Section 34 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
34. Application and Accompanied evidence.
(1)Under sub-section (1) of section 12 of the Act, to obtain the license or renewal thereof, any person, who intends to commence, keep or carry on a clinical establishment, has to submit an application in statutory CE Form I to the respective licensing authority.(2)Under sub-section (2) of section 12 of the Act, unless mentioned otherwise, the following documents are to be submitted as evidence of having met the requirements of minimum standards along with the application made under sub-rule (1):-(a)copy of the current rent receipt, rent agreement / registred lease deed, consent letter issued by the owner etc. as mentioned in rule 5;(b)copy of plan for construction or modification, approved by the Appropriate Authority, under rule 5;(c)copy of building completion certificate, issued by the Appropriate Authority, under rule 5;(d)sketch map showing detailed position and floor measurement of the different facilities under rule 5;(e)copy of 'No objection certificate' from the Government regarding government employee under rule 6;(f)copies of Offer letters & Acceptance letters under rule 7;(g)copies of certificates of Registration and certificate of qualification all Medical, nursing and paramedical Professional empanelled by the clinical establishment under rule 7;(h)copy of certificate of arrangement or affiliation with reference laboratory by a collection centre under rule 13;(i)copy of agreement related to concession or free treatment facilities as mentioned in rule 20, if applicable;(j)copy of trade license / certificate of enlistment issued by Local body under rule 21;(k)copies of authorization/license / No Objection Certificate or a self-declaration in the form of an affidavit in relation to compliance of 'different Acts and rules' as mentioned in rule 21;(l)copy of Information Brochure under rule 22;(m)copy of acknowledgement of reports under rule 23 in case of application of renewal of license;(n)copy of the Regulation/ Standard Operating Procedure (SOP) of the clinical establishment, if any, under rule 27;(o)duplicate license in case of application for renewal under rule 29;(p)copy of Treasury Challan / GRIPPS (e-transfer of fee) regarding deposit of License fee under rule 40;(q)copy of The tax receipt [property tax] from the Local body under rule 40;(r)copy of Memorandum/Articles of Association Partnership deed, Self declaration in case of Collective proprietorship or company or organization as mentioned in rule 44;(s)any other additional document mentioned elsewhere in the Act or rules;(t)copy of Fire License is any; and(u)any such other document as may be notified.(3)To obtain an amended license as mentioned in rule 3, the applicant has to submit an application in statutory Clinical Establishment Form I along with the required supporting documents and the stipulated License fee to the respective Licensing Authority.(4)The applicant shall submit a self-declaration as per statutory Clinical Establishment Form III in the form of an Affidavit on requisite stamp paper sworn by him to the licensing authority(5)All the supporting documents along with the application form properly filled in respect of all particulars under a cover letter/forwarding letter to the Licensing Authority shall be submitted in any effective manner and the clinical establishment shall ensure that the Licensing Authority always has up-to-date information on their establishments and it shall convey any changes in the particulars already submitted in the application form forthwith.(6)Copy of documents mentioned in this rule means self-attested original or self-attested photocopy/digital copy of such original documents.(7)Under section 13 of the Act, the applicant, for obtaining a duplicate copy of license, shall submit an application in statutory Clinical Establishment Form I to the licensing Authority accompanied by the supporting document(s) in favour of loss, destruction mutilation or damage along with an application processing fee amounting one percent of the stipulated License fee mentioned in rule 40.
