Section 5(2) in Delhi and Ajmer Rent Control Act, 1952
(2)No person shall, in consideration of the grant, continuance or renewal of a tenancy or sub-tenancy of any premises, claim or receive the payment of any premium, pugree, fine, advance or any other like sum in addition to the rent.Explanation. - Receipt of rent in advance for a period not exceeding one month shall not be deemed to be an advance within the meaning of this section.
