Section 46A in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
46A. Part III not to apply to hotels and lodging houses on approved list of Central Ministry of Tourism.
(1)On and after the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1979, this Part shall cease to apply, or shall not apply, to any hotel or lodging house, which is for the time being on the approved list of the Ministry of Tourism of the Central Government.(2)For the removal of doubt, it is hereby.declared that whenever this Part ceases to apply to any hotel or lodging house and sub-section (1), the fair rates, nature of accommodation and number of lodgers (if any) fixed by the Controller in respect of such hotel or lodging house and in force immediately before the date from which this Part ceases to apply to it, shall continue to be in force, until altered, cancelled or amended by the Ministry of Tourism of the Central Government.]
