Section 3 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
3. Registration.- (1) Any owner intending to let out his residential premises to the
guest or guests, may apply for registration thereof as an establishment to the prescribedauthority, in such form and manner alongwith the registration fees as may be prescribed.(2)The establishments in the National Capital of Delhi registered by CentralGovernment under The Incredible India Bed and Breakfast Establishments Scheme shallbe deemed to have been approved and registered under this Act.(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.(4)The prescribed authority shall transmit the application received under sub-section(1)to the classification committee Constituted by it in the manner prescribed, for itscomments and report.(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.(6)The classification committee shall after such enquiry or inspection as it maythink proper take a view about the eligibility or otherwise of the premises for registration.(7)The classification committee upon its evaluation of the standard of food andfacilities and services available vis-à-vis the prescribed checklist, classify theestablishments into categories prescribed.(8)The classification committee shall submit a report to the prescribed authority onpoints mentioned sub-point (6) and (7).(9)On receipt of the report of the classification committee, the prescribed authorityshall, on being satisfied about the correctness of the report, register the premises of theowner in such manner as may be prescribed and issue a certificate of registration in theform prescribed. This certificate shall be valid for a period of three years unless earlierrevoked.(10)The entire process of grant of registration of a premises shall be completed within a period of three months from the date of receipt of application and the applicant shall be informed about the result.[ section 3,in sub -section (10)for the words “three months ”,the words “one month ” shall be substituted .] [Substituted by The National Capital Territory of Delhi (Incredible India )Bed and Breakfast Establishments (Registration and Regulation ) (Amendment ) Act ,2021](11)The prescribed authority shall maintain a directory of the establishments for thepurpose of this Act, in the form of prescribed.
