of such
premises, then notwithstanding that the consent of the landlord was not
obtained for such sub-letting, the premises shall be deemed to have been
lawfully sub-let.
(2) No premises which have been sub-let
either in whole or in part on or after the 9th day of June, 1952, without
obtaining the consent in writing of the landlord, shall be deemed to have been
lawfully sub-let.
(3) After the commencement of this Act, no
tenant shall, without the previous consent in writing of the landlord,--
(a) sub-let the whole or any part of the
premises held by him as a tenant; or
(b) transfer or assign his rights in the
tenancy or in any part thereof.
(4) No landlord shall claim or receive the
payment of any sum as premium or pugree or claim or receive any consideration
whatsoever in cash or in kind for giving his consent to the sub-letting of the
whole or any part of the premises held by the tenant.
Section 17 - Notice of creation and termination of sub-tenancy
(1) Whoever, after the commencement of this
Act, any premises are sub-let either in whole or in part by the tenant with me
previous consent in writing of the landlord, the tenant or the sub-tenant to
whom the promises are sub-let may, in the proscribed manner, give notice to the
landlord of the creation of the sub-tenancy within one month of the date of
such sub?letting and notify the termination of such sub-tenancy within one
month of such termination.
(2) Where, before the commencement of this
Act, any premises have been lawfully sub-let either in whole or in part by the
tenant, the tenant or the sub-tenant to whom the premises have been sub-let
may, in the prescribed manner, give notice to the landlord of the creation of
the sub-tenancy within six months of the commencement of this Act, and notify
the termination of such sub-tenancy within one month of such termination.
(3) Where in any case mentioned in
sub-section (2), the landlord contests that the premises were not lawfully
sub-let, and an application is made to the Controller in this behalf, either by
the landlord or by the sub-tenant, within two months of the date of the receipt
of the notice of sub-letting by the landlord or the issue of the notice by the
tenant or the sub-tenant, as the case may be, the Controller shall decide the
dispute.
Section 18 - Sub-tenant to be tenant in certain cases
(1) Where an order for eviction in respect
of any premises is made under section 14 against a tenant but not against a
sub-tenant referred to in section 17 and a notice of the sub-tenancy has been
given to the landlord, the sub-tenant shall, with effect from the date of the
order, be deemed to become a tenant holding directly under the landlord in
respect of the premises in his occupation on the same terms and conditions on
which the tenant would have held from the landlord, if the tenancy had
continued.
(2) Where, before the commencement of this
Act, the interest of a tenant in respect of any premises has been determined
without determining the interest of any sub-tenant to whom the premises either
in whole or in part had been lawfully sub-let, the sub?tenant shall, with
effect from the date of the commencement of this Act, be deemed to have become
a tenant holding directly under the landlord on the same terms and conditions
on which the tenant would have held from the landlord, if the tenancy bad
continued.
Section 19 - Recovery of possession for occupation and re-entry
(1) Where a landlord recovers possession of
any premises from the tenant in pursuance of an order made under clause (c) of
the proviso to sub-section (1) of section 14[27][or under sections 14A, 14B, I4C, 14D and
21], the landlord shall not, except with the permission of the Controller
obtained in the prescribed manner, re-let the whole or any part of the premises
within three years from the date of obtaining such possession, and in granting
such permission, the Controller may direct the landlord to put such evicted
tenant in pos?session of the premises.
(2) Where a landlord recovers possession of
any premises as aforesaid and the premises are not occupied by the landlord or
by the person for whose benefit the premises are held, within two months of
obtaining such possession, or the premises having been so occupied are, at any
time within three years from the date of obtaining possession, re-let to any
person other than the evicted tenant without obtaining the permission of the
Controller under sub-section (1) or the possession of such premises is
transferred to another person for reasons which do not appear to the Controller
to be bona fide, the Controller may, on an application made to him in this
behalf by such evicted tenant within such time as may be prescibed, direct the
landlord to put the tenant in possession of the premises or to pay him such
compensation as the Controller thinks fit.
