Section 16 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
16. Tenant to look after the Rental Unit
During the tenancy, the tenant must,-(i)not intentionally or negligently damage the rental unit or permit such damage;(ii)notify the landlord of any damage as soon as possible; and(iii)take reasonable care of the rental units and contents and keep them reasonably habitable having regard to their condition at the commencement of tenancy and the normal incidence of living.
