Section 16(9) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(9)The District Magistrate may on an application being made in that behalf by the landlord, by order require the allottee to pay to the landlord an advance-(a)where the building is situated in a hill municipality, of one half of the yearly rent ; and(b)in any other case, of one month's rent ;and on his failure to make the payment within a week thereof, rescind the allotment order.
