Section 42(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)If after receiving the complaint referred to under sub-rule (1), the accused party does not appear or omits or fails to take any action to represent case within the time given by the Adjudicating Authority, the Adjudicating Authority shall proceed to settle the complaint on the basis of evidence brought to its notice by the Accuser.
