Section 13 in The Mental Healthcare (State Mental Health Authority) Rules, 2018
13. Issue of duplicate certificate.
- Where a certificate of registration granted to a mental health establishment is destroyed or lost or mutilated or damaged, the State Authority may issue a duplicate certificate on an application made by such establishment along with a fee of rupees two thousand by way of a demand draft drawn in favor of the Chairperson, State Mental Health Authority payable at the place where the State Authority is situated.
