Section 10 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
10. Removal of name from the directory.- (1) The prescribed authority may in the
manner prescribed and by an order in writing, remove the name of an establishment fromthe directory and revoke its certificate of registration on any of the following grounds,namely:-(i). if there is change in the ownership of an establishment;(ii). if its owner is convicted of an offence punishable with imprisonment exceedingone month;(iii). if its owner is an undischarged insolvent;(iv). if the owner has contravened any of the provisions of this Act or any rule or ordermade there under; and(v). if an establishment adversely affects the privacy and rights of the neighbouringresidents.(2)The action taken under sub-section (1) shall not preclude such owner from beingprosecuted under any provision of this Act and any other law.
