Section 4 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
4. Particulars to be furnished while giving notice of vacancy.
- [(1)] [Renumbered as sub-rule (1) of rule 4 by G. O. Ms. No. 729, Home, dated the 30th March 1976.] Even notice under sub-section (1) or sub-section (2) of section 3 of the Act shall contain the following particulars, namely:-(i)door number of the building and name, if any;(ii)street and municipal ward or division of the town or village in which the building is situated;(iii)date of completion of construction;(iv)date on which the building fell vacant;(v)name and address of the tenant who vacated the building, if the notice is given by the landlord, and name and address of the landlord, if the notice is given by the tenant who vacated;(vi)(a)details of accommodation in the building, such as number of rooms, their area, fittings, and fixtures and the like;(b)amenities available including common amenities to be shared by the occupants of other parts of the building, such as electricity and water supply, vacant space and the like; and(c)whether the building is residential or non-residential;(vii)(a)whether fair rent has been fixed to the building and, if so, the rate of fair rent;(b)rent paid by the tenant who vacated; and(c)the rental value of the building, if any, as entered in the property-tax register of the municipal council, panchayat or panchayat union council or the Corporation of [Chennai] [Substituted far the word 'Madras' by the Tamil Nadu Act 28 of 1996.] or the Corporation of Madurai or other local authorities, as the case may be;(viii)the address at which the key of the building is available in case it is required for the purpose of inspection of the building; and(xi)if the landlord is the full owner and he is in occupation of a part of the building,-(a)whether the portions occupied by the full owner and the tenant are self-contained and separate units;(b)whether the full owner actually occupies the building for residential purposes; or(c)whether the full owner is in actual occupation of any other residential building, and if so, particulars of accommodation available in that building, rent paid, etc.Explanation. - The notice under section 3(1) shall be a notice of actual vacancy and not a notice of anticipated vacancy. Even if a landlord or tenant gives a notice in anticipation of the building becoming vacant, it is obligatory on him to give within seven days of the building actually becoming vacant, a notice of such actual vacancy containing the particulars specified in rule 3.(2)[ Every notice under sub-section (1) or sub-section (2) of section 3 shall be presented to the authorised officer or an officer authorised by him, in person at any time during office hours on a working day or sent to him by registered post acknowledgment due.] [Sub-rule-(2) was added to rule 4 by G.O. Ads. No. 729, Home, dated the 30th March 1976.]
