(2)Notwithstanding the repeal of the East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act No. III of 1949), under sub-section (1), all cases and other proceedings in respect of the premises, other than owned by a non-resident Indian, let out prior to the commencement of this Act shall be governed and disposed of in accordance with the provisions of the Act so repealed.][Schedule I] [Substituted by Punjab Act No. 33 of 2013, dated 16.4.2013](See section 4)Form of Agreement(to be typed on Bond Paper in three copies, one each for the Landlord, the Tenant and the [Registering Authority] [Substituted 'Rent Authority' by Punjab Act No. 23 of 2014, dated 29.8.2014]).AgreementThis agreement is made between__________________Owner/ Authorised Attorney/Landlord of__________and_______________lessee (tenant) on___________day of_____________(month and year) for letting out of premises on the following terms and conditions, namely:-(i)The tenancy will he for a period of____________months/years.(ii)The starting rent Will be Rs____________per months.(iii)The maintenance charges at Rs._____________per month will also be paid along with rent.(iv)The grope; y tax will be paid by the tenant.(v)The day to day repairs (Part 'B') of Schedule-II will be the responsibility of the tenant.(vi)The repairs to damages in part 'A' of Schedule-II will be carried out by the landlord unless caused by the negligence of the tenant.(vii)The rent and other payable charges will be paid by___________day of, month in advance/the, following months.(viii)The tenant will have the option to vacate the premises by giving three months notice.(ix)The rent will be increased by five per cent per year on____________and___________the third increase will be proportionate to the increase in whole sale Consumer Price Index over the three years period____________to__________[Section. 6].(x)The tenant agrees to handover the vacant possession of the premises on the expiry of the period contracted, i.e. on___________day of____________month___________year____________.(xi)The electricity and water bills will be paid by the tenant.(Ali)Both the landlord and the tenant agree to abide by the conditions of the Punjab Rent Act, 1995.TenantLandlordRegistrationThis agreement is presented for registration before me in the office of the [Registering Authority] [Substituted 'Rent Authority' by Punjab Act No. 23 of 2014, dated 29.8.2014] by___________Landlord and______________Tenant jointly on day of_____________Year at____________.The contents of the this deed have been read over and explained to the executants, who admit the execution of this agreement to be correct as agreed to.The agreement has been registered in this office at Sr. No.___________at pages_____________and Book No.___________.dated:[Registering Authority] [Substituted 'Rent Authority' by Punjab Act No. 23 of 2014, dated 29.8.2014].
