Section 1957 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
1957.
) or the New Delhi Municipal Council Act, 1994 (44 of 1994) or the Delhi PoliceAct, 1978 (34 of 1978) or any other Act relevant to the subject, for the time being inforce, the owner of an establishment shall not be required to obtain a licence from anyauthority under the said Act, for the purpose of providing food or lodging services to theguests at his establishment.
