Section 4 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
4. Calculation of rent according to British calendar.
- If, before the Act comes into force, the rent in respect of any premises was chargeable according to a calendar other than the British calendar, the landlord shall recover from the tenant rent for the broken period of the month, year or portion of the year immediately preceding the date on which the Act comes into force, proportionate amount according to the aforesaid calendar month, year or portion of the year at which the rent was then chargeable. After such date the landlord shall recover rent according to the British calendar. The rent chargeable per month according to the British calender shall not exceed the rent which was chargeable per month according to the other calendar followed immediately before such date.
