Section 2(g) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
(g)"rent" in relation to any public premises means the consideration payable periodically for the authorised occupation of the premises, and includes-(i)any charge for electricity, water or any other services in connection with the occupation of the premises; and(ii)any tax (by whatever name called) payable in respect of the premises, where such charge or tax is payable by the State Government, the corporate authority or a local body as given in sub-clause (i) of clause (e) of this section.
