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t '
"main PM,
W
urea - iii:.iciiiii'mmir OF
LAW,
JUSTICE AND
Liar:-ism'rivn'Aans' '
I
NOTlFICATlON llj'relhi, the "lib
December,
'2007 :4".
i.i(5)xLA~20t)771;.J/nv/'7624.~—_-Tiie
following '
'
lntive
Assembly
of the
National
Capital '
tit
l'fielhi received
the
assent of
the
President of"
1mm on
the f: ! at
November.
2007
ting
is
hereby published.' in;
mineral
inzijirmntinn
.'w— ' A. t: i if! l l .1 l t'? E
Hwy
"the
National
(,Iapital
Territory (incredible
lndin')
Bed
1
' ' and
Breakfast ' 3
'
'
lismhliaimxents
(Registration
and
Regulation) Act,
2007
.
(Delhi Act-.1 l
orzom) '
'
'
.13 :
tutti
the
at
with trait; tint,
whim ninth a?
V
an
it}
animal
'Gi'il'
Fifi
t'lii'éfl'ifit
3W Il'fi'é'rl
W
E'l tz'ti, ii?iii
who
.Einfircfi W, silt "6th m
We mi
2%
trail with
3hr
i?
tn
HEW mi
hi
"
:ti
QIi' 'ri'qttt'ti at"
new
it
til
Brian).ii
nil
in
:v otherWise renuiresr—r (As
passed
by.
the
Legislative Assembly-
of
the-[National Capital
Territoiy ofDelhi
on the 17th
Septembei',
2007). _' ,'
_
t
.
V
l
4
V
[let
November, 2007] An Actto
provide for
tlietegistit'ftiou
and
regulation
ofthe Bedvand
Bmald'ast
EstablishmentScheme
in'th'e National
-'
,
Capital
Torritbiyol'lhlhfand
matters.conneetediherewith or
ineidenlal thereto ' ''
BE
itenneteiihbvthe
Legislative Assembly
of the National
Citpital'Térritory
of Delhi in"
the'Fiflyieighth
Year ofthe
Republicoflndiaas
follows :~— '
I
IL'S'hor't.
title, extent, commencement
and applieation.-——{(l) ThisActmaybecalled
'The'N'ational _:
Capital/Territory
of Delhi
(incredible
India) had
and Breakfast
Establishments"(Registration
and
Regulation) Act';20l)7. ' t. ' U '
(2') it
extendsto
the whole
ot'the'National Capital Territoryochlhi. -:
_ V
'
g »
-
I
I
(3) it
shall come into force at once.
,' '
,
(4).it shallnot apply
mother-typesoftransient accommodation suchas
hotels, motels.
guest-houses, boarding.
lodging
houses.
etc;
2.
Definitions.¥- in
this
Act,'un_1esis
the context (a)
"zippellate.aothori.ty" means
the
llrinelpal' Seeietary' or
Seerctaryof'the.
Tourism Department of
Government
or
any
othei ofiicernppointed by the
Government.
,
(b) "applicant" means the ownet ol' the. establishment who
applies for
regintration 'under
section.3. » -
(c). .-
"authorised agenCy"
means an
agency'
2
notified-by
the
prescribed
authority
for
.
rendering
promotional, facilitation
and '
marketing
support to
it
or for
rendering ' assistance to
flie'classificmlon
committee in
the
matter of
inspection,
evoluation
and certification of
standard
of
foodfialnd
other -
services
andjamenities'availableat
the
' . establishment. ' i;
_
'
V
((1) "bedand
breakfast?
means
providing
'
.; lodging and
food services to the
guest
in d '-the
establishment:
_ >
.
'
"(Cl
"certificate
'of
registration" means
a
'd
:
certificate
issued
under
sub-section.
(.9)
of
- ' ."
Seotionj 3
showing the
registration
of an -- '
lg. _
.
_ > ~\
establishment;
'
ill
7
wt)
.
"blassitication
3
eommirtee" means a
1);. '
'eommittee
constituted by_thc
prescribed
'0 anthoitity for.inspection and
evaluation of -M the
servicesat
the-establishment
and
'
. classification
thereof;
' -
he
.
(g) .
