Section 28 in Himachal Pradesh Para-Veterinary Council Act, 2010
28. Application for registration.
(1)Every person intending to carry on a Para-veterinary establishment shall make an application to the Council for registration of the clinical establishment within a period of three months from the date of commencement of this Act.(2)Every application for registration of Para-veterinary establishment under sub-section (1) or for renewal of the registration under sub-section (6) shall contain such particulars and shall be accompanied by such fees, as may be prescribed by regulations.(3)The Council, if satisfied that the applicant and the Para-veterinary establishment ful fills such terms and conditions as may be prescribed, shall register the applicant and such Para-veterinary establishment and shall grant him in relation to the Para-veterinary establishment a certificate of registration in such form as may be prescribed within a specified period.(4)The Council may reject an application if it is satisfied that the applicant or the Para-veterinary establishment does not fulfill the conditions prescribed under sub-section (3) and in every case where the application is rejected, reasons therefore shall be recorded in writing.(5)A certificate of registration issued under this section, subject to the provisions of section 29, of this Act, shall be in force and shall be valid for a period of five years from the date on which it is granted under sub-section (3) unless cancelled earlier as per provisions of this Act.(6)An application for renewal of a registration shall be made within a period of six months before the expiry of validity of registration certificate issued under sub-section
