Section 9(2) in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
(2)A licensed nursing home or clinical establishment has been convicted of an offence punishable under this Act, he may after giving, the nursing home or a clinical establishment, a reasonable opportunity of being heard, cancel or suspend the licence.
