3. [ Application of the Act. [Substituted by Act 49 of 1991, section 115, for sections 3 to 5 (w.e.f. 1-10-1991).]
- This Act shall apply in relation to any chargeable expenditure -(1)[incurred before the 1st day of June, 2003 in a hotel] wherein the room charges for any unit of residential accommodation at the time of incurring of such expenditure are [three thousand rupees or more per day] [Substituted by Act 20 of 2002, section 115, for 'two thousand rupees or more per day per individual' (w.e.f. 1-6-2002).] and where,-(a)a composite charge is payable in respect of such unit and food, the room charges included therein shall be determined in the prescribed manner;(b)(i)a composite charge is payable in respect of such unit, food, drinks and other services, or any of them, and the case is not covered by the provisions of sub-clause (a), or(ii)it appears to the Assessing Officer that the charges for such unit, food, drinks or other services are so arranged that the room charges are understated and the other charges are overstated,the Assessing Officer shall, for the purposes of this clause determine the room charges on such reasonable basis as he may deem fit; and(2)incurred in a restaurant [before the 1st day of June, 1992.] [Inserted by Act 18 of 1992, section 105 (w.e.f 1-6-1992).] ]
