Section 7 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
7. Re-determination of fair rent in certain cases.
(1)If at any time after the fair rent of a building has been determined under sections 5 or 6, it appears to the Controller that subsequent to such determination some addition, improvement or alteration not included in the repairs, which the landlord is bound to make under any law, contract or custom, has been made to the building at the landlord's expense, the Controller may after making such inquiry, as he thinks fit, redetermine the fair rent of the building.(2)Any increase in the fair rent allowed under sub-section (1) shall not in any month exceed ⅝th percent of the cost of the addition, improvement or alteration.
