Section 11(10) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(10)In the course of his/her treatment and hospital care, the patient or patient party shall have the right to be informed of the result of the evaluation or assessment; the nature and extent of his/her disease; any other additional or further contemplated healthcare intervention, including the possible complications and other pertinent facts, statistics or studies, regarding his/her illness, any change in the treatment plan before the change is made.
