Section 8 in Haryana Urban (Control of Rent and Eviction) Act, 1973
8. Increase of rent on account of payment of rates, etc., of local authority.
(1)Notwithstanding anything contained in any other provision of the Act, a landlord shall be entitled to increase the rent of a building or rented land if after the commencement of the tenancy, a fresh rate, cess or tax is levied in respect of the building or rented land by any local authority, or if there is an increase in the amount of such a rate, cess or tax being levied at the commencement of this Act:Provided that increase in rent shall not exceed the amount of any such rate, cess, or tax or the amount of increase in such rate, cess or tax, as the case may be:Provided further that such increase in rent shall be payable by the tenant from the date of despatch of the written notice of demand sent by the landlord under registered cover.(2)Notwithstanding anything contained in any law for the time being in force or in any contract, no landlord shall recover from his tenant the amount of any rate, cess or tax or any portion thereof in respect of any building or rented land occupied by such tenant by any increase in the amount of the rent payable or otherwise, save as provided in sub-section (1).
