Section 3 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
3. Nursing home or clinical establishment not to be opened, kept or carried on without registration and licence.
- No person shall open, keep or carry on a nursing home or a clinical establishment without being registered in respect thereof and except under and in accordance with the terms of a licence granted therefor.Explanation. - The expression "carry on a nursing home" means to receive person in a nursing home for any of the purposes mentioned in clause (c) of Section 2 and to provide treatment or nursing or both for them.
