Section 6(3) in Delhi and Ajmer Rent Control Act, 1952
(3)Where a part of the premises let for use to a tenant has been sub-let by him-(a)the landlord may lawfully increase the rent payable by the tenant-(i)in the case of any premises let for residential purposes, by an amount not exceeding twelve and one-half per cent. of the standard rent of the part sub-let;(ii)in the case of any premises let for other purposes, by an amount not exceeding twenty- five per cent. of the standard rent of the part sub-let;(b)the tenant may lawfully increase the rent payable by the sub-tenant-(i)in the case of any premises let for residential purposes, by an amount not exceeding twenty-five per cent. of the standard rent of the part sub-let; and(ii)in the case of any premises let for other purposes, by an amount not exceeding fifty per cent. of the standard rent of the part sub-let;(c)the tenant shall, on being so requested in writing by the landlord, supply, within fourteen days of such request being made, a statement in writing giving full particulars of any sub-letting including the rent charged.
