Section 14 in Punjab Urban Rent Restriction Act, 1941
14. Court may determine standard rent in certain cases.
(1)In any of the following cases the Court may fix the standard rent at such amount as having regard to the provisions of this Act, and the circumstances of the case, it deemed just -(a)where the reason of any premises having been let at one time as a whole and at another time in parts, or where a tenant has sub-let or sub-lets a part of any premises let to him, or where for any reason any difficulty arises in giving effect to this Act; or(b)where, in the case of any premises let furnished, it is necessary to distinguish for the purpose of giving effect to this Act, the amount payable as rent from the amount payable as hire of furniture; or(c)where any premises have been or are let rent free or at a nominal rent or for some consideration in addition to rent.(2)In the case of any sub-letting as is referred to in clause (a) of sub- section (1), the Court shall have regard to the standard rent of the premises a part of which has been or is sub-let.
