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

State of Gujarat - Subsection

Section 40(3) in The Gujarat 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 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.