Section 43 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
43. Penalty for minor deficiencies.
- Whosoever contravenes any provision of this Act or any rule made thereunder resulting in deficiencies that do not pose any imminent danger to the health and safety of any patient and can be rectified within a reasonable time, shall be liable for such punishment, as may be prescribed alongwith monetary penalty which may extend upto ten thousand rupees for first contravention, upto fifty thousand rupees for second contravention and upto one lakh rupees for any subsequent contravention.
