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State of Chattisgarh - Section

Section 20 in Chhattisgarh Rent Control Adaptation Rules, 2016

20. Registers of Rent Controller and Rent Control Tribunal.

(1)The following registers shall be maintained by the Office of Rent Controller and Rent Control Tribunal mentioned against each in column no. 3 of the table and shall be preserved for the period shown in column no. 4 thereof, the period being counted from the date of the last serial entry in each register. The registers should not however, be destroyed, until the records of all the cases entered therein are destroyed. The registers should be kept from year to year until and unless required by any standing orders to be closed at the end of each year, namely:-
Serial No. Name of register By what courts to be maintained Period for which to be preserved
(1) (2) (3) (4)
1. Register of Civil Suits By Controller 12 Years
2. Register of Misc. Cases By Controller 3 Years
3. Register of Process and Process Fees Tribunal/ Controller 3 Years
4. Register of Stamp Duty and Recovery of File By Controller 3 Years
5. Register of issued Commission Tribunal/ Controller 3 Years
6. Receipt book of documents admitted in returnedevidence By Controller 6 Years
7. Register of Decrees received By Controller 25 Years
8. Station Dak Book Tribunal/ Controller 3 Years
9. Inspection Book Tribunal/ Controller 3 Years
10. Register of Court Fees realised Tribunal/ Controller 3 Years
11. Register of Regular Appeal By Tribunal 25 Years
12. Register of Misc. Appeal By Tribunal 12 Years
(2)Every Rent Controller shall send a monthly report regarding cases instituted, disposed off and that are pending during the month to the tribunal by 10th of every succeeding month.Format-1Lease and License AgreementThis agreement is made and executed on................(Date) at............(city) (Name), Aged about.....................Years, Occupation.... , PAN................. UID............. Residing at....................hereinafter called the Licensor (which expression shall mean and include the Licensor above named as also his respective heirs, successors, assignees, executors and administrators)And.................(Name), Aged about..........Years, Occupation.............. PAN UID.......................Residing at......................hereinafter called the Licensee (which expression shall mean and include only Licensee above named).Whereas, the Licensor is absolutely seized and possessed of and/or otherwise well and sufficiently entitled to all that constructed portion being unit described in Schedule hereunder written and are hereafter for the sake of brevity called or referred to as Licensed Premises and is/are desirous of giving the said premises on Leave and License basis under the Chhattisgarh Rent Control Act, 2011 (No. 19 of 2012).And whereas, the Licensee herein is in need of temporary premises for his........ use has/have approached the Licensor with a request to allow the Licensee herein to use and occupy the said premises on Leave and License basis for a period of............... Months commencing on.................and ending............................................on..........................................on terms and subject to conditions hereafter appearing.And whereas, the Licensor have agreed to allow the Licensee herein to use and occupy the said Licensed premises for his aforesaid purposes only, on Leave and License basis for above mentioned period, on terms and subject to condition hereafter appearing;Now, Therefore, it is Hereby Agreed to and Recorded by and Between the Parties Hereto as Follows
(1)Period. - That the Licensor hereby grants to the Licensee herein a revocable leave and license, to occupy the Licensed Premises, described in Schedule hereunder written without creating any tenancy right or any other rights, title and interest in favour of the Licensee for a period of................month commencing on..............and ending on............
(2)Rent and Deposit. -That the Licensee shall pay to the Licensor Rs........................................per month towards the compensation and Rs..............as interest free refundable deposit, for the use of the said licensed premises. The amount of monthly compensation shall be payable within first days five of the concerned month of Leave and License.OR• That the Licensee shall pay to the Licensor the following amount per month towards the compensation for the use of the said Licensed premises :-
(a)Rs per month for the first months,
(b)Rs............per month for the next.months,
(c)Rs............per month...................for the next..........months.
The amount of monthly compensation shall be payable within first five days of the concerned month of Leave and License.OR• That the Licensee shall pay to the Licensor Rs per month towards the compensation and Rs..........as interest free refundable deposit, for the use of the said Licensed premises. The amount of monthly compensation shall be payable within first five days of the concerned month of Leave and License.OR• That the Licensee shall pay to the Licensor Rs.............................................per month towards the compensation and Rs as interest free non-refundable deposit, for the use of the said Licenced premises. The amount of monthly compensation shall be payable within first five days of the concerned month of Leave and License.• That the Licensee shall pay to the Licensor the following amount per month towards the compensation for the use of the said Licensed premises :-
