Section 3 in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
3. Registration of private Clinical establishments.
(1)On or after the date of the commencement of this Act, no person shall carry on any private clinical establishment unless such private clinical establishment is duly registered, under this Act:Provided that every private clinical establishment in existence on the date of the commencement of this Act shall apply for registration within three months from that date:Provided further that every private clinical establishment in existence on the date of the commencement of this Act shall cease to carry on its business on the expiry of four months from that date unless such private clinical establishment has applied for registration and is so registered or till such application is disposed of whichever is earlier.(2)Every application for registration under sub-section (1) shall be made to the competent authority in such form and in such manner and shall be accompanied by such fee not exceeding five thousand rupees as may be prescribed.(3)No private Clinical establishment shall be registered under this Act unless the competent authority is satisfied that such private clinical establishment is in a position to provide such specilised services and facilities possess such skilled manpower and equipments and conditions as may be prescribed.
