Section 36(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(2)If after enquiry by the State Authority for Clinical Establishment or on report of the District Authority for Clinical Establishment or an officer authorized in this behalf, the State Authority for Clinical Establishment is satisfied that the said clinical establishment is unregistered or carrying on after cancellation of registration or after passing restrain orders, it shall pass orders for immediate closure of such clinical establishment alongwith a fine which may extend to fifty thousand rupees.
