Section 8A in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
8A. Right to claim increase or decrease in fair rent.
(1)Whereafter the fair rent of a building has been determined or re-determined under sections 5, 6 or 7, there has been an increase or decrease in the municipal rents, taxes or cesses-(a)the landlord shall be entitled to increase the rent of such building on the ground, and to the extent, of increase in the municipal rates, taxes or cesses in respect of such building; and(b)the tenant shall be entitled to claim a reduction in the rent payable for such building on the ground, and to the extent, of decrease in such rates, taxes or cesses in respect of the building.(2)Where the tenant has to pay municipal rates, taxes or cesses payable by the landlord because of the default of the landlord to meet those charges, the tenant shall be entitled to recover the same from the landlord by adjustment towards the rent payable by him or as if the amount paid by him were a debt due to him by the landlord.(3)Where any dispute, arises between the landlord and the tenant in respect of any matter contained in sub-section (1) or (2), the dispute shall, on application by either party, be decided by the Controller.
