Section 11(2) in The Kerala Buildings (Lease and Rent control) Act, 1965
(2)(a)A landlord who seeks to evict his tenant shall apply to the Rent Control Court for a direction in that behalf.(b)If the Rent Control Court order giving the tenant a reasonable opportunity of showing cause against the application is satisfied that the tenant has not paid or tendered the rent due by him in respect of the building within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement by the last day of the month next following that for which the rent is payable, it shall make an order directing the tenant to put the landlord in possession of the building and if it is not satisfied it shall make an order rejecting the application thereof by him;Provided that where an application under this sub-section shall be made only if the landlord has sent a registered notice to the tenant intimating the default and the tenant has failed to pay or tender the rent together with interest at six percent per annum and postal charge incurred in sending the notice within fifteen days of the receipt of the notice of refusal thereof.(c)The order of the Rent Control Court directing the tenant to put the landlord in possession of the building shall not be executed before the expiry of one month from the date of such order or such further period as the Rent Control Court may in its discretion allow, and if the tenant deposits the arrears of rent with interest and cost of proceedings within the said period of one month or such further period as the case may be, it shall vacate that order.
