Section 16 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
16. Registration of clinical establishments.
(1)All clinical establishments in Kerala shall be registered with the Authority concerned under the provisions of this Act and the rules made thereunder.(2)No person shall run a clinical establishment unless it has been duly registered in accordance with the provisions of this Act and the rules made thereunder.(3)All clinical establishments functioning at the commencement of this Act shall be granted provisional registration by the Authority concerned.(4)All clinical establishments having provisional registration shall acquire the standards for permanent registration in the category within such period as may be prescribed.(5)All clinical establishments which come into existence after the commencement of this Act shall apply for permanent registration with the Authority within such period as may be prescribed.(6)Where a clinical establishment is offering services in different medical category, such clinical establishment shall apply for separate provisional or permanent registration for each category under this Act:Provided that a laboratory or a diagnostic centre which is a part of a clinical establishment need not be registered separately.
