Section 2(12) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(12)"informed consent" means consent given by a person for a proposed specific intervention, without any force, undue influence, fraud, threat, mistake or misrepresentation, and obtained after disclosing to such person the adequate information including risks and benefits of, and alternatives to, the proposed intervention in a language and manner understood by such person with no binding to consent after being informed;
