Section 19 in Tripura Buildings (Lease and Rent Control) Act, 1975
19. Supply of electricity to the building without the permission of the landlord.
(1)If a landlord refuses or withholds his consent to the supply of electricity to a tenant, the tenant desiring to get such supply from licences as defined in clause (b) of section 2 of the Indian Electricity Act, 1910 may apply to the Rent Control Court setting out the scheme for such supply.(2)On receipt of such application the Rent Control Court may after giving the landlord and the owner of the building, if he be not the landlord, an opportunity of being heard permit the tenant to get the supply in accordance with the scheme set out in the tenant's application or in accordance with any modified scheme.(3)On such permission being given, notwithstanding anything contained in any other law for the time being in force the owner shall be deemed to have given the requisite consent under sub-section (2) of section 12 of the Indian Electricity Act, 1910 and the licensee shall not be liable to the owner for trespass for steps taken for supply of electricity according to the said permission.
