- In this Chapter, -(a)"hospital" means any establishments or premises used or intended to be used, for the reception or accommodation of persons suffering from any sickness, injury or infirmity, whether of body or mind, and the providing of treatment or nursing or both for them and includes a maternity home but does not include any hospital or nursing homes licenced under the Mental Health Act, 1987 (Central Act 14 of 1987) and institutions for the care of mentally retarded persons and leprosy patients and institutions run by Government or voluntary organisations for the care and welfare of the aged;(b)"maternity home" means an establishment where women are usually received and accommodated for the purpose of confinement and anti-natal and post-natal care in connection with child birth or anything connected there with;(c)"Private hospital" means any hospital other than a hospital belonging to or administrated by the Central Government or State Government;(d)"private paramedical institution" includes clinical laboratory, X-ray unit, blood bank, scanning centres, [nursing schools] [Added by Act 14 of 1999, w.e.f. 24-3-1999.] etc., under private ownership and also includes training centers relating to the relevent subjects.
