Section 4(6) in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
(6)Every license granted under sub-section (4) shall be upon such terms as may be prescribed and such terms may, inter-alia, require-(a)such precautions to be taken for safe guarding that the nursing home or the clinical establishment is not used for unsocial or immoral purposes;(b)such sanitary and hygienic measures to be taken and such accommodation to be provided, as may be specified by the supervising authority;(c)such minimum equipment to be possessed as may be specified by the supervising authority in this behalf;(d)the nursing homes to keep records of persons received and accommodated and intimate to specified authorities all births, deaths and miscarriages happening therein. Such statistics shall be transmitted each month, besides an annual report, to such authorities as may be prescribed;(e)the clinical establishments to keep records of persons investigated or treated therein. Such statistics shall be forwarded each month to such authorities as may be prescribed.
