Section 18 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
18. Revision.- The revising authority may, either on its own motion or otherwise,
within a period of ninety days from the date of the order of the appellate authority, callfor the records of any case decided by the appellate authority, and pass such order thereonas it may deem proper. Such order shall be final and no further appeal shall lie therefrom:Provided that the revising authority may entertain a revision after the expiry of thesaid period of ninety days, if it is satisfied that there is sufficient cause for not filing itwithin that period:Provided further that no order under this section shall be made to the prejudice ofa person unless he had a reasonable opportunity of being heard either personally orthrough a counsel or by a duly authorised agent.
