Section 28(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)Every tenant shall pay rent to the Rent Controller or to such other agency as may be appointed by the Board, in this behalf, on or before the 10th day of each month succeeding the month for which the same shall have become due and payable.Explanation. - In this clause, expression 'rent' includes all rates, taxes and cesses and other charges in respect of common services or amenities provided for the tenement, and the rent may ordinarily indicate the break up of each item, aforesaid,
