Section 5A in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
5A. [ Landlord to maintain supplies and services and make necessary repairs in requisitioned premises. [Section 5A inserted by W.B. Act 29 of 1963.]
- The landlord of any premises requisitioned under this Act shall be bound at his own expenses to maintain therein such supplies and services as were provided by him for the premises immediately before the date of requisition and to make in the premises such repairs, not being petty repairs, as the Collector may consider necessary for the proper use and occupation thereof.Explanation. - For the purposes of this section, "petty repairs" means repairs which do not cost more than ten rupees on any one account in a period of twelve calendar months.(2)If, in respect of any premises, the Collector is satisfied that it is necessary to take any measures for the maintenance of any supply or service or for the making of any repairs which the landlord is, under sub-section (1), bound to maintain or make, the Collector may, by order served in the prescribed manner, require the landlord to take such measures within such time as may be specified in the order for maintaining the supply or service or for making the repairs, as the case may be.(3)If the landlord fails to comply with an order made by the Collector under sub-section (2), the Collector may himself, if the estimated cost of the proposed measures does not exceed one hundred and fifty rupees, or with the previous sanction of State Government where it so exceeds, cause the measures specified in the order to be taken and the cost thereof may, without prejudice to any other mode of recovery, be deducted from the compensation payable to the landlord:Provided that the amount which may be so deducted in any year shall not exceed thirty-three and one-third per cent, of the total compensation payable to the landlord in respect of the premises for that year.]
