Section 14 in Tripura Buildings (Lease and Rent Control) Act, 1975
14. Landlord not to interfere with amenities enjoyed by the tenant.
(1)No landlord shall, without just or sufficient cause, cut off or withhold any of the amenities enjoyed by the tenant.(2)A tenant in occupation of a building may, if the landlord has contravened the provisions of this section, make an application to the Rent Control Court complaining of such contravention.(3)If the tenant satisfies the Rent Control Court that the amenities were cut off or withheld with a view to compel him to vacate the building or to pay an enhanced rent, the Rent Control Court may pass an interim order, directing the landlord to restore the amenities immediately, pending the enquiry referred to in sub-section (4).Explanation. - An interim order may be passed under this sub-section without giving notice to the landlord. Any interim order so passed may be modified or cancelled by final order, and the Rent Control Court may give effect to such modification or cancellation.(4)If the Rent Control Court on inquiry finds that the tenant has been in enjoyment of the amenities and that they were cut off or withheld by the landlord without just or sufficient cause, it shall make an order directing the landlord to restore such amenities and for the purpose of enforcement of such orders, the Rent Control Court may exercise all the powers of a civil court in executing a decree for injunction or for specific performance.(5)The Rent Control Court may in its discretion direct that compensation not exceeding fifty rupees be paid-(a)to the landlord by the tenant, if the application under sub-section (2) was made frivolously or vexatiously ;(b)to the tenant by the landlord, if the landlord had cut off or withheld the amenities frivolously or vexatiously.
