Section 4 in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
4. Application for Eviction (Section 13).
- Application under Section 13 of the Act, shall, besides the particulars mentioned in rules 5 and 6, contain the following particulars, namely :-(a)rent fixed by agreement;(b)whether fair rent has been fixed under the Act and if so, the amount of such fair rent and date from which it took effect;(c)the amount of arrears due and the period of default;(d)in case of a residential building, the number of persons occupying the same and what portion, if any, is occupied by the landlord and his dependents, and the number of members who are residing with him as his dependents;(dd)[ in case of non-residential building the extent of residential accommodation which he owns or otherwise is in his occupation in the urban area concerned.] [Added vide Haryana Notification dated 18.1.1985.];(e)in case of non-residential building or rented land, the purpose for which the building or rented land is used and the number of employees, if any, working therein; and(f)such other particulars as may be relevant to the relief sought in the application.
