Section 9(2) in Tripura Buildings (Lease and Rent Control) Act, 1975
(2)Where the fair rent of a building has been determined under section 5-(a)notwithstanding anything contained in any contract, the rent payable for the building in case it is a building falling under clause (i) or clause (ii) of the proviso to sub-section (2) of section 5 shall be, where the property tax or house tax has been fixed by the local authority, the maximum rent that may be fixed by the Rent Control Court as provided for in sub-section (2) of section 5, or the agreed rent whichever is less, and in cases where no property tax or house tax has been fixed for the building or where it has been fixed not on a rental basis, the agreed rent ;(b)the landlord shall not, claim, receive or stipulate for the payment of any premium or other like sum in addition to the rent payable under clause (a) for a building falling under clause (i) or clause (ii) of the proviso to sub-section (2) of section 5, and the agreed rent in the case of any other building :Provided that the landlord may receive, or stipulate for the payment of, an amount not exceeding one month's rent, by way of advance ;(c)save as provided in clause (b) any sum paid in excess of the rent payable under clause (a) in the case of a building falling under clause (i) or clause (ii) of the proviso to sub-section (2) of section 5 and the agreed rent in the case of any other building, in consideration of grant, continuance or renewal of the tenancy of the building after the commencement of this Act, shall be refunded by the land lord to the person by whom it was paid or, at the option of such person, shall be otherwise adjusted by the landlord.
