Section 5B(c) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(c)monitor, review and recommend to Government regarding the implementation of the conditions by those private medical care establishments who availed tax concessions or as the case may be, customs duty exemption from the Central Government on importing medical equipment, or obtained land or being recognised as a referral hospital by the State Government as the case may be, for the treatment of Government employees regarding giving free medical treatment of both inpatient and out-patient to the poor patients, white ration card holders or other categories as may be notified by the Government from time to time.
