Section 11(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Subject to the provisions of Section IIA in any of the following] cases the Court may, upon an application made to it for that purpose, or in any suit or proceedings, fix the standard rent at such amount as, having regard to the provisions of this Act and circumstances of the case, the Court deems just -(a)where any premises are first let after the first day of September 1940, and the rent at which they are so let is in the opinion of the Court excessive; or(b)where the Court is satisfied that there is not sufficient evidence to ascertain the rent at which the premises were let in any one of the cases mentioned in paragraph (i) to (iii) of sub-clause (b) of clause (10) of section 5; or(c)where by reason of the premises having been let at one time as a whole or in parts and at another time in parts or as a whole, or for any other reason, any difficulty arises in giving effect to this Part; or(d)where any premises have been or are let rent-free or at a nominal rent or for some consideration in addition to rent; or[(d-1) without prejudice to the provisions of sub-section (1A) of section 4 and paragraph (iii-a) of sub-clause (b) of clause (10) of section 5, where the Court is satisfied that the rent in respect of the premises referred to therein exceeds the limit of standard rent laid down in the said paragraph (iii-a); or] [Clause (d-1) was inserted, by Mah. 18 of 1987, section 10(b).](e)where there is any dispute between the landlord and the tenant regarding the amount of standard rent.
