Section 4(3) in East Punjab Urban Rent Restriction Act, 1949
(3)In fixing the fair rent of a residential building the Controller may allow, if the basic rent -(i)in the case of a building in existence before the 1st January, 1939 -(a)does not exceed Rs. 25 per mensem, an increase not exceeding 8- 1/3 percent on basic rent;(b)exceeds Rs. 25 per mensem but does not exceed Rs. 50 per mensem, an increase not exceeding 12-½ per cent on such basic rent;(c)exceeds Rs. 50 per mensem, an increase not exceeding 25 per cent on such basic rent;(ii)in the case of a building constructed on or after the 1st January, 1939-(a)does not exceed Rs. 25 per mensem, an increase not exceeding 25 percent on such basic rent;(b)exceeds Rs. 25 but does not exceed Rs. 50 per mensem, an increase not exceeding 37-½ per cent on such basic rent;(c)exceeds Rs. 50 per mensem, an increase not exceeding 50 per cent on such basic rent.