(a)Rs per month for the first.........months,
(b)Rs...........per month for the next........................months,
(c)Rs per month for the next..........months.
The amount of monthly compensation shall be payable within first five days of the concerned month of Leave and License. Lisensee shall also pay to the Licensor Rs.........as interest free refundable deposit, for the use of the said licensed premises.OR• That the Licensee shall pay to the Licensor the following amount per month towards the compensation for the use of the said Licensed premises :-
(a)Rs per month for the first.........months,
(b)Rs...........per month for the next........................months,
(c)Rs per month for the next..........months.
The amount of monthly compensation shall be payable within first five days of the concerned month of Leave and License. Licensee shall also pay to the Licensor Rs.............as interest free non-refundable deposit, for the use of the said licensed premises.Note. - The clause 2 will depend on your selection.
(3)Payment of Deposit. - That the Licensee have paid/shall pay the above mentioned deposit/premium by Cash. Rs...........OR• That the ......................... has/have paid/shall pay the above mentioned deposit/premium as mentioned above by Demand Draft No......................., dated.............., drawn from ...............................(Bank).........................(Branch) Rs........................................................................OR• That the..................has/have paid/shall pay the above mentioned deposit/premium as mentioned above by Cheque No.............dated..........................drawn on the Licensee's Banking Account with...........(Bank).............(Branch) Rs........................................................................OR• That the..........................has/have paid/shall pay the above mentioned deposit/premium as mentioned above by Transaction Reference No............., dated , drawn on the Licensee's Banking Account with...........................................(Bank) (Branch) Rs.Note. - The clause 3 will depend on your selection.
(4)Maintenance Charges. - • That the all outgoings including all rates, taxes, levies, assessment, maintenance charges, non-occupancy charges, etc. in respect of the said premises shall be paid by the Licensor.OR• That the licensee/s herein shall bear and pay all the maintenance charges in respect of the said Licensed Premises, and other outgoings including all rates, taxes, levies, assessment, non-occupancy charges, etc. in respect of the said premises shall be paid by the Licensor/s.Note. - The clause 4 will depend on your selection.
(5)Use. - That the Licensed premises shall only be used by the Licensee for.............purpose. The Licensee shall maintain the said premises in its existing condition and damage, if any, caused to the said premises, the same shall be repaired by the Licensee at his/her own cost subject to normal wear and tear.The Licensee shall not do anything in the said premises which is likely to cause a nuisance to the other occupants of the said building or to the prejudice, in any manner, to the rights of Licensor in respect of said premises or shall not do any unlawful activities prohibited by the State or Central Government.
(6)Alteration. - That the Licensee shall not make or permit to do any alteration or addition to the construction or arrangements (internal or external) to the Licensed premises without previous consent in writing from the Licensor.
(7)No Tenancy. - That the Licensee shall not claim any tenancy right and shall not have any right to transfer, assign, and sublet or grant any License or sub-license in respect of the licensed premises or any part thereof and also shall not mortgage or raise any loan against the said premises.
(8)Inspection. - That, the lessor shall, on reasonable notice given to the lessee, have a right of access either by himself or through authorized representative to enter, view and inspect the licensed premises at reasonable intervals.
(9)Cancellation. - That, if the lessee commits default in regular and punctual payments of monthly compensation as herein before mentioned or commit/s breach of any of the terms and conditions of this agreement or if any legislation prohibiting the leave and license is imposed, the lessor shall be entitled to revoke and/or cancel the License hereby granted, by giving notice in writing of one month and the Lessee too, will have the right to vacate the said premises by giving a notice in writing of one month to the Lessor as mentioned earlier.
(10)Possession. - That immediately, on the expiration or termination or cancellation of this agreement, the Lessee shall vacate the said premises without delay with all his goods and belonging. In the case of the Lessee failing and/or neglecting to remove himself and/or his articles from the said premises on expiry or as per the Agreement, the Lessor shall be entitled to compensation at the double rate of the daily amount of compensation per day and/or alternatively the Lessor shall be entitled to remove the Lessee and his belongings from the Licensed premises, without recourse to the Court of Law.
(11)Registration. - This Agreement should be registered and the expenditure of Stamp duty and registration fee and incidental charges, if any, shall be borne by the Lessee.