Section 10 in Haryana Urban (Control of Rent and Eviction) Act, 1973
10. Landlord not to interfere with amenities.
(1)No landlord shall, without just and sufficient cause, cut off or withhold any of the amenities enjoyed by the tenant.(2)A tenant in occupation of a building or rented land may, if the landlord has contravend the provisions of this section, make an application to the Controller complaining of such contravention.(3)If the Controller on enquiry finds that the tenant has been in enjoyment of the amenities and that they were cut off or withheld by the landlord without just or sufficient cause, he shall make an order directing the landlord to restore such amenities:Provided that if the Controller is satisfied from affidavit or otherwise that immediate enjoyment of the amenities is essential, he may by order in writing, allow the tenant to get such amenities restored on such terms and conditions as may be imposed by the Controller subject to his final decision as regards the expenses on the restoration of such amenities.
