Section 20(5) in Chhattisgarh Rent Control Adaptation Rules, 2016
(5)Use. - That the Licensed premises shall only be used by the Licensee for.............purpose. The Licensee shall maintain the said premises in its existing condition and damage, if any, caused to the said premises, the same shall be repaired by the Licensee at his/her own cost subject to normal wear and tear.The Licensee shall not do anything in the said premises which is likely to cause a nuisance to the other occupants of the said building or to the prejudice, in any manner, to the rights of Licensor in respect of said premises or shall not do any unlawful activities prohibited by the State or Central Government.
