Section 4 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
4. Prohibition of premium, and rent payable generally.
(1)No landlord shall take or receive for admitting a tenant to any building any premium or additional payment over and above the rent payable therefor, nor shall a tenant take or receive any premium for admitting a sub-tenant or any other person.(2)Except as provided in sections 5, 6, 7, 8 and 10, the rent payable for any building shall be such as may be agreed upon between the landlord and the tenant, and in the absence of any agreement, the standard rent.
