Section 22(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)The authority shall not undertake any enquiry prior to the grant of provisional registration and shall within a period often days from the date of receipt of such application, grant to the applicant a certificate of provisional registration containing particulars and information as per SGR Annexe either by post or electronically under section 15, read with section 17 of the Act.
