(1)No person or organisation shall establish or run a mental health establishment unless it has been registered with the Authority under the provisions of this Act.Explanation. - For the purposes of this Chapter, the expression "Authority" means-(a)in respect of the mental health establishments under the control of the Central Government, the Central Authority;(b)in respect of the mental health establishments in the State [not being the health establishments referred to in clause (a)], the State Authority.
