Section 8 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
8. Restriction on opening of new institutions.
- Subject to the provisions of Section 9, no person other than a person authorised by the Central Government or the State Government shall, on or after the appointed day-(a)open, organise, maintain, manage or cause to be opened, organised, maintained or managed any institution professing to undertake, conduct, provide or offer any instruction in Ayurvedic and Unani-Tibbi Systems of medicine;(b)admit or offer admission on payment of fee or without such payment to any course of instruction in such system of medicine;(c)receive any donation, subscription or fee (by whatever name called) in respect of any institution imparting instruction in such system of medicine;(d)make any arrangement or hold out that arrangements have been made for lecture, coaching or tuition or experiments in any laboratory with a view to imparting instruction in such system of medicine.
