Section 10(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

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State of Haryana - Subsection

Section 10(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(1)The applicant shall apply to the authority for permanent certificate, in person, or by post or through web based online facility with the necessary information filled and with evidence of having met the requirements of minimum standards for different categories of clinical establishments in a form prescribed by the National Council (available at www.clinicalestablishment.gov.in). The fees for various sizes of clinical establishment shall be as follows, namely :-

Description	Fee for Permanent Registration(Rupees)
51 to 100 beds	8000
101 to 300 beds	12000
301 to 500 beds	16000
Above 500 beds	20000

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State of Haryana - Subsection

Section 10(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018