Section 7(4) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(4)In case of an application for renewal of registration, in addition to any of the grounds specified in sub-section (3), the Authority may refuse to renew such registration if the applicant has not complied with the terms and conditions under which any concessions have been extended to and availed by the private medical care establishment under any scheme formulated by the Government of India or the Government of Andhra Pradesh.
