Section 9(3) in The Assam Health Establishments Act, 1993
(3)The Health Authority shall reject an application within forty-five days from the date of receipt of the application, if it is satisfied that-(a)the applicant or the health establishment does not fulfil the conditions specified under section 10 ;(b)the real object of the applicant is to use or allow the health establishment to be used for immoral purposes ;(c)there is no adequate provisions for maintaining hygienic/sanitary condition to the detriment of the locality in which the health establishment is proposed to be established ;(d)in the case of nursing home other than maternity home that such nursing home is not or will not be under the charge of a medical practitioner resident therein round the clock and that the nursing of persons received, admitted and accommodated therein is not or will not be under the superintendence of a nurse resident therein round the clock; or(e)in the case of a maternity home that such maternity home is not or will not be under the charge of a medical practitioner resident therein round the clock and that the attendance on every woman before at, or after child-birth or on any child born is not or will not be under the superintendence of a midwife resident therein round the clock.