Section 20 - Recovery of possession for repairs and re-building and
re-entry
(1) In making any order on the grounds
specified in clause (f) or clause (g) of the proviso to sub-section (1) of
section 14, the Controller shall ascertain from the tenant whether he elects to
be placed in occupation of the premises or part thereof from which he is to be
evicted and if the tenant so elects, shall record the fact of the election in
the order and specify therein the date on or before which he shall deliver
possession so as to enable the landlord to commence the work of repairs or
building or re-building, as the case may be.
(2) If the tenant delivers possession on or
before the date specified in the order, the landlord shall, on the completion
of the work of repairs of building or re-building, place the tenant in
occupation of the premises or part thereof.
(3) If, after the tenant has delivered
possession on or before the date specified in the order, the landlord fails to
commence the work of repairs or building or re-building within one month of the
specified date or fails to complete the work in a reasonable time or having
completed the work, fails to place the tenant in occupation of the premises in
accordance with sub-section (2), the Controller may, on an application made to
him in this behalf by the tenant within such lime as may be prescribed, order
the landlord to place the tenant in occupation of the premises or part thereof
or to pay to the tenant such compensation as the Controller thinks fit.
Section 21 - Recovery of possession in case of tenancies for limited
period
[28][(1)] Where a landlord does not
require the whole or any part of any premises for a particular period, and the
landlord, after obtaining the permission of the Controller in the prescribed
manner, lets the whole of the premises or part thereof as a residence for such
period as may be agreed to in writing between the landlord and the tenant and
the tenant does not on the expiry of the said period, vacate such premises,
then, notwithstanding anything contained in section 14 or in any other law, the
Controller may, on an application made to him in this behalf by the landlord
within such time as may be prescribed, place the landlord in vacant possession
of the premises or part thereof by evicting the tenant and every other person
who may be in occupation of such premises.
[29] [(2) While making an order under
sub-section (1), the Controller may award to the landlord such damages for the
use or occupation of the premises at such rates as he considers proper in the
circumstances of the case for the period from the date of such order till the
date of actual vacation by the tenant.]
Section 22 - Special provision for recovery of possession in certain
cases
Where
the landlord in respect of any premises is any company or other body corporate
or any local authority or any public institution and the premises are required
for the use of employees of such landlord or in the case of a public
institution, for the furtherance of its activities, then, notwithstanding
anything contained in section 14 or any other law, the Controller may, on an
application made to him in this behalf by such landlord, place the landlord in
vacant possession of such premises by evicting the tenant and every other
person who may be in occupation thereof, if the Controller is satisfied--
(a) that the tenant to whom such premises were
let for use as a residence at a time when he was in the service or employment
of the landlord, has ceased to be in such service or employment; or
(b) that the tenant has acted in
contravention of the terms, express or implied, under which he was authorised
to occupy such premises; or
(c) that any other person is in
unauthorised occupation of such premises; or
(d) that the premises are required bona
fide by the public institution for the furtherance of its activities.
Explanation.
--For the purposes of this section, "public institution" includes any
educational institution, library, hospital and charitable dispensary[30][but does not include any such
institution set up by any private trust].
Section 23 - Permission to construct additional structures
Where
the landlord proposes to make any improvement in, or construct any additional
structure on, any building which has been let to a tenant and the tenant
refuses to allow the landlord to make such improvement or construct such
additional structure and the Controller, on an application made to him in this
behalf by the landlord, is satisfied that the landlord is ready and willing to
commence the work and mat such work will not cause any undue hardship to the
tenant, the Controller may permit the landlord to do such work and may make
such other order as he thinks fit in the circumstances of the case.
Section 24 - Special provision regarding vacant building sites
Notwithstanding
any?thing contained in section 14, where any premises which have been let
comprise vacant land upon which it is permissible under the building
regulations or municipal bye-laws, for the time being in force, to erect any
building, whether for use as a residence or for any oilier purpose and the
landlord proposing to erect such building is unable to obtain possession of the
land from the tenant by agreement with him and the Con?troller, on an
application made to him in this behalf by the landlord, is satisfied that the
landlord is ready and willing to commence the work and that the severance of
the vacant land from the rest of the premises will not cause undue hardship to
the tenant, the Controller may--
(a) direct such severance;
(b) place the landlord in possession of the
vacant land-;
(c) determine the rent payable by the
tenant in respect of the rest of the premises; and
(d) make such other order as he thinks fit
in the circumstances of the case.