'-'d_ii'ectory" mennsa directoryofregistered
.
establishments;
[PART IV
(h)
0')
(kl
(1)
(111)
(11)
(0)
(p) (q')
:
if)
(S)
'
to
(U)
.
"Government"
0131.111
GAZETTE
:
EXTRAORDINARY
'
'
-,
"establishment'I'
means aresidential- premises
registered
under
Section 3ofthis Act
where
guests
are.
provided
bed
and breakfast on
payment;
"family? meansthe:
owner ofthe establishment and
includes
his 'spouse, 1 parents
childrenandother
close
relations
.
- physically
residing in the
establishment; of Delhi
appointed
by
the President
under article 239
and
designated
as
511ch
under article 239 AA of the
Constitution;
"guest". means a
person
residing temporarily in the
establishment; ,
"local
authon 1y"
means
a
municipality
and '
includes any other body
that
provides
,'
1
services
like water,
electricity, emu;
".'owner
'means owner
ofthe
establishment and
includes the person
who
forthe
time '1
being
is
authorised
by
him to
be
iii-charge
.
_
1
of
the
management
of
the
establishment; '
' '
'
"prescribed"
means prescribed
by
rules '
made under
this
Act;
"prescribed
authority"
means a
person or authority
appointed.by the
Government by notification1n
the
Official
Gazette. to
perform '
.
.
'-
allor
any ofthe
functions of the
prescribed ~
-.
authority'
under
this
Act;
I
'register"
means
aregister-or computerised '
record in
electronic form maintained by
the owner
containing
the
prescribed
particulars of
the
guests;
"revising authority"
means theLieutenent Governor or an
officer
or
authority appointed by
himas
suchby
notificationin - i
the
Offc1ai
Gazette; .
"room"
means
a
bed-roomrwith not
more 17 than two
beds and
provision for
extra beds '
for
children
accompanying
the guest;- 'rule" means
a mic
made
by
the GOVemment
under thisActby
notification in
theOfficial
Gazette;
"scheme" means the incredible india
Bed ~
A.
and
Breakfast
Establishment
Scheme - referred
to. in
sub—section
(2)
of
section
3', '
"touting' coercing for
shopping, accommodation, transporation,
sight-seeing orpestcring for. any
particular_
premises, establishment
dealerormanufacturer
with consideration of
personal
benefit. means
the
Lieutenant- G ovemor
of
the
National
Capital
Tenitprv,
' means
enticing.
misguiding
or- person, Gunman '
iREGISTRATiONANDCLASSIFICA'I'ION omen.. '
ANDBREAKFASI EsrABLrsrmsms
'
m3
Registratio11.-.—- "7?" TAny owner
intending tolet. '
[out his
residential prermses to the guestorguests, may apply for
registration
thereof as
an
establishment to the prescribed
authority;'111 suchformand manneralong
with
_ . the
registration
fees
as
may be
prescribed. (2)The
establishments 111 the
National
Capital ferris
I
tory
of
Delhi
registered
by Central Government under The
.
-
incredible India
Bed
and
Breakfast Establislunents
Scheme '
shall :be
deemed to have
been
approved and
registered '
under
this Act
(3)
The
residential
premises tobe
registered as es. '
.
I
tablishment
under
this Act
shall
conform
to
the
following ' ' conditions, namely:-
(a) thattheresidential
premises is
purely a '
residential unitand
the owner
has
been
,
' fiimily; '
4/013 thattheowner shallletoutto the
guests
,
.
not
more
than
twodhirds
of the bed-rooms consisting ofminimumonedoubletied _
I room and
maximum
fve
double! bed rooms;
I. (c)
"
that each
bedroom
has an attached
bath- -
-_~ rcmm'
and- Wet
Cbmrhcde and
adequate arrangement forwoter andpower supply, proper ventilation andiighting,
suitable furniture
andother
facilities;
(d) that the
premises is in a
good'state of
repair and the.
required
standard
of
hygiene cleanliness and
safety
including fire
satety is
maintained;
. .
