Section 7(3) in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002
(3)The Authority may refuse to register a private medical care establishment, if it is satisfied that, -(a)[ the applicant in the event of having been convicted of an offence; or] [Substituted by Act No.14 of 2006.](b)the private medical care establishment does not have,-(i)the financial capability to maintain the institution for which the registration is sought; or(ii)the infrastructure including buildings, facilities for disposal of medical waste, essential medical equipment including protection measures from radiation and such other facilities as may be prescribed; or(iii)the qualified personnel medical, paramedical and other staff, as may be prescribed; or(iv)the standards of sanitation and hygiene as may be prescribed; or(v)any other matter which may be prescribed by the rules;(c)the private medical care establishment is likely to be used for purposes other than the purposes for which the registration is being sought.