Section 25 - Vacant possession to landlord
Notwithstanding
anything contained in any other law, where the interest of a tenant in any
premises is determined for any reason whatsoever and any order is made by the
Controller under this Act for the recovery of possession of such premises the
order shall, subject to the provisions of section 18, be binding on all persons
who may be in occupation of the premises and vacant possession thereof shall be
given to the landlord by evicting all such person there from:
Provided that
nothing in this section shall apply to any persons who has an in?dependent side
to such premises.
Chapter IIIA - SUMMARY TRAIL OF CERTAIN APPLICATIONS
[31][Chapter IIIA
SUMMARY TRAIL OF CERTAIN APPLICATIONS
Section 25A - Provisions of this Chapter to have overriding effect
The
provisions of this Chapter or any rule made there under shall have effect
notwithstanding anything inconsistent therewith contained elsewhere in this Act
or in any other law for the time being in force.
Section 25B - Special procedure for the disposal of applications for
eviction on the ground of bona fide requirement
(1) Every application by a landlord for the
re?covery of possession of any premises on the ground specified in clause (e)
of the proviso 10 sub-section (I) of section 14, or under section 14A[32][or under section 14B or under section
I4C or under section 14D], shall be dealt with in accordance with the procedure
specified in this section.
(2) The Controller shall issue summons, in
relation to every application referred to in sub-section (1), in the form
specified in the Third Schedule.
(3) (a) The Controller shall, in addition
to, and simultaneously with, the issue of summons for service on the tenant,
also direct the summons to be served by registered post, acknowledgment due,
addressed to the tenant or his agent empowered to accept the service at the
place where the tenant or his agent actually and voluntarily resides or carries
on business or personally works for gain and may, if the circumstances of the
case so require, also direct the publication of the summons in a newspaper cir?culating
in the locality in which the tenant is last known to have resided or carried on
business or personally worked for gain.
(b) When an acknowledgement purporting
to be signed by the tenant or his agent is received by the Controller or the
registered article containing the summons is received back with an endorsement
purporting to have been made by a postal employee to the effect that the tenant
or his agent had refused to take delivery of the registered article, the
Controller may declare that there has been a valid service of summons.
(4) The tenant on whom the summons is duly
served (whether in the ordinary way or by registered post) in the form
specified in the Third Schedule shall not contest the prayer for eviction from
the premises unless he files an affidavit slating the grounds on which he seeks
to contest the application for eviction and obtains leave from the Controller
as hereinafter provided; and in default of his appearance in pursuance of the
summons or his obtaining such leave, the statement made by the landlord in the
application for eviction shall be deemed to be admitted by the tenant and the applicant
shall be entitled to an order for eviction on the ground aforesaid.
(5) The Controller shall give to the tenant
leave to contest the application if the affidavit filed by the tenant discloses
such facts as would disentitle the landlord from obtaining an order for the
recovery of possession of the premises on the ground specified in- clause (c)
of the proviso to sub-section (1) of section 14, or under section 14A.
(6) Where leave is granted to the tenant to
contest the application, the Controller shall commence the hearing of the
application as early as practicable.
(7) Notwithstanding anything contained in
sub-section (2) of section 37, the Controller shall, while holding an inquiry
in a proceeding to which this Chapter applies, follow the practice and procedure
of a Court of Small Causes, including the recording of evidence.
(8) No appeal or second appeal shall lie
against an order for the recovery of possession of any premises made by the
Controller in accordance with the procedure specified in this section:
Provided
that the High Court may, for the purpose of satisfying itself that an order
made by the Controller under this section is according to law, call for the
records of the case and pass such order in respect thereto as it thinks fit.
(9) Where no application has been made to
the High Court on revision, the Controller may, exercise the powers of review
in accordance with the provisions of Order XLVII of the First Schedule to the
Code of Civil Procedure, 1908 (5 of 1908).
