Section 11(2) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
(2)Procedure for Licensing of new establishments :-(a)Any new Clinical Establishment shall only be allowed to operate after obtaining a valid license, after Rules have been notified.(b)An applicant intending to set up a Clinical Establishment, after the notification of these Rules, shall apply to the concerned Supervisory Authority as per the format prescribed in Schedule 2 along with the fees prescribed in Schedule 3.(c)The Application form must indicate the date of commencement of Clinical Establishment which shall not be less than 30 days from the date of application.(d)The Supervisory Authority shall indicate a tentative date for inspection in its acknowledgement letter/receipt.(e)Where it is found on inspection that the Establishment does not fulfill the prescribed standards, Supervisory Authority may refuse to issue a license.(f)Where the establishment fails to obtain a license under these rules, the establishment shall have to apply afresh for license. The fee for application shall be same as prescribed for a new Clinical Establishment. Establishments applying for the second time under these Rules shall not be issued registration certificate and the establishments shall not be deemed to be registered.
