Section 10(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)A tenant shall be liable to pay to the landlord, besides the rent, the following charges, namely: -(a)charges, not exceeding fifteen per cent of the rent for the amenities; or as agreed to by the landlord and the tenant;(b)maintenance charges not exceeding ten percent of the rent; or as agreed to by the landlord and the tenant; and(c)without prejudice to the liability of landlord, one-twelfth of yearly property tax in relation to the building payable to the municipality or the municipal corporation.
