Section 5(5) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(5)A certificate of registration will be renewed every 5 years, on an application made in that regard to the Appropriate Authority, in such form and accompanied by such fee, as may be prescribed, and every such application shall be made not less than one month preceding the date of expiry of the existing licence:Provided that the renewal of a certificate of registration shall not be refused unless the Appropriate Authority is satisfied that the certificate holder;(i)is not in a position to comply the requirements envisaged in section 4; or(ii)has contravened any of the provisions of this Act or the Rules, Regulations and Notifications made thereunder.
