Section 4(1) in The Maharashtra Nursing Home Registration Act, 1949
(1)Every person intending to carry on a nursing home shall make every year an application for registration or the renewal of registration to the local supervising authority:Provided that in the case of a nursing home which is in existence in any area at the date of the coming into force of section 3 in that area an application for registration shall be made within three months from such date.
