Section 6 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
6. Obligations of the owner.- The owner of an establishment shall –
(i)maintain a register or computerised record in electronic form giving detailedparticulars as prescribed, of the guests and keep the same readily available for inspectionat all times. The register shall have to be renewed on year-to-year basis and preserved forsuch period as may be prescribed;(ii)send information of the guests staying in the establishment to the local authorityconcerned and the police every fortnight on the 15th and last day of every month;(iii)display the list of guests at the establishment;(iv)obtain verification of the employees in the establishment by the police;(v)maintain establishment in a good state of repair and cleanliness and fit forhabitation of guests at all times and shall comply with any rules respecting standards ofhealth, hygiene and safety including fire safety;(vi)display at a conspicuous place in the establishment the certificate of registration,type of food offered, the schedule of charges for the accommodation and food, names ofemployees and time of checking out;(vii)provide good quality food prepared in hygienic conditions;(viii)inform the guests in advance of the type of accommodation, facilities and foodoffered, the rates charged, time of opening and closing of the establishment, etc;(ix)provide the food and facilities to the guests as promised; and(x)inform the prescribed authority within a week of the changes, if any, in thefacilities at the establishment as approved at the time of registration.
