Section 9 in Telangana Vaidya Vidhana Parishad Act, 1986
9. Levy of fee by the Commissionerate etc.
- For the purpose of this Act, the Commissionerate may,-(a)levy fees, or other charges from such person or class of persons making use of the services of dispensary or hospital in accordance with such regulations as may be prescribed;(b)to defray operating expenses, and to ensure better up keep and hygenic conditions and sustained improvement of the dispensaries or hospitals;(c)to continuously update equipment and modernise the services so as to keep pace with the advancement in the medical care facilities to the public and to provide up-to-date facilities to the public;(d)effect repayment of loans and other borrowing;(e)provide for such other purposes, beneficial to the promotion of medical care, as the Commissionerate may determine.
