Section 188(3) in Telangana District Boards Act, 1955
(3)Occupiers not to be liable for more than the amount of rent due. - Unless an occupier of any building or land neglects or refuses upon requisition made to him for that purpose by the Board truly to disclose the amount of his rent and the name and address of the person to whom such rent is payable, such occupier shall not be liable to pay in respect of any expenses charged by this Act on the owner thereof more money than-(a)the amount of rent which is due from such occupier for the building or land in respect of which such expenses are payable at the time of the demand made upon him, or(b)the amount which, at any time after such demand and notice not to pay the same to his landlord, has accrued and become payable by such occupier :Provided that the burden of proof that the sum demanded of any such occupier is greater than the rent which was due by him at the time of such demand, or which has since accrued shall be upon such occupier :Provided further that nothing herein contained shall be taken to affect any special contract made between any such occupier and the owner respecting the payment of the expense of any such works as aforesaid.