'
('6).-
tiiat the
premises
has
adeqiiate parking -
facility
either
Within
it.or 1nits
vicinity I~(i)' '
that
the
premiseshas-
been recommended. by the
classification
committeeforits regist1atio11 as an
establishment underthis Act. -'
,
(g)"'~any
other
conditiOn which
may be prescribed. (4)Thc prescribed authority shall transmitthe application
received
under sub-
section (1) tothe
.
j
classification committee
constituted
by
it in the manner I;
prescribed,
for
its
comments and
report (5)The
classification
committee on
inspection
ofthe
.
premises
ofan
applicant
shall
point- our the
deficiencies,
it 3 any. Suchdefc1enc1cs will have to be rectified
by
the '
applicant
Withinthe
stipulated time, to the
satisfaction of 'J
the
committee.
Failure. to do so
will restiltI' 111
rejection cfthe application. . l
(6) The
classrfcation committee
shall
aftersuch enquiryor
inspection asitmaythink
proper take a
Iview about the
eligibility
or otherWise
of
the
premises
for"
registration '
physically residing
therein
along with his.
DELHI
GAZETTE
';
EXTRAORDINARY
s
(I) Theclassification committee.upon its'evaluzttior.
oi'tht: stundard
of food and facilities
and
services
available vis-im'is the
prescribed
checklist,
classify the
I
estnlixlislnnents into
categories
prescribed; '
I
(it) Theclassification committee shall submita
report to the
prescribed
authority
on
points
mentioned
sub-point (it) midi?) '
,
'. (of; On
receipt ofthe
report of
theclassification t"<\ttt:tliltl:c', the
prescribed authority
shall,
on
being satisfied '
'i\l.lC-\il the
correctness of the
report. register
the
premises of the owner in such
mtmner
asmay
be
prescribed
and issue a.mttilicatc of
registration
in the
form
prescribed. This; certificate shall.
be valid
for a
period
of three
years unless. earlier revoked.
"
' ' (ill) The
entire
process of
grant of
registration oi'a pft'ttllf'vcs
shall be
completed within. a
period
of three months from thedate
of
receipt
of
application
and
the
applicant shall be
informed
abouttheresult. '
-
.
(ii) The
prescribed
authority shall maintaina d
ircctory
of
the establishments
for the
purpose of
this
Act, in the form of
prescribed. . ~
_
4. Evaluation
audcurtification
of
food,
etc.—'- [involution and
certification
of
food
and
other
services or
innenities
provided
by anestablishmentunder- this Act
ahail hethefunction of the classification committee and it.
may in the
discharge
of this function or
any other fdttction assigned toitunderthis Act,utilise the services of an
authorised agency for
purposes of
inspection of the
establishments fromtime totime.
I I
5.
Di5qualification
for
registration.~ An
establishment
shall be.
disqualified for
registration
under this
itch-n
,
(a) ifitsowner is
convicted
ot'tmoffcnce punishable with"imprisonnient
exceeding
. .
one
month;
(h) if itsownerisan
undischargnd- insolvent; and i
-
-
(c) if
nitriteof theestablishment
Stands
remnved
IV
'
E'- from the
directory under
Section
1-0 of
this
.
2
Act. _
,
o.
Obligations
of
the
owne'r.~—I
The OWner ol'an
crinhlisiuncnt shall» (i)
maintain
a'register or
computerised
record in
electronic form
giving detailed
particulars I as
prescribed,
of
the
guests
and
keep
the '
same-readily
available for
inspection atall times. The
register
shall have to
be
renewed on
.yeapto-year basis'and
preserved
for such
period as
may
be
prescribed; (ii)
spud
information ofthe
guests staying in?
"
' -
the eStablishment
to the
localgputhority . concerned andthe
police every
fortnight on the
lISth
and
last
.day
of every month;
(iii) display thelistof
guests attheestablish- ment;
.
.
'
' the'
Lillt'i
{0'1 (iv')-
obtain verification
ofthc
employees in the
1
establishment
by
the
police;
(v) v
ima'mtain establiflment in a
good state
of
I
- ' repair and
cleanliness and fit
for habitation '
'
bfguestsht
alltimcsand
shall comply
with
"(any
titles
lielépgcting
standards of
heitlth, hygiene-nod
safety
including thesafety;
(vi) display at
u-conspicuous
place in the or
establishment
the certificate ofregistration, ',
'
'
type orrmd offered, the
Schedule-ol'cliarges for the accommodation
and food.
names of
einp'loyeesuitd time of
checking out; (Vii) provide goodquality food
prepared in : hygienic-
conditions; (viii)
inform
the guests-in
advance of the type of '
.
accommodation;facilities
and
food
otl'credr .the'ratcs-chargcd, time
of'opening and
closing of the
establishment; etc;
I
'
(ix) provide. thefoodand
facilities to the
guests '
.
