Section 3(10) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
(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]
