Section 7 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
7. Procedure in applications for fixing standard rent, etc.
- (1) In miscellaneous applications the Court of Small Causes, Bombay, shall follow as far as may be and with the necessary modification, practice and procedure applicable to suits referred to in rule 5 as if such applications were suits for sums not exceeding Rs. 1,000:Provided that costs in respect of employing a legal practitioner when allowed in any such application shall be not more than [Rs. 30].(2)In applications for fixing standard rent or permitted increase, where a Court in exercise of the powers conferred by rule 9 of Order XXVI of the code appoints a Commissioner for ascertaining the market value of any premises, the Court may also require the Commissioner to submit his report as to the facts which may enable the Court to ascertain the fair return in respect of such premises by apportionment or otherwise.
