Section 32 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
32. Penalties.
- In keeping with the provisions of sub sections (1),(2) and (3) and section 41 and sub-sections (1),(2) and (3) of section 42 of the Act, whoever carries on a clinical establishment without registration or whoever willfully disobeys any direction, or obstructs the authority or any officer or team authorized by it or withholds any such information or provides false information shall be liable to a monetary penalty.Whoever carried on a clinical establishment without registration, shall, on first contravention be liable to a monetary penalty up to ten times of registration fee for second contribution to a monetary penalty which may extend to twenty times of registration fee and for third time contravention to penalty which may extend to fifty times of registration fee and for any further contravention the registration will be rejected/cancelled.Whoever knowingly serves in a clinical establishment which is not duly registered under this Act, shall be liable to monetary penalty which may extend to twenty five thousand rupees.The penalty fees collected by the authorities shall be, deposited by the Authority concerned in a Nationalized bank account opened in the name of the official designation of the State Council concerned and shall be utilized by the Council and authority for the activities connected with the implementation of the provisions of the Act as approved by the Council.
