Section 6 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
6. Application.
(1)In areas specified in Schedule I, this Part shall apply to premises let for residence, education, business, trade [or] [The word 'or' was inserted by Bombay 36 of 1948, section 2 (a).] storage [and also to open land let for building purposes] [These words were inserted by Gujarat 57 of 1963, section 8.]:[Provided that the [State Government may, by notification in the Official Gazette, direct that in any of said areas, this part shall cease to apply to premises, let for any of the said purposes] [This proviso was added by Bombay 36 of 1948, section 2 (b).]:[Provided further that the State Government may by like notification direct that in any of the said areas this part shall are apply to premises let for such of the aforesaid purposes as may be specified in the notification.] [This proviso was added by Bombay 53 of 1950, section 4.][(1-A) The [State] [This sub-section was inserted by Bombay 36 of 1948, section 2 (c).] Government may, by notification in the Official Gazette direct that in any of the said areas this part shall apply to premises let for any other purpose.](2)In areas to which this part is extended under sub-section (3) of Section 2, it shall apply to premises let for such of the purposes referred to [in sub-section (1) or notified under sub-section (1 -A)] [These words were substituted for the words, brackets and figure 'in or notified under sub-section (1)', Adaptation of Laws Order, 1950. section 2 (d).] or let for such standard rent as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, specify.
