Section 4(i) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
(i)Copy of the inspection report pointing out the deficiencies, if any, shall be communicated to the Applicant-Establishment within seven days from the date of receipt of inspection report with a direction to rectify the deficiencies pointed out and inform the Registering Authority within a period of two months.
