Section 11 in The West Bengal Premises Tenancy Act, 1956.
11. Revision of fair rent.
(1)The fair rent may be revised only if there has been an increase or decrease in the market value of the premises.(2)Such revision shall be made on application made to the Controller either by the landlord or by the tenant, in the prescribed manner:Provided that no such application shall be entertained until after the expiry of a period of five years from the date on which rent was last fixed or from the commencement of this Act, as the case may be:Provided further that in respect of any premises which have been constructed after the commencement of this Act the rent shall not be revised until after the expiry of eight years from the date of commencement of this Act; and when it is revised after such period the revised rent shall not be less than the rent as calculated in accordance with the provisions of clause (d) of sub-section (1) of section 8.(3)The rent of the premises payable for a year shall not be increased or decreased by revision by more than 2½ per cent, per annum of the difference between the market value of the premises on the date of the application under sub-section (2) and the date of the last fixation of the rent or the commencement of this Act, as the case may be.
