Section 4(8) in The Kerala Buildings (Lease and Rent control) Act, 1965
(8)Nothing contained in this section shall apply -a. To any building of which the rent does not, or where the rent has not been fixed, the fair rent would not, when fixed, exceed fifteen rupees per mensem; orb. To any building or buildings owned by any company, association, or firm, whether incorporated or not and bona fide intended solely for the occupation of its officers, servants or agents and situated in the same city, town or village.
