Section 7 in The M.P. Accommodation Control Act, 1961
7. Standard rent.
- "Standard rent" in relation to any accommodation means-(1)where reasonable annual rent or fair rent has been fixed by a competent authority under the repealed Act or prior to the commencement of the repealed Act, as the case may be, by a competent authority under the enactment for the time being in force, such reasonable annual rent or fair rent ;(2)(i)where the accommodation was let out on or before the 1st day of January, 1948, and the reasonable annual rent or fair rent has not been so fixed, the rent of that accommodation as shown in the Municipal Assessment Register or as was realised on the 1st day of January, 1948, whichever is less; or(ii)where the accommodation was not let out on or before the 1st day of January, 1948, the rent of that accommodation as shown in the Municipal Assessment Register or as could be realised on the 1st day of January, 1948, whichever is less ; increased-(a)in the case of a residential accommodation and accommodation used for education purposes, by thirty-five per cent of such rent;(b)in the case of other accommodation, by seventy per cent of such rent; and(c)in case the tenant is not liable to pay the municipal tax and there has been any increase in municipal tax subsequent to 1st day of January, 1948, [by an amount equal to such increase] [Substituted by M.P. Act 10 of 1965.]:Provided that the increase specified in paragraphs (a) and (b) shall be permissible only if the accommodation has been kept in good and tenantable repairs;(3)in case of accommodation not falling under clause (1) or (2) above,-(a)if the accommodation is separately assessed to municipal assessment, the annual rent according to such assessment plus fifteen per cent thereon;(b)if only a part of the accommodation is so assessed, the proportionate amount of the annual rent for the whole accommodation according to such assessment plus fifteen per cent thereon;(c)if the accommodation is not so assessed,-(i)the annual rent calculated with reference to the rent agreed upon between the landlord and the tenant when such accommodation is first let out, and if it has not been so let out, to such amount for which it could be let out immediately after its construction was completed; or(ii)the annual rent calculated on the basis of annual payment of an amount equal to 6¾ per cent per annum of the aggregate amount of the actual cost of construction and the market price of the land comprised in the accommodation on the date of the commencement of the construction;whichever is less.
