Section 12(5) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(5)In fixing the standard rent of any building under this section, the Controller shall fix the standard rent thereof in an unfurnished state of the building and may also determine any additional charge to be payable on account of any fittings or furniture supplied by the landlord and it shall be lawful for the landlord to recover such additional charge from the tenant.
