Section 21 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
21. Procedure of fixing fair rates or for revising them or for fixing number of lodgers.
(1)Before fixing the fair rates or revising them or fixing the number of lodgers the Controller shall receive and consider such oral and documentary evidence as the applicant, if any, and the manager of a hotel or owner of a lodging house may lead.(2)The Controller shall, as far as practicable, make such inquiries as he deems necessary from other lodgers in the hotel or lodging house.
