3. Act not to apply to certain premises.-
Nothing in this Act shall apply-
(a) to any premises the standard rent of which, or, where there is no standard rent, the rent payable by the tenant in respect of which, exceeds rupees one hundred per month;
(b) to any premises belonging to the Government;
(c) to any tenancy or other like relationship created by a grant from the Government in respect of any premises taken on lease, or requisitioned, by the Government;
(d) to any premises exempted from the operation of the provisions of the Rent Control Act by virtue of section 39 thereof; or
(e) to any premises belonging to the Delhi Improvement Trust.