Section 17 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
17. Commencement of inquiry by Controller.
- The Controller may start the inquiry under Part III of the Act for fixing the fair rate under section 33 or revision thereof under section 34, or for fixing the number of lodgers to be accommodated in each room or specified accommodation in any hotel or lodging house under section 33 situate within his jurisdiction either sou motu or on an application made to him in writing signed by the person making it and delivered to the Controller either in person or sent to his office address by registered post.
