Section 25(1) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(1)If, at any time, after any clinical establishment has been registered, the Authority or the Council is satisfied that,-(a)the conditions of the registration are not complied with; or(b)the clinical establishment has knowingly or negligently carried out an act that is harmful to the health of the person seeking care from the clinical establishment, it may issue notice to the clinical establishment to show cause why its registration should not be cancelled for the reasons to be mentioned in the notice.
