(1)The Rent Authority shall, on an application made to him in this behalf, in the prescribed manner, fix in respect of any premises-(i)the deemed rent for the purpose of clause (c) of sub-section (1) of section 3;(ii)the enhancement in rent in the manner provided in Schedule I;(iii)the standard rent as per the provisions of section 7;(iv)the other charges payable as per the provisions of section 8; and(v)the revision in rent as per the provisions of section 9:Provided that it shall not be permissible for the landlord to apply for the fixation of standard rent as per the provisions of section 7 in the case of a tenancy entered into after the commencement of this Act.
