Section 5(3) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(3)The legal representative of the certificate holder referred to in sub-section (2) shall, if he intends to continue the maintenance of the Clinical Establishment after the expiry of the period referred to in sub-section (2), make, at least one month before the expiry of such period, an application to the Appropriate Authority for the grant of a fresh certificate of registration for the maintenance of such establishment and the provisions of section 4 shall apply in relation to such application as they apply in relation to an application made under section 3.