,as
promised;
and .. _'
'I
7
'I ' '
(x) ,
inform the
prescribedauthority
within a
week of the
changes.
ifany,in thethcilities
. atthe
establishment
as
approved
at the
time
.
I
.
ofregistrazlions . '
7.
Restrictions
tin-owners of estalilislimcnts---
The
owner ot'the
eatablislunentsrtell
not-4+ -
(i) ,_ maintain-a front
officeand the
entire house '
'
'
'
should
appertr like anormal
residential house;
(ii)"
carry out orallow
any
commercial
activity oftours and
travel,
siglwseeing.
transport, handicrafls or
any
other
similar activity in
I
I
.
or ftom the
establishment; (iii)
indulge orallowany such
activity which advarsely
affectsthe
privacy 'and
rights:
oi"
.
~
the
neighbours
and
residents
of
the
locals;~
; (iv) '
make
misrepresentation tainny
person in
f
l'CS})ECl oi' theestablishment-rand '
,
(v) indulge
in any kind-oftottti'ng 'activity '
: ti.
Obliga
tlonsof
the
guest,"-
The
guest shall. uniting his;-
other
obligations, comply with the
followings. '
namely
:-—»=~ a . '
.
:
(a) IHeshall
disclose-his
correct
parl.icular:. in
A
V
making
entries in
the
register
nmintmnetl by theowned
"
; (b)
l'ie'shall be
responsible for. his
good f conduct'and behaviour
and shall not ' indulge
in any
disorderly
actiVity
leading to breatiltof
peace, civil and social atmosphere ofthe
localityor create
any nuisance to
adversely
affect the
rights; of
other
guests
and residents of the
eStalilisltnietit:
chen inthe
(c) He
shall not run at
separate'kit '
establishment:
r.
DELHI
GAZETTI:.
EXTRAORDINARY
{Isl} it.
shallbe
responsible forthe
repair of' It:mage caused
by
him
or
by any
person '
whom
he
permits
on the
establishment. through any oftheir
willful or
negligent act, but not
for
damage. caused
by
normal
wear and tear
(e) lieshall
cooperate
fully withthe:owneroi '
I
the
establishment to maintain
the
premises neat and
clean,
to
pay
charges
as
due
in . time and to abide
by
other
rules
of
the establishment; andi'u
II) He
shallnotallow
any other person to
stay '
I
in
the establishment
oxernight.
9.
Redressnl
(Itigrievarrce
of
guest.—-—_ ( l)
Where-tho I',I'II'I"ii{"!'.'-.)l' an
establishment makes
(false
representation Or IIIirrepresentation tothe
guest in'respect' of
the; U'I'lillJi
'Is-Ii'IInent
or
tailsto'
provide'the
food and
other'fa'cilities or ii!
I'Ienit-ies
promised
to
him.
the
guest
may
make a
written. I 1' Ioniplnint tothe
prescribed
authority
alongwith
srich II.II: noI., nt5 or IIIrIterizrl as he relies upon.
I
?I
A
complaint
under
sub— scctiori
(i) may be tiled III-I
lil
email or post
alongwith
the
permanent
address
of.he
Minolaumnt $3) The
prescribed authdrity
Sl'Iall.niake
an
enquiry . into the:
complaint
and'atter
providing
a reasonable» III—,1 Nti'ltli 4in to
the owner, either
reject
the
complaint orif the
allegations
are
substantiated.
remove
the name of
tth I stablishnicnt
from
the
directory
under
Section
10
cfthisI .KCl.
HI.
