Section 7(3) in Andhra Pradesh 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, dated 6.1.2006.](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.
