Section 3 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
3. Premium, Salami, fine or advance of more than one month's rent not to be claimed or received.
- It shall not be lawful for any person to claim or receive, in consideration of the grant, renewal, or continuance of a tenancy of any building, the payment of any premium, salami, fine or any other like sum in addition to the rent, or the payment of any sum exceeding one month's rent of such building as rent advance.