(10) Save as otherwise provided in this
Chapter, the procedure for the disposal of an application for eviction on the
ground specified in clause (e) of the proviso to sub-section (1) of section 14,
or under section 14A, shall be the same as the procedure for the disposal of
applications by Controllers.
Section 25C - Act to have effect in a modified form in relation to
certain persons
(1) Nothing contained in sub-section (6) of
section 14 shall apply to a landlord who, being a person in occupation of any
residential premises allotted to him by the Central Government or any local
authority is required by or in pursuance of, an order made by that Government
or authority to vacate such residential accommodation, or, in default, to incur
certain obligations, or the ground that he owns a residential accommodation
either in his own name or in the name of his wife or dependent child in the
Union territory of Delhi.
(2) In the case of a landlord who, being a
person of the category specified in sub?section (1) has obtained, on the ground
specified in clause (e) of the proviso to sub?section (1) of section 14, or
under section 14A, an order for the eviction of a tenant from any premises, the
provisions of sub-section (7) of section 14 shall have effect as if for the
words "six months", occurring therein, the words "two
months" were substituted.]
Section 26 - Receipt to be given for rent paid
(1) Every tenant shall pay rent within the
lime fixed by contract or in the absence of such contract, by the fifteenth day
of the month next following the month for which it is payable[33][and where any default occurs in the
payment of rent, the tenant shall be liable to pay simple interest at the rate
of fifteen per cent, per annum from the date on which such payment of rent is
due to the date on which it is paid.]
(2) Every tonal who makes a payment of rent
to his landlord shall be entitled to obtain forthwith from the landlord or his
authorised agent a written receipt for the amount paid to him, signed by the
landlord or his authorised agent:
[34][Provided that it shall be open to the
tenant to remit the rent to his landlord by postal money order.]
(3) If the landlord or his authorised agent
refuses or neglects to deliver to the tenant a receipt referred to in
sub-section (2), the Controller may, on an application made to him in this
behalf by the tenant within two months from the date of payment and after
hearing the landlord or his authorised agent, by order direct the landlord or
his authorised agent to pay to the tenant, by way of damages, such sum not
exceeding double the amount of rent paid by the tenant and the costs of the
application and shall also grant a certificate to the tenant in respect of the
rent paid.
Section 27 - Deposit of rent by the tenant
(1) Where the landlord does not accept any
rent tendered by the tenant within the lime referred to in section 26 of
refuses or neglects to deliver a receipt referred to therein or where there is
a bona fide doubt as to the person or persons to whom the rent is payable, the
tenant may deposit such rent with the Controller in the prescribed manner:
[35][Provided that in cases where there is
a bona fide doubt as to the person or persons to whom the rent is payable, the
tenant may remit such rent to the Controller by postal money order.]
(2) The deposit shall be accompanied
by an application by the tenant containing the following particulars, namely:
--
(a) the premises for which the rent is
deposited with a description sufficient for identifying the premises;
(b) the period for which the rent is
deposited;
(c) the name and address of the landlord or
the person or persons claiming to be entitled to such rent;
(d) the reasons and circumstances for which
the application for depositing the rent is made;
(e) such other particulars as may be
prescribed.
(3) On such deposit of the rent being made,
the Controller shall send in the prescribed manner a copy or copies of the
application to the landlord or persons claiming to be entitled to the rent with
an endorsement of the date of the deposit.
(4) If an application is made for the
withdrawal of any deposit of rent, the Controller shall, if satisfied that the
applicant is the person entitled to receive the rent deposited, order the
amount of the rent to be paid to him in the manner prescribed:
Provided that no order for payment of any deposit
of rent shall be made by the Controller under this sub-section without giving
all persons named by the tenant in his application under sub-section (2) as
claiming to be entitled to payment of such rent an opportunity of being heard
and such order shall be without prejudice to the rights of such persons to
receive such rent being decided by a court of competent jurisdiction.
