Bombay Rents, Hotel and Lodging House Rates Control Act 1947, (Bombay Act LVII of 1947)-Section 18(1)-Words "in respect of -Meaning of-Receipt of money by landlord or any person on his behalf- On executory contract-Whether punishable under  the Act.

Section 18(1) of the Bombay Rents,. Control Act 1947 provides :- "If any landlord either himself or through any person acting or purporting to act on his behalf. receives any fine, premium or other like sum or deposit or any consideration, other than the standard rent. in continuance of a lease of person shall be punished. section. respect of the grant, renewal any premises.. or such landlord or in the manner indicated by the section.