Section 24 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
24. Obstructing lawful authorities.- An owner who willfully obstructs or offers any
resistance to or otherwise interferes in the discharge of the functions of the prescribedauthority or any officer authorised by him in pursuance of this Act or the rules madethereunder, shall be punishable with imprisonment for a term which may extend to sixmonths, or with fine which may extend to twenty thousand rupees, or with both.
