Section 21 in Himachal Pradesh Registration of Tourist Trade Act, 1988
21. No ejectment to be made if fair rate paid.
- No hotel-keeper shall evict or refuse board or any other service to a lodger so long as he pays or its ready and willing to pay the rate fixed and observes and implements the other conditions of his agreement in so far as they are consistent with the provisions of this Act;Provided that where, under section 16 or section 17, the prescribed authority has fixed or revised the percentage of accommodation for daily and monthly lodgers respectively, the hotel-keeper may refuse accommodation to any daily or monthly lodger if the accommodation in respect of such class of lodgers is fully occupied.
