Report No. 12
30. Rent, repairs and insurance for buildings.-
In respect of rent, repairs and insurance for buildings, the following deductions shall be allowed-
(a) in respect of any premises used for the purposes of the business, profession or vocation,-
(i) where the premises are occupied by the assessee as a tenant-
(a) the rent paid for such premises; and
[Section 10(2)(i), without the proviso]
(b) if he has undertaken to bear the cost of repairs to the premises, the amount paid on account of such repairs;
[Section 10(2)(ii), without the proviso]
(ii) where the premises, being a building, are occupied by the assessee otherwise than as a tenant, the amount paid by him on account of current repairs to the premises;
[Section 10(2)(v), part, for buildings]
(b) any sums paid on account of land revenue, local rates or municipal taxes;
[Section 10(2)(ix), earlier part]
(c) the amount of any premium paid in respect of insurance against risk of damage or destruction of the premises, being a building
[Section 10(2)(iv), part, for buildings]
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