Section 14 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
14. Restoration of registration.- If the prescribed authority is satisfied that there are
sufficient grounds for the restoration of the registration of an establishment whosecertificate had been revoked, it may, after recording the reasons therefor, order suchrestoration and issue a fresh certificate of registration, on payment of prescribed fee andcompletion of other formalities and include its name in the directory.
