Section 2(11) in Telangana Infectious Diseases Act, 1950
(11)"Lodging House" means a hotel, boarding house, choultry, dharmasala or rest-house not maintained by the Government or a local authority, or any place where casual visitors are received and provided with sleeping accommodation with or without food, on payment, but does not include,-(a)a students' hostel under public or recognized control, or(b)a house used for the accommodation of visitors to a fair or festival, or(c)retiring rooms provided in railway premises for the use of passengers or railway servants;
