Section 9(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)Standard Rent, in relation to any building, means the rent calculated on the basis of five per cent per annum of the aggregate amount of the cost of construction and the market price of the land comprised in the building in the year of construction.Provided that due allowance shall be made on the cost of construction and price of land based on the cost index as per provisions of Section 45 of Income Tax Act, 1981.Provide however, that the rent shall always be fixed on monthly basis.
