Section 16 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
16. Offences and Penalties.
- If the Registering Authority comes to a conclusion based on any enquiry report that any offence against any of the provisions under Sections 11, 12, 13 and 15 of this Act or these Rules has been committed by Establishment and there is over whelming evidence that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any Director, Manager, Doctor or any other Officer of the said Establishment, a case shall be filed either by Registering Authority or by an Officer authorized by it before the First Class Judicial Magistrate or a Metropolitan Magistrate, as the case may be, for trial.
