Section 28(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(2)Where the cost of the requisite white-washing or repairs is likely to exceed the amount of one month's rent in a year, then the tenant in his notice shall also intimate to the landlord his willingness to pay enhanced rent in accordance with the provisions of section 6:Provided that in the case of repairs necessary for keeping the building wind-proof and water-proof, the provisions of this sub-section shall be cons-trued with the substitution of the reference to one month's rent by a reference to two month's rent
