Section 33 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
33. Fixation of fair rates [percentage of accommodation] [These words were inserted by Bombay 3 of 1949, Section 4 (3).] and number of Lodgers.
(1)The Controller may fix a fair rate to be charged for board, lodging or other service provided in a hotel or lodging house, at such amount as having regard to the circumstances of the case, he deems just. [The Controller may also fix the percentage of accommodation of daily and monthly lodgers respectively in a hotel or lodging house.] [This portion was added by Bombay 3 of 1949, Section 4 (1).](2)The Controller may fix a fair rate separately for-(i)lodging with reference to the nature of the accommodation and the number of lodgers to be accommodated;(ii)board, partial or full;(iii)other service.(3)The Controller may fix fair rates separately for daily and monthly lodgers.(4)The Controller shall also fix the number of lodgers to be accommodated in each room or specified accommodation in the hotel or lodging house.[Explanation. [This Explanation was inserted by Bombay 3 of 1949, Section 4 (2).] - For the purposes of this part, a lodger who agree to reserve accommodation in a hotel or lodging house for a period of less than a month shall be deemed to be a daily lodger.]
