FORM ‘D’

Application for fixation of fair rate-revision of fair rate/certificate to recover possession of accommodation

Before…………………………………………………………………………Controller

Name………………………………………………………………………….Applicant

Versus

Name……………………………………………………………………….Respondent

(1) Name, address, location, etc., of the hotel or lodging house.

(2) Rates charged for boarding, lodging and other services.

(3) Whether fair rate has already been fixed and, if so, the date on which such rate was fixed and details of such fair rate.

(4) Other relevant information as to why the rates are considered excessive or why revision of rates required or as to why recover of possession from the lodger is asked for.

Verification:

Place:

Date :

………………………..

Signature of application/ recgonised agent