Section 20(2) in Chhattisgarh Rent Control Adaptation Rules, 2016
(2)Every Rent Controller shall send a monthly report regarding cases instituted, disposed off and that are pending during the month to the tribunal by 10th of every succeeding month.Format-1Lease and License AgreementThis agreement is made and executed on................(Date) at............(city) (Name), Aged about.....................Years, Occupation.... , PAN................. UID............. Residing at....................hereinafter called the Licensor (which expression shall mean and include the Licensor above named as also his respective heirs, successors, assignees, executors and administrators)And.................(Name), Aged about..........Years, Occupation.............. PAN UID.......................Residing at......................hereinafter called the Licensee (which expression shall mean and include only Licensee above named).Whereas, the Licensor is absolutely seized and possessed of and/or otherwise well and sufficiently entitled to all that constructed portion being unit described in Schedule hereunder written and are hereafter for the sake of brevity called or referred to as Licensed Premises and is/are desirous of giving the said premises on Leave and License basis under the Chhattisgarh Rent Control Act, 2011 (No. 19 of 2012).And whereas, the Licensee herein is in need of temporary premises for his........ use has/have approached the Licensor with a request to allow the Licensee herein to use and occupy the said premises on Leave and License basis for a period of............... Months commencing on.................and ending............................................on..........................................on terms and subject to conditions hereafter appearing.And whereas, the Licensor have agreed to allow the Licensee herein to use and occupy the said Licensed premises for his aforesaid purposes only, on Leave and License basis for above mentioned period, on terms and subject to condition hereafter appearing;Now, Therefore, it is Hereby Agreed to and Recorded by and Between the Parties Hereto as Follows
