Section 9 in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
9. Cancellation or Suspensions of Registration.
(1)If the Authority is satisfied suo motu or on a complaint that a private medical care establishment has violated any of the terms and conditions of the registration or any of the directions it has given or has contravened any of the provisions of this Act or the rules made thereunder, the Authority may order cancellation or suspension of the registration for such period as it may think fit:Provided that before a registration is cancelled the private medical care establishment shall be given an opportunity of making a representation. Provided further that where the Authority is of the opinion that it is necessary or expedient so to do in the public interest, it may, for reasons to be recorded in writing, suspend the registration of any private medical care establishment without issuing any notice.(2)On the cancellation or suspension of the Registration under sub-section (1) no person shall be thereafter admitted in the said establishment either as an in-patient or out-patient:Provided that a person already admitted in the said establishment before the registration is cancelled or, as the case may be, suspended, shall continue to be treated therein until he is discharged and on the discharge of the last of such persons, the said establishment shall be closed.
