Section 5 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
5. Duration and renewal of registration certificate.
(1)A certificate of registration shall not be heritable.(2)Where the holder of a certificate of registration (hereinafter referred to as the certificate holder) is unable to function as such for any reason or where a certificate holder dies, the certificate holder or, as the case may be, the legal-representative of such certificate holder shall within 30 days from the date of occurrence report the matter in the prescribed form to the Appropriate Authority and, notwithstanding any thing contained in sub-section (1) the Clinical Establishment concerned may continue to be maintained and shall be deemed to be registered Clinical Establishment:(a)for a period of three months from the date of such report or, in the . case of the death of the certificate holder, from the date of his death; or(b)If an application made in accordance with sub-section (3), for a certificate of registration, is pending on the expiry of the period specified in clause (a), till the disposal of such application.(3)The legal representative of the certificate holder referred to in sub-section (2) shall, if he intends to continue the maintenance of the Clinical Establishment after the expiry of the period referred to in sub-section (2), make, at least one month before the expiry of such period, an application to the Appropriate Authority for the grant of a fresh certificate of registration for the maintenance of such establishment and the provisions of section 4 shall apply in relation to such application as they apply in relation to an application made under section 3.(4)Every certificate of registration shall, unless revoked earlier under section 7 or deemed to be revoked under the proviso to sub-section (1) of section 4, be valid for a period of 5 years with effect from the date on which it is granted.(5)A certificate of registration will be renewed every 5 years, on an application made in that regard to the Appropriate Authority, in such form and accompanied by such fee, as may be prescribed, and every such application shall be made not less than one month preceding the date of expiry of the existing licence:Provided that the renewal of a certificate of registration shall not be refused unless the Appropriate Authority is satisfied that the certificate holder;(i)is not in a position to comply the requirements envisaged in section 4; or(ii)has contravened any of the provisions of this Act or the Rules, Regulations and Notifications made thereunder.
