Section 11 in The Mental Healthcare (State Mental Health Authority) Rules, 2018
11. Procedure for provisional registration of mental health establishments by State Authority.
(1)Every mental health establishment in a State, except the mental health establishment under the Control of the Central Government, shall be registered with the State Authority.(2)Every mental health establishment referred to in sub-rule (1) shall submit an application for provisional registration to the State Authority in Form-B, containing details as specified therein, along with a fee of rupees twenty thousand by way of a demand draft drawn in favour of the Chairperson, State Mental Health Authority payable at the place where the State Authority is situated.(3)The State Authority shall, on being satisfied that the mental health establishment fulfils all the requirements as specified in sections 65 and 66, grant to such mental health establishment, a provisional registration certificate in Form-C.
