Section 24(1) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
(1)The various fees charged for provisional and permanent registration, renewal, late application, duplicate certificate, change of ownership, management or name of establishment is prescribed in SGF Annexe under section 14 read with section 19, sub-section (1) of section 20, section 22; section 24 and sub-section (2) of section 35 of the Act. Clinical Establishments owned, controlled and managed by the Central/State Government or a local authority or a department of Government, shall be exempt from payment of fees for registration. The fees prescribed for various categories of clinical establishments may be revised by the State Council through a notification to be issued by the State Government. The fee shall be paid by a demand draft drawn/online transaction in favor of the Authority concerned as specified under sub section (1) 14 and section 30 of the Act. The fees collected by the Authorities for registration of the Clinical Establishments shall be, deposited by the Authority concerned in a Nationalized scheduled bank account opened in the name of the official designation of the Authority for the activities connected with the implementation of the provisions of the Act and these rules as approved by the Authority.
