Section 7(d) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
(d)If the establishment dies not represent either by authorized person or a legal practitioner, the Registering Authority may proceed with the documentary evidence available with it and determine the case and order cancellation of Certificate of Registration or revoke the suspension of the Certificate of Registration by recording the reasons. The said order has to be communicated to the Establishment within three days from the date of such order in the prescribed Form IX annexed to these rules.
