Section 33 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
33. Power to make rules.- (1) The Government may by notification in the official
Gazette make rules for carrying out the provisions of the Act.(2)In particular and without prejudice to the generality of the foregoing powers, suchrules may provide for all or any of the following matters, namely:-(a)the form and manner of application for registration;(b)the fees for registration;(c)any additional condition required to be fulfilled for registration;(d)the constitution of the classification committee;(e)the check-list of services and amenities at the establishment;(f)the categories of classification;(g)the form of certificate of registration;(h)the format of the directory of establishments;(i)the form of maintenance of registers and books by the owner of theestablishments;(j)the period for which a register shall be preserved by the owner;(k)the manner in which the name of an establishment shall be removed from thedirectory and its certificate of registration revoked;(l)the form and manner of notice to establishment before removal of its name fromthe directory;(m)the offences which may be compounded and the manner of compounding; and(n)any other matter which is required to be, or may be, prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made,before the Legislative Assembly of the National Capital Territory of Delhi, while it is insession for a total period of thirty days which may be comprised in one session or in twosuccessive sessions, and if, before the expiry of the session immediately following, thesession or the successive sessions aforesaid, the Assembly agrees in making anymodification in the rule or agrees that the rule should not be made, the rule shallthereafter have effect only in such modified form or be of no effect as the case may be,so, however, that any such modification or annulment shall be without prejudice to thevalidity of anything previously done under that rule.
