Section 239 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
239. AA of the Constitution;
(k)“guest” means a person residing temporarily in the establishment;(l)“local authority” means a municipality and includes any other body that providesservices like water, electricity, etc.;(m)“owner” means owner of the establishment and includes the person who for thetime being is authorised by him to be in-charge of the management of the establishment;(n)“prescribed “ means prescribed by rules made under this Act;(o)“prescribed authority” means a person or authority appointed by the Governmentby notification in the Official Gazette to perform all or any of the functions of the„prescribed authority‟ under this Act;(p)“register” means a register or computerised record in electronic form maintainedby the owner containing the prescribed particulars of the guests;(q)“revising authority” means the Lieutenant Governor or an officer or authorityappointed by him as such by notification in the official Gazette;(r)“room” means a bed-room with not more than two beds and provision for extrabeds for children accompanying the guest;(s)“rule” means a rule made by the Government under this Act by notification in theofficial Gazette;(t)“scheme” means the Incredible India Bed & Breakfast Establishment Schemereferred to in sub-section (2) of section3;(u)“touting” means enticing, misguiding or coercing for shopping, accommodation,transportation, sight-seeing or pestering for any particular premises, person,establishment, dealer or manufacturer, with consideration of personal benefit.
