Section 8 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
8. Renewal of licence.
- Notwithstanding anything contained in this Act or any rules made thereunder, the licence granted under section (6) of this Act, shall have an initial validity of 5 years.After every five years this licence shall be put up for renewal before the supervisory authority, who may renew or otherwise the licence by following the procedure as may be prescribed.
