Section 3(3) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(3)A person, who intends to establish or maintain, after the commencement of this Act, a Clinical Establishment, shall make an application to the Appropriate Authority for the grant of a Certificate of Registration;Every application to be given under this section shall be given in the prescribed form with a fee of rupees Five hundred,In case the Appropriate Authority is not able to take a decision on an application made under section 3(3) of this Act within a period of one month of application, the Clinical Establishment would deemed to have been registered under this Act and the prescribed fee is to be deposited as per section 3(4).
