Section 21 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
21. Certificate not to be assigned.- Any owner who lends, transfers or assigns the
certificate of registration or fails to return it on its expiry or revocation, shall bepunishable with imprisonment which may extend to six months, or with fine which mayextend to twenty thousand rupees, or with both.
