Section 7 in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
7. Certification of Registration.
(1)On receipt of an application made under Section 6, the authority may, if satisfied after causing such enquiry as may be considered necessary to be made and in accordance with such criteria as may be prescribed, issue a certificate of registration to the private medical care establishment subject to such terms and conditions as may by prescribed or, for reasons to be recorded in writing, refuse to register the private medical care establishment;Provided that no order refusing to register a private medical care establishment shall be passed unless the applicant has been given an opportunity of being heard;Provided further that an application for registration shall be disposed of by the Authority within such time as may be prescribed;(2)Every certificate of registration shall be valid for a period of five years and may be renewed for a further period of five years at a time.(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.(4)In case of an application for renewal of registration, in addition to any of the grounds specified in sub-section (3), the Authority may refuse to renew such registration if the applicant has not complied with the terms and conditions under which any concessions have been extended to and availed by the private medical care establishment under any scheme formulated by the Government of India or the Government of Andhra Pradesh.
