Section 11(2) in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
(2)Every mental health establishment referred to in sub-rule (1) shall submit an application for provisional registration to the Central authority in Form-B, containing details as specified therein, along with a fee of rupees twenty thousand by way of a demand draft drawn in favour of the Chairperson, Central Mental Health Authority payable at New Delhi.
