Section 12(2) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(2)Without prejudice to the generality of the provisions of sub-section (1), the rules referred to in that sub-section may provide for all or any of the following matters, namely-(a)registration of institutions imparting instruction in Naturopathy or Yoga Therapy on the date of commencement of such rules;(b)provision for obtaining prior permission for opening or establishing new institutions in which instruction in Naturopathy or Yoga Therapy is to be imparted;(c)imposition of terms and conditions on which the institutions re-referred to in clauses (a) and (b) shall be allowed to continue;(d)provision for periodical inspection of the institutions referred to in clauses (a) and (b) by officers authorised under the rules;(e)empowering the State Government or the officers authorised by it to call for such information, statement or returns from the management of institutions referred to in clauses (a) and (b), and on such intervals as may be prescribed;(f)provision for imposition of penalty on persons who contravene the provisions of such rules or who fail to comply with any lawful directions issued thereunder.
