(7)For the purpose of this paragraph, -(a)"hotel" includes any boarding-house, club, dak-banglow, rest house, hostel, paying guest house, sarai, rented accommodation, hospital, or other premises of like nature, furnished or unfurnished, where lodging or sleeping accommodation is provided for reward;(b)"keeper of a hotel" means the person having the management of a hotel and includes any person authorised by him, and competent to perform the duties of the keeper of the hotel under this paragraph;(c)"sign" includes, in respect of a visitor who is unable to write, the marking of a thumb impression or other mark by means of which he is accustomed to attest a document; and(d)"visitor" means a person for whom accommodation is provided at the hotel.
