Section 5 in THE BOMBAY NURSING HOMES REGISTRATION(AMENDMENT) ACT, 2005
5. Amendment of section 12 of Bom. XV of 1949 :- In section 12 of the principal Act,-
(a)for the words "fifty rupees" the words "five thousand rupees" shall be substituted;(b)for the words "fifteen rupees" the words "fifty rupees" shall be substituted. 6. Amendment of section 16 of Bom. XV of 1949 :- In section 16 of the principal Act, in sub-section (2), to clause (b), the following proviso shall be added, namely :-"Provided that, the State Government may prescribe different rates of fees for registration of nursing homes, having regard to the area in which such nursing home is situated, the number of beds therein, the number of specialisations offered in such nursing home;"
