Section 11 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
11. Procedure for provisional registration of mental health establishments by Central Authority.
(1)Every mental health establishment under the control of the Central Government shall be registered with the Central Authority.(2)Every mental health establishment referred to in sub-rule (1) shall submit an application for provisional registration to the Central authority in Form-B, containing details as specified therein, along with a fee of rupees twenty thousand by way of a demand draft drawn in favour of the Chairperson, Central Mental Health Authority payable at New Delhi.(3)The Central Authority shall, on being satisfied that the mental health establishment fulfils all the requirements as specified in sections 65 and 66 of the Act, grant to such mental health establishment a provisional registration certificate in Form-C.
