Section 7 in Coal Mines Labour Welfare Fund Act, 1947
7. Provisions regarding housing accommodation.–
(1)The occupation by any person of any housing accommodation provided out of the housing account of the Fund shall be subject to compliance by that person and at all times with such conditions relating to his occupation of such accommodation as may be prescribed.(2)Before any person occupies any such accommodation he shall be furnished with a copy of the conditions referred to in sub-section (1), and if he so desire the said conditions shall be read over to him in a language which he understands, and the Housing Board shall cause to be published in such manner as it thinks best adapted for informing the persons concerned any changes which may from time to time be made in the said conditions.(3)If, in the opinion of Housing Board, any person in occupation of any such accommodation fails or ceases to comply with any of the conditions referred to in sub-section (1), it may, by notice in writing, require him to vacate the accommodation on or before such date, not being less than thirty days after the service of the notice, as may be specified in the notice; and the occupation of such accommodation by such person or any dependent of his after the date so specified shall be unlawful, and such person or dependent may be evicted accordingly be due process of law from such accommodation.(4)There shall be payable in respect of the occupation of any such accommodation as aforesaid rent at such rate as may be prescribed:Provided that the Housing Board may remit, subject to compliance at all times with the conditions referred to in sub-section (1), either the whole or any part of the prescribed rent:Provided further that where in the case of any person who is by virtue of a remission under the first proviso paying either no rent or a reduced rent, the Housing Board has reason to believe that such person has contravened any of the said conditions, it may by notice in writing require such person to pay with effect on and after the expiry of seven days from the service of the notice, rent for the accommodation occupies by him and the full prescribed rate.(5)All rent payable in respect of the occupation of such accommodation as aforesaid, whether at the full prescribed rate or at a lesser rate, shall be recoverable as an arrear of land revenue.
