Section 4(3) in Assam Urban Areas Rent Control Act, 1955
(3)Where the Court determines the monthly rent for any house under this section, it shall do so for the house in an unfurnished state, but it may allow the landlord to charge an additional amount per month on account of the furniture included in the house ;Provided that such additional amount shall not exceed one-twelfth of seven and half per cent, per annum of the cost of such furniture on the date on which the Court determines the monthly rent for the house.Explanation. - Where the rent is charged by the landlord or actually paid by the tenant on any basis other than a monthly one the average monthly rent for such house shall be calculated as thirty-times the average rent per day of the period in respect of which the rent is charged or actually paid.
