Section 20 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
20. Penalty for false statement.- Any owner who willfully provides false
information in the application of registration or furnishes false information or makes afalse statement or undertaking or suppresses a material fact with the intention to misleadthe prescribed authority, shall be punishable with imprisonment for a term which mayextend to three months, or with fine which may extend to ten thousand rupees, or withboth.
