Section 6 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
6. Application.
(1)In areas specified in Schedule I, this Part shall apply to premises let or given on licence for residence, education, business, trade or storage [* * *] [The words 'or any other purposes notified in the Official Gazette, by the Provincial Government' were deleted, by Bom. 36 of 1948, section 2(a)(ii).]Provided that State Government may, by notification in the Official Gazette,direct that in any of the said areas this Part shall cease to apply to premises let or given on licence for any of the said purposes:Provided further that the State Government may by like notification direct that in any of the said areas this Part shall re-apply to premises let or given on licence for such of the aforesaid purposes as may be specified in the notification.(1A)[ The State Government may, by notification in Official Gazette, direct that in any of the said areas this Part shall apply to premises let or given on licence for any other purposes.] [This sub-section was inserted by Bom. 36 of 1948, section 2(c).](2)In areas to which this Part is extended under sub-section (3) of section 2, it shall apply to premises let or given on licence for such of the purposes referred to "in sub-section (1) or notified under sub-section (1A) or let for such standard rent as the State Government may, by notification in the Official Gazette, specify.(3)[ On and from the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1973, the provisions of this Part made applicable by or under the said Act to premises given on licence for any purpose in any area, shall apply thereto as they apply to premises let for that purposes in such area, immediately before such commencement.] [Sub-section (3) was added by Mah. 17 of 1973, section 7(b).](4)[ Notwithstanding anything contained in the foregoing provisions of this section, or any other provisions of this Act, the application of Part II to premises given by a landlord referred to in section 13A-2 on or after the commencement of the Bombay Rents,Hotel and Lodging House Rates Control (Amendment) Act, 1986, on licence for residence shall be subject to the provisions of section 13A-2 and of Part IIA.] [Sub-section (4) was added by Mah. 18 of 1987, section 5.]
