Section 15 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
15. Act not to apply to certain establishments.
- Nothing in this Act shall apply to,-(i)any nursing home or clinical establishment administered by the Central or the State Government or any local authority; and/or(ii)[ any psychiatric hospital or psychiatric nursing home establishment or licensed under the Mental Health Act, 1987 (No. 14 of 1987); or] [[Substituted by M.P. Act No. 16 of 2008. Prior to susbtitution it read as under:'(ii) any asylum established or licensed under the Indian Lunacy Act, 1912 (4 of 1912); or']](iii)any leper asylum appointed, established or maintained under the Lepers Act, 1893 (3 of 1893).
