Section 16 in Himachal Pradesh Registration of Tourist Trade Act, 1988
16. Fixation of rates.
- The prescribed authority may, in consultation with the committee to be constituted in the prescribed manner,-(a)fix the reasonable maximum rates and service-charges, if any, commensurate with the standard of the hotel and quality of food, accommodation and service, which may be charge by the hotel-keeper during "season" and "off-season" periods for board or lodge or for both from persons staying therein or from other customers;Provided that the rates for lodging shall be fixed with reference to each room or specified accommodation and the number of the lodgers to be accommodated;(b)fix the percentage of accommodation of daily and monthly lodgers in a hotel;(c)fix the number of lodgers to be accommodated in each room or in the specified accommodation in the hotel;(d)fix fair rates separately for daily and monthly lodgers.Explanation. - For the purposes of this Chapter, a lodger who agrees to reserve accommodation in a hotel for a period of less than a month shall be deemed to be a daily lodger.
