Section 8 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
8. Obligations of the guest.- The guest shall, among his other obligations, comply
with the following; namely: –(a)He shall disclose his correct particulars for making entries in the register maintainedby the owner;(b)He shall be responsible for his good conduct and behavior and shall not indulge inany disorderly activity leading to breach of peace, civil and social atmosphere of thelocality or create any nuisance to adversely affect the rights of other guests and residentsof the establishment;(c)He shall not run a separate kitchen in the establishment;(d)He shall be responsible for the repair of damage caused by him or by any personwhom he permits on the establishment through any of their willful or negligent act, butnot for damage caused by normal wear and tear,(e)He shall cooperate fully with the owner of the establishment to maintain thepremises neat and clean, to pay charges as due in time and to abide by other rules of theestablishment; and(f)He shall not allow any other person to stay in the establishment overnight.
