Section 7 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
7. Conditions of licensing.
- Every licence granted under section 6 (a) shall be upon such terms as may be prescribed and such terms may, inter alia, require : -(a)Such precautions to be observed for safe guarding that the nursing home or the clinical establishment is not used for unlawful/anti-social or immoral purposes or both;(b)Such sanitary and hygienic measures to be taken and such accommodation to be provided as may be specified by the supervisory authority;(c)Such minimum equipment to be provided as may be specified by the supervisory authority in this behalf;(d)Every licensed nursing home shall maintain such records as may be prescribed and shall produce these records for inspection and examination to the supervisory authority or any other officer duly empowered by him under this Act or Rules made thereunder. Apart from these periodical information in respect of births, deaths, miscarriages, (Medical Termination of Pregnancy) notifiable disease and any other information shall be submitted to the supervisory authority as and when required or prescribed.
