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Delhi Rent Control Act, 1958 45. Cutting off or withholding essential supply or service.- (1) No landlord either himself or through any person purporting to act on his behalf shall without just and sufficient cause cut off or withhold any essential supply or service enjoyed by the tenant in respect of the premises let to him. (2) If a landlord contravenes the provisions of sub-section (1), the tenant may make an application to the Controller complaining of such contravention. (3) If the Controller is satisfied that essential supply or service was cut off or withheld by the landlord with a view to compel the tenant to vacate the premises or to pay an enhanced rent, the Controller may pass an order directing the landlord to restore the amenities immediately, pending the inquiry referred to in sub-section (4). Explanation.- An interim order may be passed under this sub-section without just and sufficient cause cut off or withhold any essential supply or service enjoyed by the tenant in respect of the premises let to him. (2) If a landlord contravenes the provisions of sub-section (1), the tenant may make an application to the Controller complaining of such contravention. (3) If the Controller is satisfied that essential supply or service was cut off or withheld by the landlord with a view to compel the tenant to vacate the premises or to pay an enhanced rent, the Controller may pass an order directing the landlord to restore the amenities immediately, pending the inquiry referred to in sub-section (4). Explanation.- An interim order may be passed under this sub-section without giving notice to the landlord. (4) If the Controller on inquiry finds that the essential supply or service enjoyed by the tenant in respect of the premises was cut off or withheld by the landlord without just and sufficient cause, he shall make an order directing the landlord to restore such supply or service. (5) The Controller may in his discretion direct that compensation not exceeding fifty rupees- (a) be paid to the landlord by the tenant, if the application under sub-section (2) was made frivolously or vexatioulsy ; (b) be paid to the tenant by the landlord, if the landlord had cut off or withheld the supply or service without just and sufficient cause. Explanation 1.- In this section "essential supply or service" includes supply of water , electricity, lights in passages and on staircases, conservancy and sanitary services. Explanation II.- For the purposes of this section, withholding any essential supply or service shall include acts or omissions attributable to the landlord of account of which the essential supply or service is cut off by the local authority or any order competent authority.    |
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