Section 37 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
37. Imposition of fine.
(1)The State Government may prescribe such contraventions and fine thereof, not exceeding five lac rupees, for which no fine has been provided in the Act.(2)Whoever knowingly serves in a clinical establishment not duly registered under this Act, shall be punished with fine which may extend upto one month's gross salary or twenty-five thousand rupees, whichever is less.(3)Whoever wilfully disobeys any direction lawfully given by any person or authority empowered under this Act to give such direction, shall be punished with fine which may extend to one lac rupees.(4)Whoever being required by or under this Act to supply any information, willfully withholds such information or gives information which he knows to be false or which he does not believe to be true, shall be punished with fine which may extend to two lac rupees and shall also be liable to be prosecuted under the Indian Penal Code, 1860 (Central Act 45 of 1860).(5)For the purpose of adjudging under sub-sections (3) and (4), the State Authority for Clinical Establishment shall hold an inquiry in the prescribed manner after giving the person concerned a reasonable opportunity of being heard for the purpose of imposing any fine.(6)While holding an inquiry, the State Authority for Clinical Establishments shall have power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case, to give evidence or to produce any document, which in the opinion of the authority, may be useful for or relevant to the subject matter of the inquiry and if, on such inquiry, it is satisfied that the person has failed to comply with the provisions specified in sub-sections (3) and (4), it may by order impose the fine specified in those sub-sections, to be deposited within thirty days of the order.(7)Whoever contravenes any provisions of this Act or any rules made thereunder resulting in such deficiencies, as may be prescribed 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 punished with fine which may extend to ten thousand rupees.(8)While determining the quantum of fine, the State Authority for Clinical Establishment shall take into account the category, size and type of the clinical establishment and local conditions of the area in which such clinical establishment is situated.
