Section 26(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)Subject to fulfillment of such terms and conditions, after conducting any inspection and/or enquiry in such a manner deemed fit, the State Prescribing Authority, if satisfied may either refuse such application by issuance of a written order thereof or grant such application by issuance of a 'No Objection Certificate' in such form containing such particulars as may be notified.
