Section 3(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)Any clinical establishment with existing valid license intending to change or bring out any modifications or additions or changes in situation of, layout or of staff belonging to, or any other particulars under sub-section (2) of section 12 of the Act or any other information based on which the license was granted, which does not require issuance of new license under sub-rule (5), it has to convey such information to the Licensing Authority with specific mention as to the exact date (s) on which such changes have taken place immediately and in any case not later than 30 (thirty) days after such change.Explanation. - Such changes shall include but not limited to closure, or temporary suspension of a service facility or any such changes as may be notified.
