Section 4(1) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(1)Every person intending to open, keep or carry on a nursing home or a clinical establishment shall make every year on or before 30th April, an application to the supervising authority for registration in respect of the nursing home or the clinical establishment and for the grant of a licence therefor, or for the renewal of registration and the licence :Provided that nothing in this section or in Section 3 shall apply in the case of a nursing home or a clinical establishment which is in existence in any area at the date of the commencement of this Act in that area for a period of three months from such date or if an application for registration and the grant of a licence is made within that period in accordance with sub-section (2), until such application has been finally disposed of.
