Section 40(5) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(5)Any manager of a hotel or owner of a lodging house, who evicts and lodger in contravention of the provisions of section 38 and without obtaining certificate, from the Controller under section 39, shall, on conviction, be punished with imprisonment of a term which may extend to three months, or with fine or with both.Explanation.- For the purposes of sub-section (1) receipt of charges in advance for more than one month shall be deemed to be a fine or premium or consideration.
