Section 26(12) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(12)Notwithstanding anything contained in rule 5, the clinical establishment or any service-provider attached to it may render service at a medical camp organized in the interest of public health only after obtaining expressed permission in the form of a camp-license from the respective licensing authority.Explanation 1. 'Medical camp' means a transient or interim gathering of service-recipient in a shelter or enclosure on a site other than the place registered under this rule. The shelter or enclosure may be of portable nature that is not permanently attached to the ground.Explanation 2. 'camp organized for the interest of public health' shall include medical relief camps organized to provide medical care during public health emergencies; or outreach camps to provide medical care to the community living in 'hard-to-reach' areas/vulnerable areas; or any mass screening camp to detect/determine any disease/disability/condition of public health importance; or any such camps but shall not include camps to generate public awareness or to impart health education only without any provision for medical care; or blood donation camp; or any such camps as may be notified.
