Section 4(5) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(5)Every licence granted under sub-section (3) shall be upon such terms as may be prescribed and such terms may, inter alia, require,-(a)such precautions to be observed for safeguarding that the nursing home or the clinical establishment is not used for unsocial or immoral purposes or both;(b)such sanitary and hygienic measures to be taken and such accommodation to be provided as may be specified by the supervising authority;(c)such minimum equipment to be provided as may be specified by the supervising authority in this behalf;(d)in the case of nursing homes, records to be kept of persons received and accommodated and intimation to be given to specified authorities of births, deaths and miscarriages therein, and such statistics shall be transmitted each month, besides an annual report, to the concerned Ministry of the Central Government and to such other authorities as may be prescribed;(c)in the case of clinical establishment, records to be kept of persons investigated or treated therein, and such statistics shall be forwarded each month to the State Government and to the concerned Ministry of the Central Government.