(5) If at the time of filing the
application under sub-section (4), but not after the expiry of thirty days from
receiving the notice of deposit, the landlord or the person or persons claiming
to be entitled to the rent complains or complain to the Controller that the
statements in the tenant's application of the reasons and circumstances which
led him to deposit the rent are untrue, the Controller, after giving the tenant
an opportunity of being heard, may levy on the tenant a fine which may extend
to an amount equal to two months' rent, if the Controller is satisfied that the
said statements were materially untrue and may order that a sum out of the fine
realised be paid to the landlord as compensation.
(6) The Controller may, on the complaint of
the tenant and after giving an opportunity to the landlord of being heard, levy
on the landlord a fine which may extend to an amount equal to two months' rent,
if the Controller is satisfied that the landlord, without any reasonable cause,
refused to accept rent though tendered to him within the time referred to in
section 26 and may further order that a sum out of the fine realised be paid to
the tenant as compensation.
Section 28 - Time limit of making deposit and
consequences of incorrect particulars in application for deposit
(1) No rent deposited under section 27
shall be considered to have been validly deposited under that section, unless
the deposit is made within twenty-one days of the time referred to in section
26 for payment of the rent.
(2) No such deposit shall be considered to
have been validly made, if the tenant wilfully makes any false statement in his
application for depositing the rent, unless the landlord has withdrawn the
amount deposited before the date of filing an application for the recovery of
possession of the premises from the tenant.
(3) If the rent is deposited within the
time mentioned in sub-section (1) and does not cease to be a valid deposit for
the reason mentioned in sub-section (2), the deposit shall constitute payment
of rent to the landlord, as if the amount deposited had been validly tendered.
Section 29 - Saving as to acceptance of rent and
forfeiture of rent in deposit
(1) The withdrawal of rent deposited under
section 27 in the manner provided therein shall not operate as an admission
against the person withdrawing it of the correctness of the rate of rent, the
period of default, the amount due, or of any other facts stated in the tenant's
application for depositing the rent under the said section.
(2) Any rent in deposit which is not
withdrawn by the landlord or by the person or persons entitled to receive such
rent shall be forfeited to Government by an order made by the Controller, if it
is not withdrawn before the expiration of five years from the date of posting
of the notice of deposit.
(3) Before passing an order of forfeiture
the Controller shall give notice to the landlord or the person or persons
entitled to receive the rent in deposit by registered post at the last known
address of such landlord or person or persons and shall also publish the notice
in his office and in any local newspaper.
Section 30 - Application of the Chapter
The provisions of this Chapter shall apply to all
hotels and lodging houses in the areas which, immediately before the 7th day of
April, 1958, were included in the New Delhi Municipal Committee, Municipal Com?mittee,
Delhi and the Notified Area Committee, Civil Station, Delhi and may be applied
by the Central Government, by notification in the Official Gazette, to hotels
and lodging houses within the limits of such other urban area of the Municipal
Corporation of Delhi as may be specified in the notification:
Provided that if the Central Government is of
opinion that it would not be desirable in the public interest to make the
provisions of this Chapter applicable to any class of hotels or lodging houses,
it may, by notification in the Official Gazette, exempt such class of hotels or
lodging houses from the operation of this Chapter.
Section 31 - Fixing of fair rate
(1) Where the Controller, on a written
complaint or otherwise, has reason to believe that the charges made for board
or lodging or any other service provided in any hotel or lodging houses are
excessive, he may fix a fair rate to be charged for board, lodging or other
services provided in the hotel or lodging house and in fixing such fair rate,
specified separately the rate for lodging, board or other services.
(2) In determining the fair rate under
sub-section (1), the Controller shall have regard to the circumstances of the
case and to the prevailing rate of charges for the same or similar
accommodation; board and service, during the twelve months imme?diately
preceding the 1st day of June, 1951, and to any general increase in the cost of
living after that date.
Section 32 - Revision of fair rate
On a written application from the manager of a
hotel or the owner of a lodging house or otherwise, the Controller may, from
time to time, revise the fair rate to be charged for board, lodging or other
service in a hotel or lodging house, and fix such rate as he may deem fit
having regard to any general rise or fall in the cost of living which may have
occurred after the fixing of fair rate.
