Section 47(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Notwithstanding anything contained in rule 5, the Doctor shall provide adequate accommodation for the purpose of providing such healthcare appropriate for it.Explanation. - 'adequate accommodation' means that the medical clinic has provided (i) a space for Patient examination; (ii) sitting arrangement for doctor and patient; (iii) waiting space for patient; (iv) access to toilet, and drinking water; and (v) adequate lighting and ventilation arrangement.
