23. Landlord not to discontinue or withhold amenities enjoyed by the tenant.
(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.(2)On the petition of the landlord for permission to discontinue or withhold the amenities or on the petition of the tenant for restoration of the amenities, the [Rent Authority] [Substituted 'Rent Tribunal' by Rajasthan Act No. 33 of 2017, dated 27.9.2017] shall issue notices to the other party and after hearing the parties it shall pass such orders as it may deem fit.(3)During the pendency of the inquiry under this section, the [Rent Authority] [Substituted 'Rent Tribunal' by Rajasthan Act No. 33 of 2017, dated 27.9.2017] may pass such interim orders as it may deem fit.(4)The [Rent Authority] [Substituted 'Rent Tribunal' by Rajasthan Act No. 33 of 2017, dated 27.9.2017] shall conduct the proceedings under this section in a summary manner and dispose of any application made under this section by the landlord or tenant within sixty days from the date of presentation of petition.
