Section 15 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
15. Repair and maintenance of property.
(1)Notwithstanding any contract in writing to the contrary, the landlord and the tenant shall be bound to keep the premises in as good condition as at the commencement of the tenancy, except for normal wear and tear, and shall be responsible for the respective repairs and maintenance as specified in the Second Schedule.(2)In case of common facilities shared among the tenants or with the landlord, the respective responsibilities of each tenant and landlord will be specified in the Tenancy Agreement.(3)In the event of tenants refusal to carry out scheduled or agreed repairs, the landlord shall get the repairs done and deduct the amount from the Security Deposit.(4)In case the landlord refuses to carry out the scheduled or agreed repairs, the tenant can get the work done and deduct the same from periodic rent:Provided that the deduction from rent in any one month shall not exceed fifty per cent of the agreed rent for one month.(5)Tenant to look after the premises :- In case the unit is uninhabitable without the repairs and the landlord has refused to carry out the required repairs, after being called upon to get the repairs done in writing by the tenant(s), the tenant(s) will have the right to vacate the unit after giving landlord fifteen days of notice in writing or by approaching the Rent Authority.
