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State of Punjab - Section
Section 11 in The Punjab Rent Act, 1995
11. [ and 12. [Omitted by Punjab Act No. 33 of 2013, dated 16.4.2013]
***.]| 11. Rent Authority to fix standard rent etc.- (1) The Rent Authority shall on an application made to him in this behalf, in the Form as specified in Schedule VIII to this Act fix in respect of any premises for existing tenancies,-(i) the deemed rent for the purpose of clause (b) of sub-section (1) of section 3 of this Act;(ii) the enhancement in rent in the manner provided in Schedule I to this Act in the case of agreed rent;(iii) the standard rent as per the provisions of section 7 of this Act, in the case of disputed rate of rent or earlier fixed by the Rent Controller;(iv) the other charges payable as per the provisions of Section 8 of this Act; and(v) the revision in rent as per the provisions of section 9 of this Act for improvements.(2) In working out the cost of construction of any premises or the market price of the land comprised in such premises for the purposes of section 7 of this Act or the expenditure incurred for any improvement, addition or structural alteration or the decrease, diminution or deterioration of accommodation in a premises for the purposes of section 9 of this Act, the Rent Authority may take the assistance of an approved valuer who shall carry out the assessment in the manner prescribed.(3) The standard rent shall in all cases be fixed for a tenancy of twelve months.(4) In fixing the standard rent or lawful increase or decrease of rent or for determining the other charges payable in respect of any premises under this section, the Rent Authority shall specify a date from which the amount, so fixed shall be deemed to have effect :Provided that, in the matter of standard rent, in no case the date so specified shall be earlier than the date of the filing of the application for the increase or decrease of the standard rent :Provided further that if the increase is because of improvement, addition or structural alteration, it shall come into effect from the date of completion of such improvement, addition or alteration.(5) The Rent Authority may, while fixing standard rent or lawful increase or decrease in rent or other charges payable, order for payment of the arrears of amount due by the tenant to the landlord in such number of instalments as it may deem proper.12. Fixation of interim rent.- If an application for fixing the standard rent or for determining the lawful increase or decrease of rent or other charges payable is made under section 11 of this Act, the Rent Authority shall, as expeditiously as possible, make an order specifying the amount to be paid pending final decision on the application and shall appoint the date from which the amount so specified shall be deemed to have effect. |