Section 7(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)Where the amount of the taxes and cesses payable by the landlord in respect of any building to a local authority has increased after fixation of the fair rent, such increase shall be recoverable by the landlord from the tenant;Provided that no such increase exceeding five percent of the original fair rent shall be so recovered from the tenant.
