Section 7 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
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 section 5 or 6, it appears to the Controller that subsequent to such determination-(a)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; or(b)municipal assessment of the building as defined in the Explanation to Section 8 has been revised;The Controller may after making such inquiry as he thinks fit, re-determine the fair rent of the building.(2)(a)Any increase in the fair rent allowed under clause (a) of sub-section (1) shall not in any month exceed ⅝th per cent of the cost of the addition, improvement or alteration.(b)The re-determination of a fair rent of a building on account of revision of municipal assessment shall be in accordance with the provisions contained in clause (b) of sub-section (1) of Section 8.
