Section 15 in Punjab Urban Rent Restriction Act, 1941
15. Increase of standard rent on account of increased amenities.
(1)The Court may from time to time, increase the standard rent of any premises if the landlord proves to the satisfaction of the Court that by reason of any increase in the amenities of the neighbourhood since the standard rent was originally fixed or if the standard rent was at any time increased under this Section, since it was last previously increased, the premises could be let at a high rent than they would have realised had there been no such increase in the amenities.(2)The aggregate increase of rent under this Section shall in no circumstances exceed ten per centum of the standard rent of premises as originally fixed.(3)For the purposes of this Section, the expression "amenities of the neighbourhood" shall include any permanent and lasting improvement in the condition of lighting, sanitation, roads and other communications and the abatement or removal of nuisances.
