(1)Every application to the Controller under section 9, section 13, section 14 or sub-section (1) of section 19 shall be in Form A.(2)An application under section 13 shall also give particulars of the sum or consideration paid, the circumstances under which such payment was made and the provisions of the Act, or of the Delhi-Ajmer Rent Control Act, 1952, which has been contravened.(3)An application for permission to re-let premises under sub-section (1) of section 19 shall also state the ground on which the premises are sought to be re- let in whole or in part.
