Section 11 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
11. Fees to be charged.
(1)The various fees for provisional and permanent registration, renewal, late application, duplicate certificate, change of ownership, management or name of establishment shall be charged as specified in Schedule.(2)The clinical establishments owned, controlled and managed by the Government (Central State or Local Authority) or Department of Government, shall be exempted from payment of fees as mentioned in sub-rule (1).(3)The fee shall be paid by a demand draft drawn online transaction in favour of the Authority concerned as specified under sub-section(1) of section 14 or section 24 of the Act, as the case may be.(4)[ All tax and fee etc. imposed by the Government or any other local authority shall be paid by the Clinical Establishment and after establishment of Clinical Establishment, if any additional amount of tax or fees etc. is payable the Authority shall coordinate in payment of such tax or fees etc.] [Added by Notification No. G.S.R. 63, dated 17.3.2015 (w.e.f. 5.6.2013).].
