(1)On and from the date of commencement of this Act, no AI service provider shall provide AI services without obtaining a registration certificate from the Authority.(2)The existing AI service providers shall apply to the Authority for issue of registration certificate for providing AI services within three months from the date of commencement of this Act.(3)Every application for registration shall be made to the Authority in such form and in such manner, as may be prescribed and shall be accompanied with such fee not exceeding fifty thousand rupees as may be prescribed.(4)On receipt of an application under sub-section (3), the Authority may, after making such enquiry as it deems necessary, either issue or refuse to issue the certificate of registration. Every certificate of registration shall be in such form and in such manner and subject to such terms and conditions as may be prescribed and shall be valid for a period of three years from the date of issue of certificate of registration:Provided that the Authority shall, before refusing to issue the certificate of registration, give the applicant a reasonable opportunity of being heard.
