Section 33(2) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(2)In particular and without prejudice to the generality of the foregoing powers, suchrules may provide for all or any of the following matters, namely:-(a)the form and manner of application for registration;(b)the fees for registration;(c)any additional condition required to be fulfilled for registration;(d)the constitution of the classification committee;(e)the check-list of services and amenities at the establishment;(f)the categories of classification;(g)the form of certificate of registration;(h)the format of the directory of establishments;(i)the form of maintenance of registers and books by the owner of theestablishments;(j)the period for which a register shall be preserved by the owner;(k)the manner in which the name of an establishment shall be removed from thedirectory and its certificate of registration revoked;(l)the form and manner of notice to establishment before removal of its name fromthe directory;(m)the offences which may be compounded and the manner of compounding; and(n)any other matter which is required to be, or may be, prescribed.
