Section 8A in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
8A. [ Penalty for deficiencies. [Inserted by M.P. Act No. 16 of 2008.]
- Any person who contravenes any provision of this Act or rule made thereunder resulting in deficiencies that do pose any imminent danger to the health and safety of any patient which can be rectified within a reasonable time, shall be punishable with fine which may extend to ten thousand rupees.]
