Section 12 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
12. Penalties and Fine.
- (A) (1) Whoever contravenes the provision made with regard to licensing under this Act or any rules made thereunder, shall be punishable with a fine of Rs. 20,000.(2)If a nursing home or a clinical establishment does not fulfill the eligibility norms as prescribed in this Act or rules made thereunder, it shall be punishable with a fine of Rs. 20,000.(3)If a nursing home or a clinical establishment fails to submit records or information which are lawfully required to be submitted under this Act or rules made thereunder, it shall be punishable with a fine of Rs. 5000, for each offence.(B)Conviction for offence under this Act. - If a nursing home or a clinical establishment commits an offence under Section 12 (A), shall be punishable with prescribed fine only for the first offence :Provided further that, if a nursing home or a clinical establishment is convicted of an offence under Section 12 (A) for the second time, it shall be liable for the imprisonment up to three years, or with fine of Rs. 50,000, or with both.
