Section 22(1) in The Karnataka Private Medical Establishments Act, 2007
(1)Without prejudice to the provisions of section 19, if on a report made by the authorised officer under sub-section (1) of section 21 or otherwise the Registration Authority has reason to believe that any Private Medical Establishment is run or maintained without registration under section 7, it may order immediate closure of such Private Medical Establishment and also seal the premises: Provided that no order under this sub-section shall be made without giving an opportunity of being heard to the person likely to be affected thereby.
