Section 5 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
5. Cancellation of registration and licence.
- If at any time after any person has been registered in respect of any nursing home or clinical establishment and granted a licence therefor, the supervising authority is satisfied,-(i)that the terms of the licence are not being complied with; and(ii)that any of the grounds which would have entitled him to refuse the application for registration or licence, exist; or(iii)that the person registered and licensed, has been convicted of an offence punishable under this Act; or(iv)that any other person who has been convicted of an offence under this Act is materially interested in the nursing home or the clinical establishment.he may cancel such registration and licence.
