Section 10 in The Punjab Health Systems Corporation Act, 1996
10. Levy of fee by the Corporation
. - For the purpose of this Act, the Corporation may, -(a)levy fees, or other charges from such persons or class of persons making use of the services available in the dispensaries or hospitals in accordance with such regulations, as may be made ;(b)defray operating expenses, and ensure better upkeep and hygienic conditions and sustained improvement of the dispensaries or hospitals ;(c)continuously update equipment and modernise the services so as to keep pace with the advancement in the medical care facilities to the public and to provide upto date facilities to the public ;(d)effect repayment of loans and other borrowings ; and(e)provide for such other purposes, beneficial to the promotion of medical care, as the Corporation may determine.
