Section 10 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
10. Other charges payable.
(1)A tenant shall be liable to pay to the landlord, besides the rent, the following charges, namely: -(a)charges, not exceeding fifteen per cent of the rent for the amenities; or as agreed to by the landlord and the tenant;(b)maintenance charges not exceeding ten percent of the rent; or as agreed to by the landlord and the tenant; and(c)without prejudice to the liability of landlord, one-twelfth of yearly property tax in relation to the building payable to the municipality or the municipal corporation.(2)The tenant is responsible for payment of electricity and water charges payable for the building.