Section 33 - Charges in excess of fair rate not
recoverable
When the Controller has determined the fair rate of
charges in respect of a hotel or lodging house,--
(a) the manager of the hotel or the owner
of the lodging house, as the case may be, shall not charge any amount in excess
of the fair rate and shall not, except with the previous written permission of
the Controller, withdraw from the lodger any concession or service allowed at
the time when the Controller determined the fair rate;
(b) any agreement for the payment of any
charges in excess of such fair rate shall be void in respect of such excess and
shall be construed as if it were an agreement for payment of the said fair
rate;
(c) any sum paid by a lodger in excess of
the fair rate shall be recoverable by him at any time within a period of six
months from the date of the payment from the manager of the hotel or the owner
of the lodging house or his legal representatives and may, without prejudice to
any other mode of recovery, be deducted by such lodger from any amount payable
by him to such manager or owner.
Section 34 - Recovery of possession by manager or a
hotel or the owner of a lodging house
Not with standing anything contained in this Act,
the manager of a hotel or the owner of a lodging house shall he entitled to
recover possession of the accommodation provided by him to a lodger on
obtaining a certificate from the Controller certifying--
(a) that the lodger has been guilty of
conduct which is a nuisance or which causes annoyance to any adjoining or
neighboring ledger;
Explanation:--For the purposes of this clause,
"nuisance" shall be deemed to include any act which constitutes an
offence under the Suppression of Immoral Traffic in Women and Girls Act, 1956
(104 of 1956);
(b) that the accommodation is reasonably
and bona fide required by the owner of the hotel or lodging house, as the case
may be, either for his own occupation or for the occupation of any person for
whose benefit the accommodation is held, or any other cause which may be deemed
satisfactory to the Controller;
(c) that the lodger has failed to vacate
the accommodation on the termination of the period of the agreement in respect
thereof;
(d) that the lodger has done any act which
is inconsistent with the purpose for which the accommodation was given to him
or which is likely to affect adversely or substantially- the owner's interest
therein;
(e) that the lodger has failed to pay the
rent due from him.
Section 35 - Appointment of Controllers and
Additional Controllers
(1) The Central Government may, by
notification in the Official Gazette, appoint as many Controllers as it thinks
fit, and define the local limits within which, or the hotels and lodging houses
in respect of which, each Controller shall exercise the powers conferred, and
perform the duties imposed, on Controllers by or under this Act.
(2) The Central Government may also, by
notification in the Official Gazelle, appoint as many additional Controllers as
it thinks fit and an additional Controller shall perform such of the functions
of the Controller as may, subject to the control of the Central Government, be
assigned to him in writing by the Controller and in the discharge of these
functions, an additional Controller shall have and shall exercise the same
powers and discharge the same duties as the Controller.
(3) A person shall not be qualified for
appointment as a Controller or an additional Controller, unless he has for at
least five years held a judicial office in India or has for at least seven
years been practising as an advocate or a pleader in India.
Section 36 - Powers of controller
(1) The Controller may--
(a) transfer any proceeding pending before
him for disposal to any additional Controller, or
(b) withdraw any proceeding pending before
any additional Controller and dispose it of himself or transfer the proceeding
for disposal to any other additional Controller.
(2) The Controller shall have the same
powers as are tested in a civil court under the Code of Civil Procedure, 1908
(5 of 1908), when trying a suit, in respect of the following matters, namely:
--
(a) summoning and enforcing the attendance
of any person and examining him on oath;
(b) requiring the discovery and production
of documents;
(c) issuing commissions for the examination
of witnesses;
(d) any other matter which may be
prescribed,
and any proceeding before the Controller shall be
deemed to be a judicial proceeding within the meaning of section 193 and
section 228 of the Indian Penal Code (45 of 1860), and the Controller shall be
deemed to be a civil court within the meaning of section 480 and section 482 of
the Code of Criminal Procedure, 1898 (5 of 1898).
(3) For the purposes of holding any inquiry
or discharging any duty under this Act, the Controller may,--
(a) after giving not less than twenty-four
hours' notice in writing, enter and inspect or authorise any officer
subordinate to him to enter and inspect any premises at any time between
sunrise and sunset; or
(b) by written order, require any person to
produce for his inspection all such accounts, books or other documents relevant
to the inquiry at such time and at such place as may be specified in the order.
