Section 28 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
28. Provision relating to allottees of tenements let on rental basis.
(1)The tenements constructed or reconstructed under any housing scheme or those vested in the Authority may be allotted on economic rent or subsidised rent under the provisions of the respective housing scheme or on such rent as may be calculated on the basis approved by the Authority from time to time :Provided that, where a tenant of a tenement allotted on economic or subsidised rent commits breach of any of the terms and conditions of the tenancy agreement executed by him under clause (2) of regulation 20 he shall for such period, during which such breach is continued as may be decided by the Estate Manager, be liable to any economic rent in respect of such tenement, without prejudice to any other action that he may be liable for under the Act or these Regulations.Explanation. - The subsidised rent of tenements shall be increased to graded rent or economic rent when the income of the tenant exceeds the prescribed limit laid down in the respective subsidised housing scheme.(2)Every tenant shall pay rent to the Rent Controller or to such other agency as may be appointed by the Board, in this behalf, on or before the 10th day of each month succeeding the month for which the same shall have become due and payable.Explanation. - In this clause, expression 'rent' includes all rates, taxes and cesses and other charges in respect of common services or amenities provided for the tenement, and the rent may ordinarily indicate the break up of each item, aforesaid,(3)Every tenant shall, -(a)use the tenement for the purpose for which it was allotted;(b)enter into a tenancy agreement in the form as determined by the Authority, from time to time;(c)retain from having more than one cooking arrangement in the tenement;(d)not sub-let the whole or any part of [such tenement without the previous permission of the Authority;] [These words were substituted for the words 'such tenement' by G. N. of 27.11.1984.](e)refrain from doing any act which would cause or likely to cause any damage to the tenement or an act which is destructive or injurious to the building or the tenement.
