Section 16 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
16. Application for provisional registration certificate.
(1)For the purposes of provisional registration of the clinical establishment, an application in such form along with such particulars and fee, as may be prescribed, shall be made to the District Authority for Clinical Establishment.(2)The application may be filed in person or by post or online.(3)If a clinical establishment has branches at different locations, then each branch shall apply separately for registration.
