Section 5Q in The Bombay land Requisition (Determination of Compensation) Rules, 1949
5Q. [ [Inserted by G. N. of 10.6.1976.]
Notwithstanding anything contained in these rules, where the amount of compensation payable as rent in respect of any premises in Greater Bombay has been determined before the 1st day of April, 1974 (hereinafter referred to as "the said date") under subsection (1) of section 8 of the Act (such amount being an amount inclusive of any increases by an addition to rent made in pursuance of any order made by the Compensation Officer under any of the foregoing rules but exclusive of an amount equal to 1/12th of the amount of sewerage tax which was payable per annum in respect of such premises immediately before the said date and (hereinafter referred to as "Rent") and sewerage charges in lieu of sewerage tax are levied by the Municipal Corporation of Greater Bombay on such premises in accordance with the Sewerage and Waste Removal Rules, 1974-75 made by the Standing Committee of that Corporation (being the charges which the owner of such premises is entitled to recover from the person in occupation under section 173 of the Bombay Municipal Corporation Act), the Compensation Officer, may by a general or special order direct that the amount of rent so determined in respect of such premises shall, on and from the date be increased per month by an amount equal to 1/12th of the amount of sewerage charges, payable per annum in respect of such premises.]
