Section 4(1) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(1)(a)(i)Every landlord shall, within seven days after the building becomes vacant -(A)by his ceasing to occupy it, or(B)by the termination of the tenancy, or(C)by eviction of tenant or(D)Where any such building has been requisitioned under any law for the time being in force other than this Act, by release from such requisition, give notice of the vacancy in writing to the officer authorised in that behalf by the Government.(ii)Every tenant shall, within seven days after the building becomes vacant, by his ceasing to occupy it or by the termination of his tenancy give notice of the vacancy in writing to the officer authorised in that behalf by the Government.Explanation I. - A Landlord who, having obtained possession -(i)of a residential building under sub-section (3) of section 10 lets the [whole or part] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.] or part of it to a tenant,(ii)of a non-residential building under sub-section (3) of section 10 lets the whole or part of it to a tenant, shall be deemed to have failed to give notice under this section.Explanation II. - A buyer -(i)who having obtained vacant possession of a building in pursuance of a sale of such building, lets the [whole or part] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.] of it to a tenant, or allows the [whole or part] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.] of it to be occupied by an person; or(ii)who, without obtaining such vacant possession, allows the seller to occupy the whole of the building, shall be deemed to have failed to give notice under this section.(b)Every notice given under clause (a) shall contain such particulars as may be prescribed.
