Section 24 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
24. Fees to be charged.
(1)The various fees charged for provisional and permanent registration, renewal, late application, duplicate certificate, change of ownership, management or name of establishment is prescribed in SGF Annexe under section 14 read with section 19, sub-section (1) of section 20, section 22; section 24 and sub-section (2) of section 35 of the Act. Clinical Establishments owned, controlled and managed by the Central/State Government or a local authority or a department of Government, shall be exempt from payment of fees for registration. The fees prescribed for various categories of clinical establishments may be revised by the State Council through a notification to be issued by the State Government. The fee shall be paid by a demand draft drawn/online transaction in favor of the Authority concerned as specified under sub section (1) 14 and section 30 of the Act. The fees collected by the Authorities for registration of the Clinical Establishments shall be, deposited by the Authority concerned in a Nationalized scheduled bank account opened in the name of the official designation of the Authority for the activities connected with the implementation of the provisions of the Act and these rules as approved by the Authority.(2)There shall be constituted a fund called State Clinical Establishment Council Fund and all district authorities shall credit to such fund two percent of the total amount collected by them by way of fees and penalties. The Accounts shall be maintained as per the Financial Code and shall be audited by a qualified Chartered Accountant empanelled by CAG. The annual Audit reports shall be submitted to the concerned State Council. In the event of any change of ownership or management, the establishment shall intimate to the District Registration in writing within one month of such change along with the fee prescribed in SGF Annexe for issue of a revised certificate of Provisional or Permanent registration, as the case maybe, incorporating the changes and on surrendering the old certificate under sub section (2) of section 20 and section 30 of the Act.(3)In the event of certificate of registration (Provisional or Permanent) being lost or destroyed, the owner shall apply to the Authority to issue a duplicate certificate upon payment of the fee prescribed in SGF Annexe under section 19 and section 30 of the Act.
