Section 21(3) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(3)Every order made under sub-section (1) shall take immediate effect:Provided that the licensing authority, after issuance of prohibition order for reasons to be recorded in writing shall take steps to inform the police authority to restrain immediately the clinical establishment from carrying on health care related services.Explanation. - "Police authority" means an officer not below the rank of Inspectorin- Charge or Officer-in-Charge of the local Police Station area where the clinical establishment is situated.
