Section 24(15) in The Delhi Rent Control Rules, 1959
(15)Whether the rent of the premises had been fixed under the New Delhi House Rent Control Order, 1939, or the Delhi Rent Control Ordinance, 1944, or the Delhi and Ajmer-Merwar Rent Control Act, 1947, or the Delhi and Ajmer Rent Control Act, 1952, and or the Delhi Rent Control Act, 1958; and if so, the amount of such rent and the date from which it took effect.[*] [Strike out whatever is inapplicable.] (16) Whether there are any sub-tenants and if so, date of such sub-letting, accommodation sub-let, whether with or without the written consent of the landlord and the rent charged from sub-tenant.[**] [State the exact charges if possible.] (17) Whether any additions or alterations have been made since the rent was fixed as stated under item No. 15; and if so, the date on which such additions or alterations were made, the cost of such additions or alterations and whether they were carried out with the approval of the tenant or of the Controller.[*] [Strike out whatever is inapplicable.](18) (a) The ground on which the eviction of the tenant is sought.(b)Whether notice required has been given; and if so, particulars thereof copies of such notice and the tenant's reply, if any, should be furnished.
