Section 19(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Save in cases provided for under the proviso to section 15,] it shall not be lawful for the tenant or any person acting or purporting to act on behalf of the tenant to claim or receive any sum or any consideration as a condition of the relinquishment 61transfer or assignment] of his tenancy or any premises.