Removal
of name from
the
directory.—-—
(1)"lhe
_ proscribed
authority mayinthemanner
prescribed and
by .In
ortlnr in
writing,
remove the name
of an
establishment no. I;
It1C
Ilitectoryand
revoke its
certificate
ofregistration -.II
2.;In. til
the
lollowing
grounds
namely:
~——
\
(i) it
there is
change inthe
ownership oian establishment;
(ii) if
its owner isconvictedofan
offencef. punishable with
imprisonment
exceeding one
month;
(iii) it its-owneris an
undischarged
insolvent; tit-"I if
the
ownerhascontravenedany ofthe provisiOns
ofthisAct or
any rule or
order made
there
under;
and
(V) itanestablishment
adversely affects the.
"
' privacy and rights of the
neighbouring '
residents.
(2) The
action
taken
under subsection
,(l)1shall not. ; preclude such
ownerfrom
being prosecuted
underany provision ofthisAct and
any
otherlaw. '
l
t
.
Notice
of removal
ofname of
establishment from on
ceiory.~=— Before
removing
the
name ofan
establishment iron
the
directory
under Section
10,-
the
prescribed
authority shall
give
notice to
the
owner
in the
manner
and form [Pns'r
ltI'I/I '
prescribed stating
the grohnd
on
which
it propoSes
to take-I a.cti0n,
givinghirnareasonable
opportunity
ofshowing cause against it
12
Publication
of- list-rot" persons
removed
from
I
Sregister.--'l he
prescribed outlierItyshall
fiorn time
to
time
I
publish,
by
notification
in the
Official Gazette the
names and
addresses of
theestablishments andtheowners thereof,
whose
registration
underthis
Act has
beeni revoked
13.
Return ofthe
certificate ofthe
registration.——~ When a
certificate ofregistratibn has
been
revoked under this Act- the
personholding such
certificate
shall,
within seven
days
from the
date
of Issue
of
the order
oi
revocation return
it to
the prescribed
authority
.
1'4 Restoration ofregistration.--l.f.theprescribed authority is
must" edthatthe e aresufficient
grounds tor the restorationofthe
registration ofIIan
establishment Whose
certificate had
been
revoked, itmay. after
recording the
reasons therefor,
order such
restoration
and
issue a v
.
fiesh
certificate
of
registration,
on
payment bfprescrib'etl fee and
completion
of other formalities andinclude itsname
I
' in the directory CHAPTER Ill
PRIVILLGES
OF ES'I'ABLISHM ENTS 15-
Establishmentmot to
require licence.-——
Notwith-':
'
{standing anything
containedor the
Sarais Act 1867 I22 III"
1867),.01
the
Delhi
Municipal
Corporation
'Act.1957
(66 off
1957)
ortheNew
Delhi Municipal
Council Apt, 1994(114of 1994) ortheDelhi Police Act, 1978
(34 of
1978) or anyother Act
relevant tothe
subject, for the
t'irnc,being'Inforno,the '
owner oi'an establishmen I:
shall
not be
required
to'obtain II licence
front any authority
underthesaid Act forthe
pin— pose ofproviding tendor
lodging
services
to theguests It
I
his
establishment.
16. Establishment not tobe treated as
comnreicurt unit..——"—
(1)
Notwithstanding
the
provisions
of'any
other IIltjrw forthe time
being in
force, the
establishment
strait not '
be
treated ast'cmnnIrercial one
and
shall
only be liable to pay: -——. (a)
rI-power
and
water
tariffas
{applicable to _
domestic or residential
use;'jand - '
(b) ,
property tax
asapplicableto
residential '
._
tenanted
premises
with respect tothe '
portion let not tothe
guests,
restricted to '
the
period
of occupancy thereof,
fully or
.
partly
as the
case
may be -
.
.(2) Notwithstanding
anything
in
the
Delhi Value Added Tax
Act,
2004
(DelhiAct3.of2005)
the
owneroian '
I'
establishment
shall notbe
required to pay the.
value
added tax levied
under
the
said
Act. -
l
(.3) Nonvithstanding,-'the provisions of
the-Delhi Tait:
On Luxuries
Act,
1996
(Delhi
Act
it)
of
1996),.the
owner oi~
I
the
establishment
shall
not
be
required to
pay the In):
I
'
levied
under
the said
AcIt.
.
1
3.313133." __3 11131111
GAZETTE ;
EXTRAORDINARY
'
V
' 1'.
1
CHAPTER 1v
'3
APPEAL AND
REVISQN
t7.
