Section 9 in The West Bengal Premises Tenancy Act, 1956.
9. Increase of fair rent in certain cases.
- The fair rent of any premises shall be liable to be increased on any of the following grounds and to the extent indicated below -(a)where the fair rent includes the tenant's share of the municipal rates and taxes and there has been an increase in the municipal rates and taxes, by adding to the rent payable for a year one-half of the total amount of such increase in respect of such premises;(b)where the landlord incurs any expenditure on the improvement or structural alteration to the premises (made with the written consent of the tenant), by adding to the rent payable for a year 10 per cent, of the amount of such expenditure.
