Section 6(2) in The M.P. Accommodation Control Act, 1961
(2)No person shall, in consideration of the grant, renewal or continuance of a tenancy or sub-tenancy of any accommodation,-(a)claim or receive the payment of any sum as premium or pugree or claim or receive any consideration whatsoever, in cash or in kind, in addition to the rent; or(b)except with the previous permission of the Rent Controlling Authority, claim or receive the payment of any sum exceeding one month's rent of such accommodation as rent in advance.
