Section 3(3) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(3)The residential premises to be registered as establishment under this Act shallconform to the following conditions, namely: -(a)that the residential premises is purely a residential unit and the owner has beenphysically residing therein alongwith his family;(b)that the owner shall let out to the guests not more than two-thirds of the bed- roomsconsisting of minimum one double-bed room and maximum five double- bedrooms;(c)that each bedroom has an attached bath-room and Wet Commode and adequatearrangement for water and power supply, proper ventilation and lighting, suitablefurniture and other facilities;(d)that the premises is in a good state of repair and the required standard of hygiene,cleanliness and safety including fire safety is maintained;(e)that the premises has adequate parking facility either within it or in its vicinity;(f)that the premises has been recommended by the classification committee for itsregistration as an establishment under this Act.(g)any other condition which may be prescribed.
