Section 12 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
12. Renewal of registration.
(1)The clinical establishment shall apply for renewal of provisional registration within thirty days before the expiry of the validity of the certificate of provisional registration. In case the application for renewal is not submitted within the stipulated period, the authority shall allow for renewal of registration on payment of the renewal amount as specified in Annexure 9 and penalty of fifty rupees per day till the date of renewal.(2)A clinical establishment which has not applied for renewal of registration till the expiry of validity of certificate of permanent registration shall be liable to penalties as per Annexure 9 and penalty for delay in filing application for renewal at the rate of fifty rupees per day after the expiry of the valid registration:Provided that in case the renewal application has been submitted alongwith requisite fees and penalties as per Annexure 9, the clinical establishment shall be allowed to continue to function till the decision of the authority;
