3. [ Premises exempted from the operation of the Act. [Substituted by Punjab Act No. 33 of 2013, dated 16.4.2013]
(1)Nothing in this Act shall apply,-(a)to any premises let out before the commencement of this Act;(b)to any premises belonging to or let out to the State Government or the Government of India or a local authority;(c)to any premises constructed on or after the commencement of this Act, for a period of fifteen years from the date of completion of construction;Explanation I. - The expression "date of completion of construction" shall mean the date of completion as intimated to the concerned authority or of assessment to property tax. whichever is earlier, and, where the premises has been constructed in stages, the date on which the initial building was completed and an intimation thereof was sent to the concerned authority or was assessed to property tax, whichever is earlier.Explanation II. - The expression "premises constructed" shall include-(i)re-building of more than seventy five per cent of an existing building; and(ii)additional construction to an existing building;(d)to any premises let out to citizens of a foreign country or an embassy, high commission, legation or commission of a foreign State or such international organization, as may be specified by the State Government, by notification in the Official Gazette;(e)to any premises belonging to such religious, charitable or education trust or class of trusts, as may be specified by the State Government, by notification in the Official Gazette;(f)to any premises let out by a hire-purchaser, lessee or sub-lessee (by whatever name called), who has been allotted such premises by the Punjab Urban Development Authority or any other local authority by way of an agreement of hire-purchase, lease or sub-lease, even before the full ownership rights accrue to such hire-purchaser, lessee or sub-lessee, as the case may be.(2)for non-residential premises, contract renting shall be admissible during the subsisting period of contract. Such premises shall be governed by the conditions of the contract and litigation under any other law shall not be permissible. A landlord violating the conditions laid down in the contract and agreed to by the parties shall not be entitled for rent for the period of violation and if the tenant violates the conditions, he shall be liable to pay double the rent for the period, in question, in addition to immediate dispossession through the Rent Authority.]
