Section 12(2) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(2)A clinical establishment which has not applied for renewal of registration till the expiry of validity of certificate of permanent registration shall be liable to penalties as per Annexure 9 and penalty for delay in filing application for renewal at the rate of fifty rupees per day after the expiry of the valid registration:Provided that in case the renewal application has been submitted alongwith requisite fees and penalties as per Annexure 9, the clinical establishment shall be allowed to continue to function till the decision of the authority;
