Delhi act 033002 of 2007 : The National Capital Territory of Delhi (Incredible India) Bed and Breakfast Establishments (Registration and Regulation) Act, 2007 (Delhi Act 11 of 2007)

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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

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: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) ^ThisActmay^becalled

'The'N'ational _:

Capital/Territory

of Delhi

(incredible

India) had

and Breakfast

Establishments"(Registration

and

Regulation) Act';20l)7. ^{' t. ' U} '

(2') ^it

extends^to

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

services^at

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? means^the:

owner of^the establishment and

includes

his 'spouse, 1 parents

children^andother

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

dealer^ormanufacturer

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 guest^orguests, may apply ^for

registration

thereof ^as

an

establishment ^{to the} prescribed

authority;'^{111 suchform}and 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 shall^{letoutto the}

guests

,

.

not

more

than

twodhirds

of the bed-rooms consisting ^ofminimum^onedouble^tied _

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

committee^forits regist1atio11 ^{as an}

establishment under^this Act. ^-'

,

(g)"'~any

other

conditiOn which

may be prescribed. (4)Thc prescribed authority shall transmit^the 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

Within^the

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

after^such enquiry^or

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

about^theresult. '

-

.

(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 ^toitunder^{this Act,}utilise the services ^{of an}

authorised agency ^for

purposes ^of

inspection of ^the

establishments ^{fromtime to}time.

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 its}owner^isan

undischargnd- insolvent; and ⁱ

-

-

(c) ^if

nitrite^{of the}establishment

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.

if^any,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

office^and the

entire house '

'

'

'

should

appertr ^{like a}normal

residential house;

(ii)"

carry ^{out or}allow

any

commercial

activity oftours ^and

travel,

siglwseeing.

transport, handicrafls ^or

any

other

similar activity ⁱⁿ

I

I

.

or ftom the

establishment; (iii)

indulge ^orallow^any such

activity which advarsely

affects^the

privacy ^'and

rights:

oi"

.

~

the

neighbours

and

residents

of

the

locals;~

; (iv) '

make

misrepresentation tainny

person in

f

l'CS})ECl ^{oi' the}establishment-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) I^Heshall

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

GAZET^TI:.

EXTRAORDINARY

{Isl} ^it.

shall^be

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 with^the: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

shall^notallow

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 may^inthemanner

prescribed ^and

by .In

ortlnr in

writing,

remove the name

of an

establishment no. ^I;

It^1C

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 ^isconvicted^ofan

offencef. punishable ^with

imprisonment

exceeding one

month;

(iii) ^{it its-}owner^{is an}

undischarged

insolvent; tit-"I ^if

the

owner^hascontravened^{any ofthe} provisiOns

ofthis^{Act 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

owner^from

being prosecuted

under^any provision ^{ofthisAct and}

any

other^law. '

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

under^this

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 are}sufficient

grounds ^tor the restoration^ofthe

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

contained^{or the}

Sarais ^{Act 1867 I22 III"}

1867),.⁰¹

the

Delhi

Municipal

Corporation

'Act.¹⁹⁵⁷

(66 ^off

1957)

orthe^New

Delhi Municipal

Council ^{Apt, 1994(114of} 1994) ^ortheDelhi Police ^{Act, 1978}

(34 ^of

1978) ^{or any}other 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

under^{thesaid 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

tariff^as

{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

(Delhi^Act3.of2005)

the

owner^oian '

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

shall^{have 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,

within^a

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

after^the

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

had^a 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 to^the

guests, as

promised,

shall be

punishable with line

which may extend ^tofive

thousand rupees, '

2t).

Penalty

for

false-5taten'tent.———

Any

otvner

who

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"")

Where^an

offence^has

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 formand}manner

ofapplication ^for. _

registration; (b)

the

fees ^for

registration;

(0) any additional

condition. requiredV^tobe.

.

'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

registers^and. books

by

theowner.^ofthe

establishments

(j) titheperiod

forwhich ^.a:register

shall

be' .»:eresVe'ch ^{by lite}owner; -

_

(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

under^thissection

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 comprised^inonesession^orintwosuccessive

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

previously^done

under^thatrule.

,

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:-beafter^itis

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