Section 4 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
4. Penalty for failure to obtain licence.
- Whoever runs a nursing home or a clinical establishment as defined in this Act without obtaining a licence shall be punishable with a fine of Rs. 20,000.
