Section 21(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)In order to ensure the sanitation, hygiene, safety and security, the clinical establishment shall either obtain the authorization/license / No Objection Certificate under any such other relevant Acts or rules as may be notified 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 Acts/Rules as the case may be.
