Section 22 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
22. Particulars of the Registration fee paid (D.D No., Name f the Bank, and Date)
I hereby declare that the information furnished above is true to the best of my knowledge and belief and if it is found that any wrong information is furnished or suppressed the arterial facts, I will take full responsibility for the consequential action as per law.Place:Dated:(Signature)(Name and Designation and full address with official seal.)Form II(See rule 4 (d))AcknowledgementThe application in Form 1 in duplicate for grant/renewal of registration of Allopathic Private Medical Care Establishment submitted by .......................(Name and address of applicant) has been received by the Registration Authority .................On.............(date).* The list of enclosures attached to the application in Form I has been verified with the enclosures submitted and found to be correct.Or*On verification it is found that the following documents mentioned in the list of enclosures are not actually enclosed.i.ii.iiii.iv.v.This Acknowledgement does not confer any rights on the applicant for grant or renewal of registration.(..............................)Signature and Designation of Registration Authority, or authorized person in the Office of the Appropriate Authority.Date:Place:SealForm III(See Rule 4 (F))Government of Andhra PradeshHealth Medical and Family Welfare DepartmentDistrict Registering AuthorityCertificate of Temporary Registration of Allopathic Private Medical Care Establishments(Valid for 90 days from the date of issue)
