Section 3(5) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(5)The classification committee on inspection of the premises of an applicant shallpoint out the deficiencies, if any. Such deficiencies will have to be rectified by theapplicant within the stipulated time, to the satisfaction of the committee. Failure to do sowill result in rejection of the application.
