53. Proportionate recovery of the cost of additional Police and compensation for loss caused by unlawful assembly.—
(1)Notwithstanding anything contained in any law in force relating to house rent and accommodation control, where under the provisions of section 49 or 50, the municipal body or the Deputy Commissioner of the Revenue District, as the case may be, is required to recover the cost of the additional Police, including the additional sum referred to in sub-section (4) of section 49 (hereinafter called “the additional cost”) or the compensation amount and the municipal recovery cost (hereinafter called the “riot tax”) by an addition to the general or property tax, the landlord from whom any portion of the additional cost or the riot tax is recovered, in respect of any premises shall be entitled to recover seventy-five per cent of such portion from the tenant in the occupation of the premises during the period fixed under sub-section (1) of section 49 or on the date or during the greater part of the period specified under clause (b) of sub-section (1) of section 50, as the case may be, in the manner specified in sub-section (2).(2)The amount referred to in sub-section (1) and to be recovered from a tenant referred to therein shall bear the same proportion as the rent payable by him in respect of the premises in his occupation bears to the total amount of rent recoverable for the whole premises if let, and the same shall be recoverable in not less than four equal instalments.II. DISPERSAL OF GANGS AND REMOVAL OF PERSONS CONVICTED OF CERTAIN OFFENCES.
