Section 7(2) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(2)Within fifteen days from the date of every transfer referred to in Sub-section (1), the transferor and the transferee shall jointly communicate the fact of such transfer to the supervising authority and the transferee shall, for the maintenance of the clinical establishment, make an application for a fresh certificate of registration in accordance with the provisions of Section 4.
