Section 11 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
11. Application for provisional certificate of registration.
(1)For the purposes of provisional certificate of registration of the clinical establishment, an application in such form along with such fee and details as may be prescribed, shall be made to the authority.(2)The application shall be made in person, or by post, or online.(3)If any clinical establishment is in existence at the time of the commencement of this Act, an application for its registration shall be made within three months from the date of the commencement of this Act and a clinical establishment which comes into existence after the commencement of this Act shall apply for its registration before starting its operations.(4)If any clinical establishment is already registered under any existing law requiring registration of such establishment, even then it shall apply for registration as referred to in sub-section (1).(5)If any clinical establishment is offering services in more than one category then such establishment shall apply for separate registration for each such category:Provided that if diagnostic centre (basic lab facilities) is a part of the hospital, no separate registration is required.
