Section 20(3) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(3)If an establishment is offering services in more than one category as specified under these rules the establishment will need to apply for a separate provisional or permanent registration for each category of establishment under sub section (1) of section 14 and section 30 of the Act. However, if a laboratory or diagnostic center is a part of an establishment providing outpatient care, no separate registration will be required.
