Section 23 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
23. Penalty for malpractice.- If any owner or any other person to whom this Act
may be made applicable, commits a malpractice or contravenes any of the provisions ofthis Act, for which no specific penalty has been provided, he shall be punishable withimprisonment for a term which may extend to three months, or with fine which mayextend to five thousand rupees, or with both.
