Section 14A(4) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(4)The rent compensation of the premises payable for a year shall not be increased or decreased by revision by more than two and a half per cent, per annum of the difference between the market value of the premises as on the date of application under sub-section (3) or, in the case of suo motu revision, the date immediately following the date of expiry of five years and ninety days from the dale on which the compensation was last fixed, as the case may be, and as on the date of the last fixation of the rent:Provided that the rent so increased or decreased shall not exceed ten per cent, of the existing rent of the premises:Provided further that in respect of any premises which have been on requisition for a continuous period of not less than fifteen years and there has been no revision of rent compensation within the said period, such rent compensation shall not be increased by more than ten per cent, for every five years of requisition.]
