Section 5 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
5. Disqualification for registration.- An establishment shall be disqualified for
registration under this Act, -(a)if its owner is convicted of an offence punishable with imprisonment exceeding onemonth;(b)if its owner is an undercharged insolvent; and(c)if name of the establishment stands removed from the directory under section 10 ofthis Act.
