Section 5 in Assam Urban Areas Rent Control Act, 1955
5. Refixing of fair rent.
(1)If at any time after the rent of a house has been fixed under section 4 of this Act, any addition, improvement or alteration (not being repairs within the meaning of the provisions of section 7) has been effected in respect of the house at the landlord's expense, the Court may, on an application made before it in this behalf by the landlord, issue notice upon both the parties and after making such enquiry as it thinks fit, refix the rent of the house and the rent so refixed shall be binding on both the parties.(2)Any increase in monthly rent allowed under sub-section (1) of this section shall not exceed one-twelfth of seven and half per cent, per annum of the total cost of such addition, improvement or alteration and shall not be chargeable with effect from any date earlier than the date on which such addition, improvement or alteration was completed.
