Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (OFFICE ACCOMMODATION RENTAL) REGULATIONS, 1982 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . ANDHRA PRADESH (OFFICE ACCOMMODATION RENTAL) REGULATIONS, 1982 In exercise of powers conferred by under Section 71 of the Andhra Pradesh Housing Board Act 1956 and with the previous sanction of the Government, the A.P. Housing Board makes the following regulations viz., namely: 1. . :- These regulations may be called the Andhra Pradesh (Office Accommodation Rental) Regulations, 1982. 2. . :- They shall apply to allotment of all Buildings belonging to Housing Board which are being used or may be used for office purposes. 3. . :- In these regulations unless the context otherwise required (a) Act means the A.P. Housing Board Act, 1956 (Act XLVI of 1956). (b) Office means any Central Government Office, State Government Office or Office of any public or private undertaking or enterprise or institution. (c) State means the State of Andhra Pradesh. (d) Building means any building constructed, owned or managed by Housng Board and which is being used or may be used for office purpose. (e) Allottee means the Head of the Office, whom the building has been allotted on rent. (f) Form means form annexed to these regulations. (g) Words used but not defined shall have the same meaning as assigned to them in the Act. 4. . :- As soon as a building is ready for office use, the A.P. Housing Board may at its discretion allot the building on rent to any Head of Office, who may come forward to take the building on rent under these regulations. 5. . :- The allottee shall execute a rental agreement in Form I in case of allotment of building to Central Government Office or State Government Office and in Form 2 in case of allotment of building to any public or private undertaking or enterprise office, as the case may be. 6. . :- The rent shall be charged from the date of taking over possession of the building by the allottee. 7. . :- The rent of the building shall be such as may be fixed by the Housing Board from time to time. Provided that the rent shall not be increased during the tenancy period without sufficient reasons, and that no enhancement of rent shall be given effect to by the A.P. Housing Board unless a month s notice is given to the allottee, of such enhancement. 8. . :- In case of Officer other than Central Government or State Government the monthly rent shall be paid in advance on or before 15th of each calendar month. Interest at 12% per annum or at such rate of interest as may be revised from time to time shall be charged in such case on over due rent. 9. . :- The building shall not be used for any purpose other than locating the office. 10. . :- The allotment of the building on rent shall be for a period of five years at the first instance and may be renewable from time to time for such further period as the Board may agree but subject to sooner determination of the allotment at any time by either of the parties by giving to the other party 90 clear days notice in writing.