Section 4(k) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
(k)If the applicant-establishment does not comply with the direction to rectify the deficiencies pointed out in the inspection report within a period of two months, the defaulting applicant - establishment may be given extension of a further period of one month by imposing 50% of the registration fee as penalty.
