Section 28 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
28. Notice of changes.- (1) Whenever an establishment for which certificate of
registration is held by a person, devolves by inheritance or otherwise upon any otherperson or undergoes a change in respect of any particular entered in the directory underthis Act, such person shall, within sixty days of the date ofsuch devolution or change, give notice in writing of the change to the prescribedauthority;(2)The prescribed authority on receipt of such intimation under sub-section (1), ifsatisfied, shall make necessary changes in the certificate of registration and the directorymaintained by it;(3)Notwithstanding anything contained in sub-section (2), the prescribed authority maycancel the certificate of registration and remove from the directory, the name of theestablishment in whose favour the certificate was issued if the succeeding person is notqualified to be registered under this Act.
