Section 5(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(1)When the fair rent of a building or rented land has been fixed under section 4, no further increase or decrease in such fair rent shall be permissible for a period of five years :Provided that an increase may be allowed in cases where any addition, improvement or alteration has been carried out at the expense of the landlord, and in the building or rented land which is in occupation of the tenant then at the request of the tenant :Provided further that the decrease may be allowed in cases where there is a decrease or diminution in the accommodation or amenities provided.
