Section 7 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
7. Rent [or licence fee or charge] [These words were inserted by Mah. 17 of 1973, section 8(2).] in excess of standard rent illegal.
(1)Except where the rent is liable to periodical increment by virtue of an agreement entered into before the first day of September 1940, it shall not be lawful to claim or receive on account of rent for any premises any increase above the standard rent, unless the landlord was, before the coming into operation of this Act, entitled to recover such increase under the provisions of the Bombay Rent Restriction Act, 1939, or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944 or is entitled to recover such increase under the provisions of this Act either before or after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1986.(2)[ (a) No person shall claim or receive on account of any licence fee or charge for any premises or any part thereof, anything in exces of the standard rent and permitted increase (or, as the case may be, a proportionate part there to), for such premises if they had been let, and such additional sum as is reasonable consideration for any amenities or other services supplied with the premises.(b)All the provisions of this Act in respect of the standard rent and permitted increases in relation to any premises let, or if leet, to a tenant, shall mutatis mutandis apply in respect of any licence fee or charge and permitted increases in relation to the premises given on licence; and accordingly, the licensee or licensor may apply to the Court for the fixation of the licence fee or charge and permitted increases and the additional sum mentioned above.]
