Section 3 in The Maharashtra Nursing Home Registration Act, 1949
3. Prohibition to carry on nursing home without registration. —
No person shall carry on a nursing home unless he has been duly registered in respect of such nursing home and the registration in respect thereof has not been cancelled under section 7:Provided that nothing in this section shall apply in the case of a nursing home which is in existence in any area at the date of the coming into force of section 3 in that area for a period of three months from such date or if an application for registration is made within that period in accordance with the provisions of section 4 until such application is finally disposed of.
