Section 17 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
17. Extension of provisional registration.
(1)Only in unavoidable or special circumstances, the provisional registration may be extended for such period, in such manner and subject to the payment of such fees, as may be prescribed.(2)The application for extension of provisional registration shall be made thirty days before the expiry of the validity of the certificate of provisional registration and in case the application for extension is made after the expiry of the provisional registration, the concerned registration authority shall allow the extension of provisional registration upon the payment of such enhanced fees, as may be prescribed.
