Section 4(3) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(3)The supervising authority, if satisfied that the applicant and the nursing home or the clinical establishment, as the case may be, fulfils such conditions as may be prescribed, shall register the applicant in respect of such nursing home or clinical establishment and shall grant him a certificate of registration in relation to the nursing home or clinical establishment, as the case may be, and a licence therefor in such form as may be prescribed.
