Section 18(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The clinical establishment shall exercise reasonable care and take all necessary measures including generation and maintenance of such standards of registers and records in such a manner as specified in schedule VI in order to ensure proper patient care, and legal formalities including medico-legal formalities. The clinical establishments shall also abide by the conditions laid down in section 7 of sub-section 3 (n) of the Act.
