Section 2(f) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(f) " rent", in relation to any premises, means the consideration payable periodically for the authorised occupation of the premises, and includes--
(i) any charge for electricity, water or any other services in connection with the occupation of the premises,
(ii) any tax (by whatever name called) payable in respect of the premises, where such charge or tax is payable by the Central Government or the 2[ statutory authority];