Section 33(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(4)The Controller shall also fix the number of lodgers to be accommodated in each room or specified accommodation in the hotel or lodging house.[Explanation. [This Explanation was inserted by Bombay 3 of 1949, Section 4 (2).] - For the purposes of this part, a lodger who agree to reserve accommodation in a hotel or lodging house for a period of less than a month shall be deemed to be a daily lodger.]
