Section 10(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Where the rent is inclusive of charges for electricity and water and the landlord is required to pay any increase in these charges in respect of any premises, he shall be entitled to make an increase in the rent of such premises by an amount not exceeding the additional amount payable by him in respect of such premises on account of such increase.
