Section 27 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
27. Certificate to be non-transferable.
(1)The certificate of provisional or permanent registration shall be non-transferable.(2)In the event of change of ownership or management, or change of category, or location, or upon the withdrawal or addition of some facility provided, the clinical establishment shall inform the concerned registration authority of such change in such manner, as may be prescribed and such clinical establishment shall apply afresh for the grant of certificate of registration alongwith such fees, as may be prescribed.(3)In the event of ceasing to function as a clinical establishment, the certificate of registration in respect of such clinical establishment shall be surrendered to the concerned registration authority.
