Section 8 in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Guest Houses) Regulations, 2003
8. Application.
(a)Application for the permission shall be made in the specific format as may be prescribed by the Authority along with the location plan and the documents of ownership/title.(b)The application in the prescribed format shall be submitted to the Vice- Chairman, DDA or any other officer nominated by him or designated Competent Authority and shall be entered in a register kept for that purpose. For other local bodies, Competent Authority would be as notified by the concerned local body.
