Section 38 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
38. No ejectment ordinarily to be made if fair rate paid.
- No manager of a hotel or owner of a lodging house shall evict of refuse board or other service to a lodger so long as he pays, or is ready and willing to pay, the fair rate and observes, and performs the other conditions of his agreement in so far as they are consistent with the provisions of this Act:Provided that where under section 33 or section 34 the Controller has fixed or revised the percentage of accommodation for daily and monthly lodgers respectively, the manager of a hotel or owner of a lodging house may refuse accommodation to any daily or monthly lodger, as the case may be, if the accommodation in respect of such class of lodgers is fully occupied.
