Section 4 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
4. Application for certificate of registration.
(1)Every person, who continues to maintain, at the commencement of this Act, a clinical establishment, shall, if the said person intends to continue the maintenance of such establishment after the expiry of the period referred to in Clause (a) of Sub-section (2) of Section 3, make, at least one month before the expiry of such period, an application to the supervising authority for the grant of a certificate of registration.(2)A person, who intends to establish or maintain, after the commencement of this Act, a clinical establishment shall make an application to the supervising authority for the grant of a certificate of registration.(3)Every application under Sub-section (1) or Sub-section (2) shall be in such form and be accompanied by such fee as may be prescribed.
