Section 33 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
33. Fixation of fair rates percentage of accommodation and number of lodgers.
(1)The Controller may fix a fair rate to be charged for board, lodging or other service provided in a hotel or lodging house at such amount as having regard to the circumstances of the case, he deems just. The Controller may also fix the percentage of accommodation for daily and monthly lodgers, respectively, in hotel or lodging houses.(2)The Controller may fix a fair rate separately for -(i)lodging with reference to the nature of the accommodation and the number of lodgers to be accommodated;(ii)board, partial or full;(iii)other service.(3)The Controller may fix fair rates separately for daily and monthly lodgers.(4)The Controler shall also fix the number of lodgers to be accommodated in each room or specified accommodation in the hotel or lodging house.Explanation.- For the purposes of this Part, a lodger who agrees 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.
