Section 3(9) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(9)On receipt of the report of the classification committee, the prescribed authorityshall, on being satisfied about the correctness of the report, register the premises of theowner in such manner as may be prescribed and issue a certificate of registration in theform prescribed. This certificate shall be valid for a period of three years unless earlierrevoked.
