• The Delhi Hotel (Control of Accommodation) Repeal Bill, 2014 was introduced in the Rajya Sabha on February 18, 2014 by the Minister of Urban Development, Mr. Kamal Nath.

• The Bill seeks to repeal the Delhi Hotels (Control of Accommodation) Act, 1949.  The Act empowers the Director of Estates, attached to the Ministry of Urban Development, to reserve up to 25% of accommodation in hotels in Delhi for government officials and others.

• The Statement of Objects and Reasons of the Bill states that the Act was enacted immediately after independence as there was a shortage of government administered hotels and guest houses at the time.  However, given that arrangements for transit accommodation can now be made in India Tourism Development Corporation hotels and State guest houses, it has been decided to repeal the Act.

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