Section 2005 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
2005.
), the owner of an establishment shall not be required to pay the value added taxlevied under the said Act.(3)Notwithstanding the provisions of the Delhi Tax on Luxuries Act, 1996 (Delhi Act 10of 1996), the owner of the establishment shall not be required to pay the tax levied underthe said Act.