Appeal.-—
(
t
'1
l f
an
owner is
aggrieved
with an 1,11t'i1'3l' of the
prescribed authority
under
this
Act,
he
may 11 lithl'; 1111
appeal
to the
appellate
authority. Every
such
appeal:
shall b1:
preferred to
the
appellate authority
within
thirty .- 1111.11 the date of communication
oi the
order:
l'1ovidcd that the
uppeilate
authority may
entertain 111111ppcal
.1ftLr the
expiry
ofsaid
period
ofthirty days ithis 111.1111l that: there was
sufficient
cause
for not
filing
it witliin that
period '
'
12)'1he
appellant
shallhave a
right to
be
represented by 11
legal practitioner and the
prescribed
authority
may be 1'1:
1111'...emu-d
bv Such officer or
person as the
Government =11:1\
appoint.- ti) On
receipt ofany
such
appeal, the
appellate. nirrhoritx
shall after
nit/int;
the
appellant
reasonable t'i'1,1pt1i'tunitvolbeinghcard andalter
making suchenqttiry,
11
it deems
pr'..opcr dispose
oftlte
appeal
for.
reasons to
be
" " 113cm dtd in \v1'
hing. (.4) the
proceedings
before the appellate
authority.:.halll1e
completed
within four months
1.15
Revision.~-
the
revisingauthoritv may, either 3111 its own nir'ition or
Otherwise,
withina
period
of
ninety 1 .1y
5
f1 om the
date
ol
the
order
ofthe
appellate
authority,_ 1' ill
3111 iii.'
records
ofany
case decided
by
the
appellate 1111 thoritr.
and
pass such
order thereon as
it may- deem fi
.
propcr. Such
order
shall be
final
and
no
further
appeal
shall he
11111111111111:
'
Provided that the
revising authority may
entertain'a revision
afterthe
expiry
ofthc said
period
ofninety
days,
if 11 is; satisfied that
there
is sufficient
cause for'not-
filing
it; within that
period:
Provided further that no
order tinder- thissaction' . ;l1all be made 11111114
prejudice
ofa person unless
he
hada 11'
risonrrbie
Opportunity
ofbeing
heard
either
personally
0r through a counsel
or hv a
duly
authorised agent
CHAFFERV
(,')FFl.-".N('I['LS AND
PENALTiES t9.
Penalty
for not
providing
facilities totlre guests as
promised.»-
Any owner who'does trot
provide services tothe
guests, as
promised,
shall be
punishable with line
which may extend tofive
thousand rupees, '
2t).
Penalty
for
false-5taten'tent.———
Any
otvner
who
1 .1 1 'iilfully provides l'aiseinforrnatiori inthe.
application of registration orfumishes
false
infonnation or
makes
a-false .;tutc1ncnt1.1rttnde1'takirrg' or-
SUpprcss'cs a
material factWith ' ' the intention to
mislead
the
prescribed
authority,
shall be
11 11 11 ishnhh witli' impr isonment for aterm
which may extend to three
months
or with fine
which may extend
to ten 1l1 11.15. nrd
rupees orwith
both. 21.
t ert'ificate nottobe
assigned. -
Any
owner
who :. lends. transfers or
assigns
the certificate
ofregistration or" '3 failsto-
returniton
its
expiry orrevocation
shall b1: punishable
with.
imprisonment
whichmayextend tosir .
months,
or with fine Which may
e\tend to
twenty thousand rupees or with
both
_ 22.
._Certificate
and
documents tobeshowntothe -. - person ondénrn'nd ——-( l')Any.
owner registered under this Act shall .at all
times,
on'
demand, produce
and show hi: certificate of
registration
and
any other
document
required under thisActto:—-~ - 1(a) the
prescribed authority or anyofficer duiv authorised by himin
this
behalf; and (bi
any
bo'nafide.
guest. (7') Any'
Owner who
refuses
ondemand toshowhis .c'ertilicatc
ofregistration or
documents. orallowittoht read by
anyofthepersons
authorised.
undersub-section '(l)_
shall be
punishable withlinewhichmayextend totwo 'thousand
rupees .- , . 23.
