Section 2 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
2. Definitions.- In this Act, unless the context otherwise requires, -
(a)“appellate authority” means the Principal Secretary or Secretary of the TourismDepartment of Government or any other officer appointed by the Government;(b)“applicant” means the owner of the establishment who applies for registrationunder section 3;(c)“authorised agency” means an agency notified by the prescribed authority forrendering promotional, facilitation and marketing support to it or for rendering assistanceto the classification committee in the matter of inspection, evaluation and certification ofstandard of food and other services and amenities available at the establishment.(d)“bed and breakfast” means providing lodging and food services to the guest in theestablishment;(e)“certificate of registration” means a certificate issued under sub-section (9) ofsection 3 showing the registration of an establishment;(f)“classification committee” means a committee constituted by the prescribedauthority for inspection and evaluation of the services at the establishment andclassification thereof;(g)“directory” means a directory of registered establishments;(h)“establishment” means a residential premises registered under section 3 of this Actwhere guests are provided bed and breakfast on payment;(i)“family” means the owner of the establishment and includes his spouse, parents ,children and other close relations physically residing in the establishment;(j)“Government” means the Lieutenant Governor of the National Capital Territory ofDelhi appointed by the President under article 239 and designated as such under article
