Section 25A in The West Bengal Premises Tenancy Act, 1956.
25A. Fixation of fair rate and number of lodgers.
- The Controller shall, on the application made by any person interested, -(a)fix a fair rate to be charged for board, lodging or other service provided in a hotel or lodging house and in fixing such fair rate specify separately the rate for lodging, board or other service;(b)fix the number of lodgers to be accommodated in each room or specified unit of accommodation in a hotel or lodging house.