Penalty for
malpractice—f
lfany ownerorany 'otlrcr
person- to
whom this
Act may bemade applicable commits a
malpractice 0rcontravenes
anyof the
provisions of
this
Act for
which no
specific penalty
has been provided he
shall be
prinishable with
imprisonment fora tennwhich - may extend to
three
months, orwith
fine whichmayextend .
to
live:
thousand
rupees,
or
with
both. " 24. Obstrricting
lawful authorities—v An
owner who
willfully
obstructs
or'ofl'crs anv
[resistance to or otherwise interferes in the
discharge of thefunctions of the
prescribed
authority oranyofficer
authorised
by him in pursuance of
thisAct orthe
rules madethereunder. ' ' shall be
punishable
with
imprisonment for a termwhich 1 may
extend tosix
months, orwithfine
which may extend to twenty
thorrrsandrupees or:with
both" ' 25. Offences tohe
cognizahle..-
Notwithsinndtnu V any thing
containedin the Code of
Criminal
ljrocc dure. W73
'.(2
of
1974)
every offence
punishable
under
this
/\'c.t ' .'
shall be
acognizable
oftence.' 26.-
Court
competent to
try
offences
under
tith- 1'Act.—— No
court Other than
the
court
of.
Metropolitan Magistrate
shalltry anoffence under thisAct. ' 27. Jurisdiction'of'civ'ilcourts"bar'red.- N11
civil ' corntshall have
jurisdiction in
respect ofany
matterin relation towhich
the'
Government or any111erer'.1111. authorized
by itor
anyoffator
authority nppoinu. d or specified by orunder thisAct, is
empowered to
t:.\c1c1..'1. any poiver,
andno
injunction
shall
be granted
by
1111}Ci\'it court
in.
respect
of
anything
which'is done or
intt-
titled 11- be done by orunder this Act. 'CHAPIER V] IVliSCELLANEOUS ' 28. ~ Notice of
changes. ——~'
-(1)
Whenever an I establishment for
which
certificate ofregistration is held by aperson devolves
by
inheritance or
otherwise. upon any other person
or
undergoes a.
change
in
respect
oi an. particular
entered inthe
directory
under this Act, such person
'shall
within
sixty
days
ol web 1"
cw
lotion or
change,
give
notice
in
writing
of
the
change i."
llrt' p resctibed
authority;
I
II
the
prescribed
authority
on
receipt
of
such . int tttrillitI it
under
sub-section
(1),
if
satisfied,
shall
tnake ire L
053 It y
change
it
in the
certificate
of
registration
and
the '
dirt-I. Ion
maintained
by
it;
3)
Notwithstanding anything
contained
in sub— '-
-I..-:'tii on
(1,2)
the
prescribed
authority may
cancel the
(I
ttifit.ate
oi reg.
st: ation and remove
from
the
directory,
.
the mime of the
establishment in whose
favour
the rt'IEIllno
was
issued if
the
succeeding
person
is
not qtralI liedtobe
registered
under this
Act. .- 'I'.
Power to
irrspeet.~-——
The
prescribed
authority
or any trt'l'rt't'
person authorised
by
it in
this behalfmay
inspect- at
all n:
.r..on. thin
times,
the
premises
ofthe
eStablishmentVs. '
/
rtJtdtr 'lundet this Att
.- .'
:50.
Power to
delegate.—-
The
Governmentrnay
by V notification in the
Official
Gazette,
direct
that
any
power '
I.
r'
tot
cisnlile
by
it
under this
Act, may also be
exercised by sat: h
officer as
may
be
mentioned
therein,
subject
to such
.
.In titi liS
ifam
as
mav be Set out
therein.
.31.
Compounding
of of fences—(l )
lire Govemment us
no".
person_.'-.nrthorisetl
by
it,
by
general
or
special
order in th:I.
Ithalt', may either
before or after the
institution
of , 111'. l'-roe-tedious,
compound sirc'h
offences
punishable
by '
or
under
this
Act
as
prescribed 1"")
Wherean
offencehas
been
compouirded, the
I
ot'i'crrtlt'r il'lll
custody,
shall
be
discharged
and no further prorer: dings
shall be
taken
against
him
in- respect
of
the,I ItRI HUI.
.Io c
ornpourrded
32.
