Section 33(11) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(11)The appeal fees collected by the an authority shall be deposited by the Authority concerned in a Nationalized bank account opened in the name of the official designation of the State Council and shall be utilized by the State Council and authority for the activities connected with the implementation of the provisions of the Act as approved by the State Council.SG AR Annexe{See rule 20 (1)}Application Form for Provisional Registration of Clinical Establishments
