Section 17(1) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
(1)Every Clinical Establishment shall ensure that the patient and/or a person authorized by him/ her receives following :-(a)The relevant information about the nature, cause, likely outcome of the present illness/treatment/operation.(b)The relevant information about expected costs and complications.(c)An access to his/her clinical records, at all times during admission and treatment and after discharge.(d)Photocopy of medical records after discharge or death (after paying fees for photocopy, if necessary).(e)A discharge summary at the time of discharge, which should contain date of admission/discharge, diagnosis, treatment given, operations, investigations, and follow up.
