Section 10 in The Punjab Industrial Housing Rules, 1956
10. As soon as the allottee ceases to be a worker as defined in the Factories Act, 1948, he shall send intimation of the same in writing to the Labour Commissioner and the Executive Engineer.
Form C[See rule 7(C)]An agreement made on the __________ day of _______ between the Governor of Haryana (herein after referred to as the Government of the one part) and ___________ son of_______, caste ______________ and resident of __________, hereinafter referred to as the allottee) of the other part;Whereas the Labour Commissioner has, on the application of the Allottee under section 8 of the Punjab Industrial Housing Act, 1956, allotted to him a house No. ______ constructed by the State Government of Haryana for occupation by Industrial Workers under the Industrial Housing Scheme subsidised by the Government of India, situated in the town of ___________ by his allotment order, dated ____________ on the conditions mentioned in the said Allotment Order and hereinafter.And whereas under section 10 of the Industrial Housing Act, 1956, the allottee is required to execute an agreement regarding the said allotment :And whereas the allottee has agreed to execute the agreement in compliance with the said requirement of law;Now this agreement witnesses and parties hereto hereby agree as follows :-(1)(2)(1)The allottee hereby agrees to take possession of the said House No. _____ from the Executive Engineer, P.W.D., Buildings and Roads Branch, __________ who is the competent authority appointed under _________ for the _________ area within 15 days of the receipt of intimation of the allotment.(2)The allottee shall pay a sum of Rs_______________ to serve as security for the performance of the terms and conditions hereinafter appearing and of the obligations imposed on him by the Act.(3)During the continuance of the allotment the allottee shall pay in cash the sum of Rs. ___________ by way of rent for each month on or before the 15th day of the following month to the Executive Engineer or to other person authorised by him in this behalf in his office and obtain from him a receipt for the rent paid.(4)In addition to the rent for the house the allottee shall pay the electricity charges at such rates as may be fixed by the Executive Engineer from time to time. The allottee shall also be liable to pay any other reasonable charges at the rates fixed by the Executive Engineer.(5)The allottee shall also be liable to pay the extra charges fixed by the Executive Engineer for the electric appliances used by him, the report of which shall immediately be given to the Executive Engineer.(6)If the allottee fails to report to the Executive Engineer the details of such appliances, he shall be liable to pay a penalty up to Rs. 50 as may be imposed by ______.(7)The Executive Engineer will be at liberty to appropriate the said security or any part thereof or any other sum which may be due to the allottee from the Government towards satisfaction of any claim whatsoever which may be due against him and recover the balance, if any, from him or his employer from the wages or salary deposit or any part thereof so appropriated, whenever required to do so.(8)The allottee shall not assign his right of tenancy and shall not sublet or underlet or part with possession of the house or any part thereof.(9)The tenancy will be terminable by either party giving to the other one clear month's notice. If the allottee leaves the house without notice in writing, he shall be liable to pay one clear calendar month's rent in lieu of such notice, and all other charges due from him as provided herein for the notice period.(10)Any notice to be served on the allottee will be deemed to be duly and properly given and served if given by a person duly authorised by the Executive Engineer in this behalf and shall be deemed duly served if it is personally delivered to the allottee or sent to him by postal certificate.(11)The house will be used and occupied for the purpose of residence only by the allottee and by the bona fide members of his family only and not for any other purpose.(12)If any damage is caused to the house or any part thereof or to any fixture and fastenings therein the allottee shall be liable to compensate the Government for the same without prejudice to any other right or remedy which the Government or the Executive Engineer may have against the allottee.(13)The allottee shall not use the house for any illegal or immoral purpose and shall not use it in such manner as to cause any inconvenience, nuisance or annoyance to the enjoining houses or neighbours.(14)The allottee shall keep the house in a clean and sanitary condition.(15)The allottee shall not allow water from any tap to run to waste and shall not throw water or any other thing from out of the house.(16)The allottee shall not make any additions to or alterations in the house or any part thereof and shall not remove any existing fixtures and fastenings and in the event of his contravening in any way the provision, he shall be liable to pay the damages and cost thereof.(17)The allottee shall not bring or allow to be brought and to remain in the any person suffering from any contagious or infectious disease.(18)The allottee shall not tamper with or damage any tree nor shall be take fruit or flower or vegetable from the trees, growing in the land belonging to Government, of which the house is part.(19)The Labour Commissioner, Haryana/the Executive Engineer, with such assistance, if any, as he thinks fit shall be at liberty to enter the house for purposes of administering or carrying out the provisions of the Punjab Industrial Housing Act.(20)As the house has been let to the allottee at a subsidised rent by reason of his being an "Industrial Worker" as defined in section 2(c) of the Punjab Industrial Housing Act, 1956, the tenancy shall cease forthwith as soon as he ceases to be an industrial worker :Provided that where a worker dies while in service or goes on transfer, or resigns, or goes on medical leave or where a worker's services are terminated by his employer, the allotment may, with the previous approval of the Labour Commissioner, continue up to the period as detailed below :-(i)in the case of death or transfer, a period not exceeding two months;(ii)in the case of retirement, resignation or termination of service, a period not exceeding one month; and(iii)in the case of medical or ordinary leave, for the period of leave.(2)Where an allotment has been cancelled, the Labour Commissioner shall send intimation thereof to the Competent Authority who shall proceed forthwith for securing the eviction of the tenant.(21)In June and December of every year and also whenever required by or on behalf of Executive Engineer or the Labour Commissioner the allottee shall provide a certificate from his employers that he continues to be an "Industrial Worker" as defined in section 2(e) of the Punjab Industrial Housing Act, 1956.(22)If the house allotted to allottee is not occupied by him within fifteen days of the receipt of the allotment, it shall be treated as cancelled.(23)The allottee shall abide by all the above conditions and any changes in or additions to them which are made in accordance with the Punjab Industrial Housing Act and this agreement and of which one month's notice is given to him.In witness whereof the parties hereto have signed this agreement on the respective dates shown against their signature the [______] [Here insert the relevant number of the year of the Republic of India at the time of execution of the deed.] year of the Republic of India.Signature of Allottee (in full)Dated __________________Witness ________________Address ________________Signed for on behalf of the Governor of Haryana.Dated __________________Witness ________________Designation _____________[Haryana Legislative Supplement Part III dated 5.9.1980.][Haryana Notification GSR 32/PA 16/56/S.24/75 dated 10.1.1975.]
