Section 33(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)The Controller may fix a fair rate to be charged for board, lodging or other service provided in a hotel or lodging house, at such amount as having regard to the circumstances of the case, he deems just. [The Controller may also fix the percentage of accommodation of daily and monthly lodgers respectively in a hotel or lodging house.] [This portion was added by Bombay 3 of 1949, Section 4 (1).]
