Section 9 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
9. Redressal of grievance of guest.- (1) Where the owner of an establishment
makes false representation or misrepresentation to the guest in respect of theestablishment or fails to provide the food and other facilities or amenities promised tohim, the guest may make a written complaint to the prescribed authority alongwith suchdocuments or material as he relies upon.(2)A complaint under sub-section (1) may be filed by fax, email or post alongwith thepermanent address of the complainant.(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.
