Section 6 in Puducherry Buildings (Lease and Rent Control) Act, 1969
6. Change in fair rent in what cases admissible.
(1)When the fair rent of a building has been fixed [or refixed] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] under this Act, no further increase in such fair rent shall be permissible except in cases where some addition, improvement or alteration has been carried out at the landlord's expense and if the building is then in the occupation of a tenant, at his request:Provided that the fair rent as increased under this sub-section shall not exceed the fair rent payable under this Act for a similar building in the same locality with such addition, improvement or alternation and it shall not be chargeable until such addition, improvement or alteration has been completed:Provided further that any dispute between the landlord and the tenant in regard to any increase claimed under this sub-section shall be decided by the Controller.(2)Where, after the fair rent of a building has been fixed under this Act, there is a decrease or diminution in the accommodation or amenities provided, the tenant may claim a reduction in the fair rent as so fixed:Provided that any dispute between the landlord and the tenant in regard to any reduction so claimed shall be decided by the Controller.(3)[ Where the fair rent of any building has been fixed before the date of the commencement of the Puducherry Buildings (Lease and Rent Control) (Amendment) Act, 1980, the landlord or the tenant may apply to the Controller to refix the fair rent in accordance with the provisions of section 5 and on such application, the Controller may refix the fair rent.] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.]
