Section 11 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
11. Notice of removal of name of establishment from directory.- Before removing
the name of an establishment from the directory under section 10, the prescribedauthority shall give notice to the owner in the manner and form prescribed, stating theground on which it proposes to take action, giving him a reasonable opportunity ofshowing cause against it.
