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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(3). Any manager of a hotel or owner of a lodging house who accommodates lodgers or permits lodgers to be accommodated in a room or specified accommodation in excess of the number fixed by the Controller shall, on conviction, be punishable with fine which may extend to one thousand rupees.