Section 10 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
10. Landlord not to interfere with amenities enjoyed by the tenant.
(1)No landlord shall, without just or sufficient cause, cut-off or withhold any of the amenities enjoyed by the tenant.(2)A tenant in possession of a building may, if the landlord has contravened the provisions of sub-section (1), make an application to the Controller complaining of such contravention and may restore any of the amenities, on his own responsibility, pending consideration of his application by the Controller.(3)If the Controller, on an inquiry, is satisfied that the landlord has without just or sufficient cause cut-off or withheld any of the amenities enjoyed by the tenant at the time of the commencement of the tenancy or at any time thereafter, he shall-(i)in case such amenity has already been restored by the tenants' make an order directing the landlord to pay the tenant the cost of such restoration as determined by him within such time as may be specified in the order; and(ii)in any other case, direct the landlord to restore such amenity at such cost and within such time as may be determined by him and also that in case the landlord fails to do so, the amenity may be restored by the tenant at his own cost and such amount as may be specified in order may be recovered by the tenant as the cost of the restoration either by the adjustment towards the rent payable by him or as if the amount were a debt due to him by the landlord.Explanation. - In this section 'amenities' include supply of water, electricity, lights in passages and on staircases, lifts and conservancy of sanitary service.
