Section 11(4) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(4)[ All tax and fee etc. imposed by the Government or any other local authority shall be paid by the Clinical Establishment and after establishment of Clinical Establishment, if any additional amount of tax or fees etc. is payable the Authority shall coordinate in payment of such tax or fees etc.] [Added by Notification No. G.S.R. 63, dated 17.3.2015 (w.e.f. 5.6.2013).].
