Section 19(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)[Save in cases provided for under the proviso to Section 15] [These words and figures were inserted by Bombay 61 of 1953, section 12(1).], it shall not be lawful for the tenant or any person acting or purporting to act on behalf of the tenant to claim or receive any sum, or any consideration as a condition of the [relinquishment, transfer or assignment] [These words were inserted, Bombay 61 of 1953, section 12(1).] of his tenancy of any premises.
