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State of Haryana - Section

Section 9 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

9. Provisional certificate.

(1)The applicant shall apply to the authority for provisional certificate either in person, or by post or through web based online facility with the necessary information in a format as per Annexure 1. The fees for various sizes of clinical establishments shall be as follows, namely :-
Description Fee for Provisional Registration (Rupees)
51 to 100 beds 2000
101 to 300 beds 3000
301 to 500 beds 4000
Above 500 beds 5000
(2)The authority, or any person authorized in this behalf, shall provide the acknowledgment slip as per Annexure 2 immediately. Such acknowledgement slip shall be delivered by post or online, as the case may be.
(3)The authority shall within a period of ten days from the date of receipt of such application, grant to the applicant a certificate of provisional registration containing particulars as per Annexure 3 either by post or electronically.
(4)The fee shall be paid by a demand draft drawn /online transaction in favor of the authority concerned.
(5)Clinical establishments owned, controlled and managed by the Central Government or State Government or local authority or department of Government, shall be exempt from payment of fees for registration.
(6)In the event of any change of ownership or management, the clinical establishment shall intimate to the authority in writing within one month of such change.
(7)In case the provisional certificate is lost or destroyed, mutilated or damaged, the owner shall apply to the authority, to issue a duplicate certificate upon payment of fee of five hundred rupees and contain such particulars as per Annexure 4.
(8)The authority shall, within a period of forty-five days from the grant of provisional certificate, cause to be published it on the website of the Health Department, in the Official Gazette and two daily newspapers circulating in the area of which atleast one shall be in regional language for public at large.