Section 39(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(b)the accommodation is reasonably and bona fide required by the owner of the hotel or lodging house, as the case may be, either for his own occupation or for the occupation of any person for whose benefit the accommodation is held or for any other cause which may be deemed satisfactory by the Controller.(bb)the lodger is, habitually irregular or has made a default for three months in making payment of the charges for board, lodging or other service provided in the hotel or lodging house;
