(3)This section applies to the business of any hotel, where all the following conditions are fulfilled, namely:-(i)the business of the hotel has started or starts functioning after the 31st day of December, 1970 ][but before the 1st day of April, 1990] [Inserted by Act 12 of 1990, Section 20 (w.e.f. 1.4.1990).][, in any backward area; [Inserted by Act 26 of 1974, Section 9 (w.e.f. 1.4.1974).](ii)the business of the hotel is not formed by the splitting up, or the reconstruction, of a business already in existence;(iii)the hotel is for the time being approved for the purposes of this sub-section by the Central Government.
