Section 10 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
10. Certificate of registration.
(1)On receipt of an application under section 9, the Authority shall, after holding an inquiry, if necessary, and after satisfying itself that the applicant has complied with all the requirements of this Act and the rules made thereunder, grant a certificate of registration in the prescribed form to the applicant in respect of his genetic clinic or genetic laboratory or genetic counselling centre, as the case may be.(2)If it is found that the applicant does not comply with the requirements of this Act and the rules made thereunder, the Authority may give reasonable time to the applicant to effect such compliance.(3)If, after the inquiry, and giving an opportunity to the applicant of being heard, the Authority is satisfied that the applicant has not complied with the requirements of this Act, and the rules made thereunder, it shall reject the application for registration after giving reasons therefor.(4)Every certificate of registration granted under sub-section (1) shall be renewed in such manner and after such period and on payment of such fees as may be prescribed.(5)The certificate of registration issued under sub-section (1) shall be displayed at some conspicuous place in the genetic clinic, genetic laboratory or genetic counselling centre, as the case may be.
