Section 29(3) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(3)The State Government may notify from time to time, the nature of information that needs to be furnished by the Clinical Establishments including other disease notified for this purpose along with the prescribed interval. In addition to the specific provisions of the Act all establishments shall comply and maintain information and statistics in keeping with other applicable Acts and rules which are in force in the country.
