(2)If, in any proceeding referred to in sub- section (7), there is any dispute as to the amount of rent payable by the tenant, the Rent Authority shall, within fifteen days of the date of the first bearing of the proceeding, fix an interim rent in relation to the premises to be paid or deposited in accordance with the provisions of sub- section (1), until the rent in relation thereto is determined having regard to the provisions of this Act, and the amount of arrears, if any, calculated on the basis of the rent so determined shall be paid or deposited by the tenant within one month of the date en which the standard rent is fixed or such further time as the Rent Authority may allow in this behalf.
