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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

4. Registration.

(a)The Allopathic Private Medical Care Establishment shall submit the application in the prescribed in Form-I (in duplicate) to District Registering Authority i.e. DM and HO of the District concerned for registration of Private Medical Care Establishments along with the fees prescribed in Rule 14.
(b)If a private medical care establishment is offering services in more than one category as specified in the table given below, the establishment shall apply for separate registration for each type of category: -
Category No. Description of Establishment
1. Clinics/consultation rooms (Solo Practitioners)
2. Poly Clinics (Group Practitioners)
3. Hospitals/Nursing Homes less than 20 beds
4. Hospitals/Nursing Homes with 21 to 50 beds
5. Hospitals/Nursing Homes with 51 to 100 beds
6. Hospitals/Nursing Homes with 101 to 200 beds
7. Hospitals/Nursing Homes with more than 200 beds
8. Diagnostic Centers (Basic Lab facilities)
9. Diagnostic Centres with Hi-end equipment (CT etc.)
10. Physiotherapy Units
11. Dental Clinics/Hospitals
(c)If a diagnostic center is a part of a hospital, no separate registration is required...
(d)The Chairman of the District Registration Authority or any person in his office authorized in this behalf, shall acknowledge the receipt of the application for registration immediately in the acknowledgement slip prescribed in Form II annexed to these rules if delivered at the office of the Authority, or not later than the next working day if received by post.
(e)The fee shall be paid by a demand draft from any Nationalised Bank drawn in favour of the District Registering Authority of the District concerned.
(f)As soon as an application is filed, a temporary registration certificate in Form-Ill annexed to these rules shall be issued for a period of ninety days from the date of issue to the Applicant-Establishment.
(g)On receipt of an application for registration, the Registering Authority shall conduct an inspection of the establishment within ten days by a team of two doctors, one of whom shall be a Member of either the District Registration Authority or the District Level Advisory Committee.
(h)The inspection Team so, constituted by the Registering Authority shall inspect and submit a report with reference to the availability of minimum standards prescribed in Appendix-I and also detailing the specific deficiencies to be corrected, if any.
(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.
(j)The Applicant-Establishment shall cooperate and provide all the relevant information and necessary assistance to the inspection team for satisfactory completion of the inspection formalities. Refusal of entry of inspection teams to the Applicant-Establishment and non-cooperation during inspection is liable for rejection of the application for registration.
(k)If the applicant-establishment does not comply with the direction to rectify the deficiencies pointed out in the inspection report within a period of two months, the defaulting applicant - establishment may be given extension of a further period of one month by imposing 50% of the registration fee as penalty.
(l)If the defaulting applicant-establishment does not comply with the direction to rectify the deficiencies pointed out in the inspection report, even after the expiry of the extended period of one month, the temporary registration granted to Establishment shall be cancelled, under provisions of Section-9.