24. Registers to be maintained by the Controller and Tribunal.
- The Controller and Rent Control Tribunal shall maintain such of the registers prescribed for use in civil courts in Delhi as may be necessary.APPENDIXFORM A(See rule 3)Before........................................................................................................................................................................................................................................................................ ControllerName......................................................................................................................................................................................................................................................................... PetitionerVersusName......................................................................................................................................................................................................................................................................... RespondentApplication for*fixation of standard rent*increase of standard rent*eviction of tenantUnder section ........................(*Strike out whatever is inapplicable.)(1)Municipal No. of the premises and the name, if any.(2)Street and municipal ward of division in which the premises are situated.(3)(a)Name and address of the landlord.(b)Name and address of the tenant.(4)Whether the premises are residential or non-residential.(5)In the case of residential premises, the number of persons occupying the same and in the case of non-residential premises, the purpose for which these are used and the number of employees, if any, working therein.(6)Whether any furniture is supplied by the landlord for use in the premises.(7)Details of fittings, if any, provided by the landlord.(8)Details of accommodations available together with particulars as regards ground area, garden and out-houses, if any. (Plan to be attached.)(9)Whether the premises are occupied by a single tenant or by more than one tenant.(10)Amenities available in regard to lighting, water, sanitation and the like.(11)Monthly rent together with details of house-tax, electricity, water and other charges paid by tenant.(12)(a)Date of completion of construction of the premises and the cost thereof.(b)Whether completion report was obtained from the local authority and the date thereof.(13)Rateable value as entered in the last property assessment book of the Delhi Municipal Corporation, New Delhi Municipal Committee or the Delhi Cantonment Board, as the case may be.(14)Date on which the premises were let to the tenant and details of agreement, if any, with the landlord. (Attested copy of the Agreement to be attached.)(15)Whether the rent of the premises had been fixed under the New Delhi House Rent Control Order, 1939, or the Delhi Rent Control Ordinance, 1944, or the Delhi and Ajmer-Merwar Rent Control Act, 1947, or the Delhi and Ajmer Rent Control Act, 1952, and or the Delhi Rent Control Act, 1958; and if so, the amount of such rent and the date from which it took effect.[*] [Strike out whatever is inapplicable.] (16) Whether there are any sub-tenants and if so, date of such sub-letting, accommodation sub-let, whether with or without the written consent of the landlord and the rent charged from sub-tenant.[**] [State the exact charges if possible.] (17) Whether any additions or alterations have been made since the rent was fixed as stated under item No. 15; and if so, the date on which such additions or alterations were made, the cost of such additions or alterations and whether they were carried out with the approval of the tenant or of the Controller.[*] [Strike out whatever is inapplicable.](18) (a) The ground on which the eviction of the tenant is sought.(b)Whether notice required has been given; and if so, particulars thereof copies of such notice and the tenant's reply, if any, should be furnished.(19)Any other relevant information.(20)Relief claimed.VerificationPlace .........................Date .......................................................Signature of applicant/ recognised agentFORM B(See rule 9)FORM OF RENT RECEIPT AND COUNTERFOILCounterfoil Serial No ................Name of the landlord.................................................Address of the Landlord..............................................Received with thanks from ..........................a sum of Rs. (in figures)......................(in words) ............................only as payment of rent at Rs..................per .............................for the period .............................for the premises..............................this day the .......................day of the month of ...........................in the year.........................................................Signature or thumb impression of the landlord or authorised agentThe rent charged includes -(1)Rates, cesses and taxes of the local authority.(2)Electric charges.(3)Water charges.(4)........................(5)........................It does not include -(1)Rates, cesses and taxes of the local authority.(2)Electric charges.(3)Water charges(4)..........................(5)...........................Serial No .................Rent ReceiptName of the landlord..........................................................Address of the Landlord.......................................................Received with thanks from ..........................a sum of Rs. (in figures)............................. (in words) ............................only as payment of rent at Rs..................per .............................for the period .............................for the premises..............................this day the .......................day of the month of ...........................in the year..........................................................Signature or thumb impression of the landlord or authorised agentThe rent charged includes(1)Rates, cesses and taxes of the local authority.(2)Electric charges.(3)Water charges.(4)...............................(5)...............................It does not include(1)Rates, ceasses and taxes of the local authority.(2)Electric charges.(3)Water charges.(4)............................(5).............................FORM C(See rule 10)(Delhi Rent Control Rules, 1959)APPLICATION FOR DEPOSIT OF RENTBefore.......................................................................................................................................................................................................................................................ControllerName.........................................................................................................................................................................................................................................................PetitionerVersusName.........................................................................................................................................................................................................................................................Landloard(1)The premises for which the rent is deposited with a description sufficient for identifying the premises.(2)The period for which the rent is deposited and the rate per month.(3)The name and address of the landlord or the person or persons claiming to be entitled to such rent.(4)The reasons and circumstances for which the application for depositing the rent is made.(5)The amount of rent deposited.(6)Whether electricity, water charges, property tax, etc., are included in the rent, and if so, particulars thereof.(7)How the rent was tendered to the landlord whether in person or be postal money-order or cheque, etc., and whether it was refused by him in writing or otherwise.(8)Whether there is bona fide doubt as to the person or persons to whom the rent is payable and, if so, why?(9)Date on which the rent last paid to the landlord and the receipts, if any, obtained from him therefor.(10)Any other relevant information.The statements made above are true to the best of my knowledge and belief and I .....................the applicant /recognised agent signed application on the ...............day of the month of ..................in the year................................................................................ .Signature of the applicant /recognised agentFORM D(See rule 16)APPLICATION FOR FIXATION OF FAIR RATE/REVISION OF FAIR RATE/CERTIFICATE TO RECOVER POSSESSION OF ACCOMMODATIONBefore..................................................................................................................................................................................................................................................................ControtherName....................................................................................................................................................................................................................................................................ApplicantVersusName....................................................................................................................................................................................................................................................................Respondent(1)Name, address, location, etc., of the hotel or lodging house.(2)Rates charged for boarding, lodging and other services.(3)Whether fair rate has already been fixed and, if so, the date on which such rate was fixed and details of such fair rate.(4)Other relevant information as to why the rates are considered excessive or why revision of rates is required or as to why recover of possession from the lodger is asked for.VerificationPlace ......................Date ..............................................................Signature of applicant/ recognised agentFORM E(See rule 21)FORM OF NOTICE REGARDING CREATION OR TERMINATION OF SUB-TENANCY
