(1)No landlord either himself or acting through any person or any person purporting to act on his behalf, shall discontinue or withhold the amenities enjoyed by the tenant in respect of the premises let out to him. The landlord may, however, discontinue or withhold any amenity with the permission of the [Rent Authority and the Rent Authority] [Substituted 'Rent Tribunal and the Rent Tribunal' by Rajasthan Act No. 33 of 2017, dated 27.9.2017] shall grant such permission if it is satisfied that the tenant has not paid the charges in respect of the amenity, which he was liable to pay.
