Section 9(3) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(3)The prescribed authority shall make an enquiry into the complaint and after providinga reasonable opportunity to the owner, either reject the complaint or if the allegations aresubstantiated, remove the name of the establishment from the directory under section 10of this Act.