(4) The Controller may, if he thinks fit,
appoint one or more persons having special knowledge of the matter under
consideration as an assessor or assessors to advise him in the proceeding
before him.
Section 37 - Procedure to be followed by Controller
(1) No order which prejudicially affects
any person shall be made by the Controller under this Act without giving him a
reasonable opportunity of showing cause against the order proposed to be made
and until his objections, if any, and any evidence he may produce in support of
the same have been considered by the Controller.
(2) Subject to any rules that may be made
under this Act, the Controller shall, while holding an inquiry in any
proceeding before him, follow as far as may be the practice and procedure of a
Court of Small Causes, including the recording of evidence.
(3) In all proceedings before him, the
Controller shall consider the question of costs and award such costs to or
against any party as the Controller considers reasonable.
Section 38 - Appeal to the Tribunal
(1) An appeal shall lie from every order of
the Controller made under this Act [only on questions of law] to the Rent
Control Tribunal thereinafter referred to as the Tribunal) consisting of one
person only to be appointed by the Central Government by notification in the
Official Gazette:
[36][Provided that no appeal shall lie from
an order of the Controller made under section 21.]
(2) An appeal under sub-section (1) shall
be preferred within thirty days from the date of the order made by the
Controller:
Provided that the Tribunal may entertain the appeal
after the expiry of the said period of thirty days, if it is satisfied that the
appellant was prevented by sufficient cause from filing the appeal in time.
(3) The Tribunal shall have all the power
vested in a court under the Code of Civil Procedure, 1908 (5 of 1908), when
hearing an appeal.
(4) Without prejudice to the provisions of
sub-section (3), the Tribunal may, on an application made to it or otherwise,
by order transfer any proceeding pending before any Controller or additional
Controller to another Controller or additional Controller and the Controller or
additional Controller to whom the proceeding is so transferred may subject to
any special directions in the order of transfer, dispose of the proceeding.
(5) A person shall not be qualified for
appointment to the Tribunal, unless he is, or has been, a district judge or has
for at least ten years held a judicial office in India.
Section 38A - Additional Rent Control Tribunals
[37][(1) For the expeditious disposal of
appeals and applications under section 38, the Central Government may, by
notification in the Official Gazette, constitute as many Additional Rent
Control Tribunals as it deems fit and appoint to each such Additional Rent
Control Tribunal (hereinafter referred to as the Additional Tribunal) one
person qualified for appointment to the Tribunal in accordance with the
provisions of sub-section (5) of that section.
(2) ??Notwithstanding anything contained in section
38, the Tribunal may, by order in writing,--
(a) specify the appeals or classes of
appeals under sub-section (1) of that section which may be preferred to and
disposed of by each Additional Tribunal and the classes of cases in which each
Additional Tribunal may exercise the powers of the Tribunal under sub-section
(4) of that section;
(b) transfer any appeal or proceeding
pending before it for disposal to, any Additional Tribunal; or
(c) withdraw any appeal or proceeding
pending before any Additional Tribunal and dispose it of itself or transfer the
appeal or proceeding for disposal to any other Additional Tribunal.
(3) ??The provisions of sub-sections (2) and (3) of
section 38 shall apply in relation to an Additional Tribunal as they apply in
relation to the Tribunal.
Section 3B - Power of High Court to transfer
appeals, etc.
The High Court may also, on an application made to
it or otherwise, by order, transfer--
(a) any appeal or proceeding pending before
the Tribunal to any Additional Tribunal; or
(b) any appeal or proceeding pending before
any Additional Tribunal to the Tribunal or in any other Additional Tribunal.]
[1] Came into force on 9-2-1959 ov vide
S.O. 269, dated 31 January, 1959, published in the Gazette of India, Pt. II,
Section 3 (ii) p. 331.
[2] Substituted by Act 18 of 1976, section.
2, for clause (1) (w.r.e.f. 1-12-1975).
[3] The word "or" omitted by Act
57 of 1988, section 2 (w.e.f. 1-12-1988).
