Section 28(3) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(3)Notwithstanding anything contained in sub-section (2), the prescribed authority maycancel the certificate of registration and remove from the directory, the name of theestablishment in whose favour the certificate was issued if the succeeding person is notqualified to be registered under this Act.
