Section 33(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(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 for daily and monthly lodgers, respectively, in hotel or lodging houses.
