Section 18(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(4)[ If any landlord who has received a loan under an agreement in accordance with the provisions of sub-section (3), contravenes, without any reasonable excuse any of the conditions specified in the said sub-section (3), such landlord shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.] [This sub-section was inserted by Bombay 42 of 1951, section 2(2).][Explanation I. - For the purposes of sub-section (1),-(a)[except as provided in sub-section (3)] receipt of rent in advance for more than three months in respect of premises let for the purposes of residence, or(b)where any furniture or other article is sold by landlord to the tenant either before or after the creation of tenancy of any premises, the excess of the price received over the reasonable price of the furniture or article, shall be deemed to be a fine or premium or consideration.][Explanation II. - For the purposes of sub-section (3), "member of the family" means in the case of an undivided Hindu family any member of such family and in the case of any other family the husband/wife, son, daughter, father, mother, brother, sister or any other relative of the person permanently residing and boarding with him.] [This Explanation II was added, Bombay 42 of 1951, section 2(4).]
