Section 5 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
5. Procedure for suits the value of the subject-matter of which does not exceed Rs. 3,000 and for proceedings for execution of decrees and orders passed therein and for distress warrant.
- In such of the following suits and proceedings as are cognizable by the Court of Small Causes, Bombay, on the date of the coming into force of these Rules, namely:-(1)Suits relating to the recovery of rents or charges for boarding, lodging or other service provided in a hotel or a lodging house when the amount or value of the subject-matter does not exceed Rs. 3,000;(2)Proceedings under Chapters VII and VIII of the Presidency Small Cause Courts Act, 1882; and(3)Proceeding for execution of any decree or order passed in any suits or proceedings;the Court of Small Causes, Bombay, shall follow the practice, and procedure provided for the time being (a) in the said Act, except Chapter VI thereof, and (b) in the rules made under section 9 of the said Act.
