Section 6 in The Assam Urban Areas Rent Control Act, 1972
6. Duties of landlord.
- Every landlord shall be bound to keep wind-proof and water-proof any house which is in occupation of a tenant and to carry out other repairs which he is bound to make by law, contract or custom and also to maintain the existing essential supplies and services such as sanitary arrangement, water supply, supply of electricity or drainage service in respect of the house.Explanation - "Repair" includes annual whitewashing and recolouring.