Protection ofaction
taken in good faith-«No suit,
proceention
or
other
legal
proceedings
shall
lie
against the a".
lover-ninerrt or
any
person
or officer
authorised
by
it or ..r.-.VI,I
:tuthnrity
appointed or
specified by
or
under
this
Act, it
rnydtirrg
which is
done
or
intended to be
done-Vin
good
.
turtlr, rn
pursrrance ol'this Act or
any rule
made
thereunder.
3.5. Power to
make
rI ules.——( l)
The
Govermnentmay
.
he intilicntionin the
Oliiciai Gazette make
rules for
canying out the
provisions
(tithe
Act. ('2') in
particular and
without
prejudiccto the gen-era l
ity ol" the
foregoing powers,
such
rtiles may
provide for
all or
any ofthe
following matters, namely
:--.
(a) the formandmanner
ofapplication for. _
registration; (b)
the
fees for
registration;
(0) any additional
condition. requiredVtobe.
.
'2 tuliilled for
registration; '
(d)
'
the constitution of the
classification"
(101111ni
(166',
(e) thecheck-
list
ofservices
and
amenities at
"
the establishment; if) the
categories of
classification;
DELHI
GAZET'l'E..: EXTRAORDINARY
,
lVPAR'I'
_L\.'.' ljg)' the formof
certificate of
registration; V'V _ (h): the-
format f.the '
"establishments,
(i) j.VtheIt'oriri ofmaintenance of
registersand. books
by
theowner.ofthe
establishments
(j) titheperiod
forwhich .a:register
shall
be' .»:eresVe'ch by liteowner; -
_
(k) -
the manner in which the name of an establishment shall
be
removed
from the directory andits
certificate of
registration revoked;
(l)~ theformand
'manner ofnotice
to
"
.
-
,iestablislnnent
before removal
of
its'name
V
froth
the directory; ~
(in)
'the
offences. which
may
be
eornpourrded
.
'ahd the manner
of'compounding;
and in)?"
Iaiiyothernratter
which'is
required to
be, or' '
_may be, prescribed.
(3)
Every rule
made
underthissection
shall belaid as seen as
may be after it is
made, before
the
Legislative
.
Assembly
of
the National
Capital Territory
ot'Delhi
while it is in session
for
a total
period
of
thirty
days
whic h
may:
be comprisedinonesessionorintwosuccessive
sessions andiflVbeforethe expiry ofthesession
immediately '
.
following,
the
session
entire
successive
sessions
aforesaid, the
Assembly/agrees
in.
inakingany modification inthe rule or
agrees
"that the rule
should
not be
made,
thernle shallthereafter'
have
effect
orily'in-such'inodified form (it be or no effect as the case
may
be, so, however, thatam '
-
Vsuch
niodificatidn
or
annulment
shall
be Without
prejudice
V
' to the
validity
ofanything
previouslydone
underthatrule.
,
34.
Repeat
and
savings.-——
(1)
National
Capital 'lerritory
0!;
Delhi
(incredible
lndia) Bed& Breakfast
.
Establishment.
(Registration
and
Regulation)
(Delhi
.
Ordinance No.iof 2007)
is
hereby
repealed. '
(2)
Notwithstanding
"such
repeal, anything doneor
.
any action
taken under the
saidOrdinance
shall
be
deemed '
_
to
have
done
or taken under this Act
3.5
Removal
of
difficulties.-——
(l) lfany
difficulty arises in
giving
effect tothe
provisions of
this
Act. the. Government
may, by
the
order
pubiished' rn the Official Gazette,
make such
provisions not
inconsistent withthe provisions of this Act, as may
appear to be
iretiessary
for . removing the
difficulty; _
Provided
that no such order
be
made
under this '
section
after
the
expiry
of
one
year.
from; the
date
at
"commencement of
this Act.
(2) Every
order
made
Under thissection
{shall be laid . I assoon- as
may:-beafteritis
made,
before the Legislative '
Assembly of
the
National
CapitalTerritory
ofDelhi. RAKEISH SYAL, ll. Secy. Printed by the.
Manager,
(rovt.of
indie Press, .Ring_ Road, Maynpuri New
[)clhr— "(7064 and
Published
by
the
Controller of
Publications
Delhi- l
l0054. directory of
