6. Revision of rent in respect of existing tenancies.
(1)Notwithstanding anything contained in any agreement, where the premises have been let out before the commencement of this Act, the rent thereof shall be liable to be revised according to the formula indicated below :-(a)where the premises have been let out prior to 1st January, 1950, it shall he deemed to have been let out on 1st January, 1950 and the rent payable at that time shall he liable to be increased at the rate of [5%] [Substituted for 7.5% by Act No. 1 of 2006 (w.e.f. 22.02.2006.)] per annum and the amount of increase of rent shall be merged in such rent alter ten years. The amount of rent so arrived at shall again be liable to he increased at the rate of 5% per annum in similar manner upto the year of commencement of this Act;(b)where the premises have been let out on or after 1st January, 1951, the rent payable at the time of commencement of the tenancy shall be liable to he increased at the rate of [5%] [Substituted for 7.5% by Act No. 1 of 2006 (w.e.f. 22.02.2006.)] per annum and the amount of increase of rent shall be merged in such rent after ten years. The amount of rent so arrived at shall again be liable to be increased at the rate of [5%] [Substituted for 7.5% by Act No. 1 of 2006 (w.e.f. 22.02.2006.)] per annum in similar manner upto the year of commencement of this Act.[x x x] [Omitted by Act No. 1 of 2006 (w.e.f. 22.02.2006.)](2)Notwithstanding anything contained in Sub-sec. (1), where the period of ten years for merger of increase of rent under Sub-sec. (1) is not completed upto the year of the commencement of this Act, the rent at the rate of 5% per annum shall he increased upto the Near of the commencement of this Act and amount of increase of rent shall he merged in rent.(3)The rent arrived at according to the formula given in Sub-secs. (1) and (2) shall, after completion of each year from the year of commencement of this Act, again be liable to be increased and paid at the rate of 5% per annum and the amount of increase of rent shall he merged in such rent after ten years. Such tent shall further be liable to he increased at similar rate and merged in similar manner till the tenancy subsists.(4)The rent revised as per formula given under Sub-sec. (1) or Sub-sec. (2) shall he payable, after the commencement of this Act, from the date agreed upon between the landlord and the tenant or where any petition is filed in a Rent Tribunal, from the date of filing of such petition.