[4] Added by Act 4 of 1963, section 2 (with
retrospective effect).
[5] Inserted By Act 37 of 1988, section 2
(w.e.f. 1-12-1988).
[6] Substituted
by Act 57 of 1988, Sec. 3, for "seven and one-half per cent." (w.e.f.
1-12-1988).
[7] Substituted
by Act 57 of 1988, sec. 3, for "Reasonable" (w.e.f. 1-12-1988).
[8] Proviso omitted by Act 57 of 1988, sec.
3 (w.e.f. 1-12-1988).
[9] Substituted
by Act 57 of 1988, Sec. 3, for "seven and one-half per cent." (w.e.f.
1-12-1988).
[10] Substituted
by Act 57 of 1988, sec. 3, for "Reasonable" (w.e.f. 1-12-1988).
[11] Proviso omitted by Act 57 of 1988, sec.
3 (w.e.f. 1-12-1988).
[12] The word "and" omitted by Act
57 of 1988, sec. 3 (w.e.f. 1-12-1988).
[13] Inserted by Act 57 of 1988, sec. 3
(w.e.f. 1-12-1988).
[14] Inserted by Act 57 of 1988, sec. 4
(w.e.f. 1-12-1988).
[15] Substituted
by Act 57 of 1988, Sec. 3, for "seven and one-half per cent." (w.e.f.
1-12-1988).
[16] Inserted by Act 87 of 1988, sec. 6
(w.e.f. 1-12-1988).
[17] Inserted by Act 57 of 1988, section. 7
(w.e.f. 1-12-1988).
[18] Clause
(d) has been inserted by Act 57 of 1988, section. 7. As a result of this
insertion the word "and" of the end of sub-clause (ii) of clause (b)
ought to have been omitted and added atthe end of clause (c), which has been
done by Act 57 of 1988. The irregularity has set right. (Ed.)
[19] Clause
(d) has been inserted by Act 57 of 1988, section. 7. As a result of this
insertion the word "and" of the end of sub-clause (ii) of clause (b)
ought to have been omitted and added atthe end of clause (c), which has been
done by Act 57 of 1988. The irregularity has set right. (Ed.)
[20] Inserted by Act 57 of 1988, section. 7
(w.e.f. 1-12-1988).
[21] The
word "built" omitted by Act 57 of 1988, section. 8 (w.e.f.
1-12-1988).
[22] Inserted by Act 57 of 1988, section. 8
(w.e.f. 1-12-1988).
[23] Inserted by Act 18 of 1976, section. 5
(w.r.e.f. 1-12-1975).
[24] Inserted by Act 18 of 1976, section. 5
(w.r.e.f. 1-12-1975).
[25] Inserted
by Act 18 of 1976, section. 5 (w.r.e.f. 1-12-1975).
[26] Inserted by Act 18 of 1976, section. 5
(w.r.e.f. 1-12-1975).
[27] Inserted by Act 57 of 1988, section. 10
(w.e.f. 1-12-1988).
[28] Section 21 renumbered as sub-section
(1) thereof by Act 57 of 1988, section. 11 (w.e.f. 1-12-1988).
[29] rted by Act 57 of 1988, section. 11
(w.e.f. 1-12-1988).
[30] Inserted by Act 57 of 1988, section. 12
(w.e.f. 1-12-1988).
[31] Chapter IIIA (consisting of sections
25A to 25C inserted by Act 18 of 1976, section. 6 (w.r.e.f. 1-12-1975).
[32] Inserted by Act 57 of 1988, section. 13
(w.e.f. 1-12-1988).
[33] Inserted by Act 57 of 1988, section. 14
(w.e.f. 1-12-1988).
[34] Inserted by Act 57 of 1988, Section. 14
(w.e.f. 1-12-1988).
[35] Inserted. by Act 57 of 1988, Section.
14 (w.e.f. 1-12-1988).
[36] Inserted by Act 57 of 1988, section. 16
(w.e.f. 1-12-1988).
[37] Inserted by Act 37 of 1988, section. 2
(w.e.f. 1-12-1988).