54. Proportionate recovery of the cost of additional Police and compensation for loss caused by unlawful assembly.
(1)Notwithstanding anything contained in the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947), [or any law corresponding thereto in force in any area of the [State of Gujarat] [These words were inserted by Bombay 34 of 1959, section 18.], where under the provisions of section 50 or 51, the Municipal Commissioner, the Municipality or the Collector, as the case may be, is required to recover the cost of the additional police including the additional sum referred to in sub-section (3) of section 50 (hereinafter called "the additional cost") or the compensation amount and the municipal recovery cost (hereinafter called "the riot tax") by an addition to the general or property tax the landlord from whom any portion of the additional cost or the riot tax is recovered in respect of any premises shall be entitled to recover 75 per cent of such portion from the tenant in the occupation of the premises during the period fixed under sub-scction (1) of section 50 or on the date or during the greater part of the period specified under clause (b) of subsection (1) of section 51, as the case may be, in the manner specified in sub-section (2).(2)The amount referred to in sub-section (1) and to be recovered from a tenant referred to therein, shall bear the same proportion as the rent payable by him in respect of the premises in his occupation bears to the total amount of rent recoverable for the whole premises if let, and the same shall be recoverable from the tenant in not less than four equal instalments.[***] [Sub-section (3) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]II. Dispersal of Gangs and Removal of Persons Convicted of certain offences.
