Section 32(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(9)The clinical establishment shall ensure that the patient, registered under a Primary Consultant practicing a particular system of medicine, is not administered treatment by any Registered medical practitioner practicing another system of medicine without the informed written consent of the patient.Explanation. 'treatment' means administration of any one or combination of therapies under any recognized system of medicine by a Registered Medical practitioner to a person for restoring or maintaining her health.
