Section 23(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)Unless mentioned otherwise, the clinical establishment shall submit all the mandatory reports mentioned in the Act or rules made thereunder to the Licensing Authority or to any such Reporting Officer subordinate to him as may be nominated by the Licensing Authority in hard copy form personally, or by messenger, or by registered post or any such effective manners as may be permitted by the licensing authority:Provided that, the Licensing Authority may consider submission in soft copy form in any technologically appropriate medium personally, or by messenger or electronically if authority is satisfied with such manner.
