Section 21(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)In order to ensure the safety and security, the clinical establishment shall either obtain the authorization/license / No Objection Certificate under the West Bengal Fire and Emergency Service Act, 1950 and shall submit a copy of such authorization/license / No Objection Certificate along with the application for new clinical establishment license/renewal thereof or shall submit a self-declaration in the form of an affidavit as a part of statuary Clinical Establishment Form III along with the application that she shall abide by the provisions of such Act.
