Section 12 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
12. Extension of period limited by lease.
(1)if a tenant in possession of any building, held on a lease for a specified period intends to extend the period limited by such lease, he may give the landlord at least one month before the expiry of the period limited by the lease, a written notice of his intention to do so, and upon the delivery of such notice the said time shall, subject to the revision of Section 11, be deemed to have been extended by double the period covered by the original lease subject to a maximum of one year.(2)Where the landlord to whom notice has been given under sub-section (1) wishes to object to the extension demanded by the tenant on one or more of the grounds mentioned in sub-section (1) of Section 11 or on the ground that the landlord has any other good and sufficient cause for terminating the lease on the expiry of period limited thereby, he may, within fifteen days of the delivery of such notice, apply to the Court in that behalf and the Court after hearing the parties may terminate the lease or extend the same for such period as it deems proper in the circumstances:Provided that the tenant shall not in any case be allowed to remain in possession of building beyond the period permissible under sub-section (1).(3)If the tenant fails to vacate the building on the termination of the lease or as the case may be, on the expiry of the period fixed by the Court under subsection (2), the Court shall, on an application by the landlord, pass an order for ejectment, which shall be executed as a decree and may further order that the tenant shall pay to the landlord such amount as may be determined by it as daily compensation.
