Section 11 in The Assam Health Establishments Act, 1993
11. Renewal.
- A licence may be renewed from time to time on an application made to the Health Authority in such form and accompanied by such fees as may be prescribed and every such application be made-(a)in case of nursing home, maternity home or Hospital not less than, ninety days in advance ;(b)in case of clinical laboratory, physiothera-pay establishment, thirty days in advance ;(c)in case of any other health establishment, not less than sixty days in advance:Provided that the renewal of a licence my be refused if the Health Authority is satisfied that-(i)the licencee is not in a position to provide the minimum facilities prescribed for the admission, treatment or care and diagnostic services therein of patients, pregnant women ; or(ii)the licence is not in a position to provide in medical a medical practitioner who is qualified to take charge of the nursing home or Hospital, maternity home, clinical laboratory and physiotherapy establishment; or(iii)the licence has contravened any of the provisions of this Act or any rules made thereunder.
