Section 8 in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
8. Inspection or Enquiry.
(1)The authority may cause an inspection or enquiry in respect of any private medical care establishment, its buildings, laboratories and equipment and also the work conducted or done by such establishment, to be made by any team of atleast two officers, one of whom will be a Medical Officer, duly authorized by the Authority in this behalf.(2)Any such team, upon receipt of a complaint or information in any form with due authorization by the Authority in this behalf may enter any private medical care establishment at any time with or without giving notice, examine and inspect any equipment, articles or documents and seize and take out there from and retain the same as long as may be necessary for the purposes of examination, analysis, investigation or evidence.(3)The Authority shall communicate to the private medical care establishments its view with reference to the results of such inspection or inquiry and direct the establishment to undertake such steps within such period as it may deem necessary and the said establishment shall comply with the said directions:Provided that no such directions shall be given without providing the said establishment an opportunity of making a representation.
