Section 23A(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Where a tenant for operating a radio or television set in his premises in any building desires to put up and maintain at his own cost a radio or television aerial on the terrace of the building in possession of the landlord, such tenant may apply in writing to the landlord for his consent to do so. Within thirty days from receipt of such application, the landlord shall inform the tenant in writing whether he gives his consent or not. If such consent is not given, the reasons, for refusing it shall be stated in the reply. The landlord shall not without just or sufficient cause refuse to give his consent.
