6. [ payable rent . [Substituted by Punjab Act No. 33 of 2013, dated 16.4.2013]
- The Rent payable in relation to the premises shall be agreed rent between the landlord and the tenant:Provided that the agreed rent shall be increased by five per cent of the last rent for two years and third year increase shall be based upon the increase in the Consumer Price index over the corresponding three years.Example. - If the Consumer Price Index increases by eighteen per cent in three years, the rent for the fourth year shall be the rent for the first year multiplied by one point eighteen. This cycle shall continue.]
