Delhi Jan Vishwas (Amendment of Provisions) Act, 2026: Decriminalization of Minor Offences & Rationalized Penalties

On 16-4-2026, the Department of Law, Justice and Legislative Affairs notified the Delhi Jan Vishwas (Amendment of Provisions) Act, 2026 to amend certain laws in its application to the National Capital Territory of Delhi, to decriminalize minor offences and rationalize punishments to promote trust-based governance for enhancing ease of living and doing business.

The provisions came into force on 16-4-2026.

Key Features:

1. The following statutes have been revised:

   • Delhi Industrial Development, Operation and Maintenance Act, 2010;

   • Delhi Shops and Establishments Act, 1954;

   • Delhi Electricity Reform Act, 2000;

   • National Capital Territory (Incredible India) Bed and Breakfast Establishments (Registration and Regulation) Act, 2007;

   • Delhi Agricultural Produce Marketing (Regulation) Act, 1998;

   • Delhi Water Board Act, 1998;

   • Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non- exploitative Fee and Other Measures to ensure equity and excellence) Act, 2007;

   • Delhi Diploma Level Technical Education Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non- exploitative Fee and Other Measures to ensure equity and excellence) Act, 2007.

2. Revision in the fines and penalties mentioned under the above statutes:

   The fines and penalties levied under the above-mentioned Acts have been increased by 10% of the minimum prescribed amount every 3 years.

3. Savings Clause:

   • Repealing or amending a law under this Act will not affect other laws that refer to/ apply/ incorporate that law.

   • This Act will not affect past actions or events, or any existing rights, obligations, liabilities, penalties, claims, remedies, proceedings, releases, indemnities, or proof of past acts.

   • This Act will not affect existing legal principles, procedures, practices, customs, privileges, exemptions, offices, or appointments, even if they are based on a law amended or repealed by this Act.

   • Repealing or amending a law under this Act will not revive or restore anything, such as rights, offices, jurisdictions, customs, or procedures, that is no longer in force.

Also Read:

Delhi Shops and Establishments (Amendment) Act 2026 Explained | SCC Times

Haryana Shops and Establishments Amendment Act Explained | SCC Times

Haryana Shops and Establishments Amendment Act Explained | SCC Times

Legislation Roundup March 2026 | SCC Times

Legislation Roundup February 2026 | SCC Times

Legislation Roundup January 2026: Major Legal & Policy Updates| SCC Times

[Delhi Jan Vishwas (Amendment of Provisions) Act, 2026, dated 18-4-2026]