Section 56 in The Maharashtra Rent Control Act, 1999
56. Right of Tenant and Landlord to receive lawful charges.
- Notwithstanding anything contained in this Act, it shall be lawful for, -(i)the tenant or any person acting or purporting to act on behalf of the tenant to claim or receive any sum or any consideration, as a condition of the relinquishment, transfer or assignment of his tenancy of any premises;(ii)the landlord or any person acting or purporting to act on behalf of the landlord to receive any fine, premium or other like sum or deposit or any consideration in respect of the grant, or renewal of a lease of any premises, or for giving his consent to the transfer of a lease to any other person.
