Section 21(14) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(14)In order to maintain a conducive atmosphere and a safe and secure environment in the premises for all persons present there particularly the patient in confinement, the clinical establishment shall exercise reasonable care and take all necessary measures including measures to prevent the occurrence of any events of patient abuse or misappropriation of patient property and any failure to take such measures shall be treated as major deficiency under section 29 of the Act.Explanation 1. "Patient abuse" means the willful infliction of physical or mental injury of a patient or unreasonable confinement, intimidation, or punishment that results in pain, physical or mental harm, or mental anguish of a patient.Explanation 2. "Misappropriation of patient property" means exploitation, deliberate misplacement, or wrongful use or taking of a patient's property, whether temporary or permanent, without authorization by the patient or the patient party.
