Section 12(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(1)The clinical establishment shall apply for renewal of provisional registration within thirty days before the expiry of the validity of the certificate of provisional registration. In case the application for renewal is not submitted within the stipulated period, the authority shall allow for renewal of registration on payment of the renewal amount as specified in Annexure 9 and penalty of fifty rupees per day till the date of renewal.
