KARNATAKA RENT CONTROL (AMENDMENT) RULES,
1968
PREAMBLE
In
exercise of the powers conferred by Section 59 of the Karnataka Rent Control
Act, 1961 (Karnataka Act 22 of 1961), the Government of Karnataka, hereby makes
the following rules further to amend the Karnataka Rent Control Rules, 1961,
the draft of the same having been previously published as required by
sub-section (1) of the said section in Notification No. GSR 544 (RD 13) GHR 66,
dated the 27th November, 1967 in Part IV, Section 2-C(i) of the Karnataka
Gazette, dated the 18th December, 1967, namely.--
Rule - 1. Title and commencement.
(1)
These Rules may be called the
Karnataka Rent Control (Amendment) Rules, 1968.
(2)
They shall come into force at once.
Rule - 2. Amendment of Rule 3.
In
sub-rule (ii) of Rule 3 of the Karnataka Rent Control Rules, 1961 (hereinafter
referred to as the said Rules), at the end, the following sentence shall be
inserted, namely.--
"The
date of the first hearing of the case shall also be communicated to the landlord
by the Controller."
Rule - 3. Amendment of Rule 12.
In
Rule 12 of the said rules, in clause (ii) of sub-rule (2) after the words
"the names of other tenants", the words "known to him",
shall be inserted.
Rule - 4. Amendment of Rule 15.
In
Rule 15 of the said rules, in sub-rules (1) and (2), the word "spare"
wherever it occurs shall be omitted.
Rule - 5. Amendment of Rule 29.
In
sub-rule (2) of Rule 29 of the said rules, after the words "from the date
of", the word "knowledge" shall be inserted.
Rule - 6. Amendment of Rule 31.
In
Rule 31 of the said rules, in sub-rule (i), the words and figures "or
Section 43" shall be omitted.
Rule - 7. Substitution of new rule for Rule 33.
For
Rule 33 of the said rules, the following rule shall be substituted, namely.--
"33. Penalty for
contravention of certain rules.--
If
any person contravenes, any of the rules, specified in column (1) of the Table
below he shall be punishable with fine which may extend to the amount indicated
in the corresponding entry in column (3) thereof.--
TABLE
|
Sl. No. |
Rules |
Fine Amount |
|
1. |
Sub-rule (1) of Rule 3 |
Rupees two hundred |
|
2. |
Rule 11 |
Rupees one hundred |
|
3. |
Sub-rule (1) of Rule 32 |
Rupees two hundred |
|
4. |
Sub-rule (1) of Rule 32 |
Rupees Five hundred |