Section 3 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
3. Particulars to be furnished to the Controller and the Authorized Officer.
- Every landlord and tenant of a building shall furnish the following particulars to the Controller or any person authorised by him in that behalf or the authorised officer, namely:-(i)door number of the building and name, if any;(ii)street and municipal ward or division of the town or village in which the building is situated;(iii)date on which the construction of the building was completed;(iv)name of the tenant, if the building is occupied, and particulars are furnished by the landlord, and the name and address of the landlord, if the particulars are furnished by the tenant;(v)whether the building is residential or non-residential;(i)internal water supply.(ii)sanitary fittings,(iii)electrical installation.(vi)the rent paid per month and whether fair rent has been fixed or re-fixed and also what rental value, if any, has been entered in the property-tax register of the municipal council, panchayat or panchayat union council or the Corporation of [Chennai] [Substituted far the word 'Madras' by the Tamil Nadu Act 28 of 1996.] or the Corporation of Madurai or other local authorities, as the case may be; and(vii)the address at which the key of the building is available for inspection, if necessary.
