Section 29(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Unless suspended or cancelled earlier or otherwise mentioned, the license granted shall ordinarily be valid and subsisting, for a period of 1 (one) year from the date on which it is granted:Provided that, the licensing authority may grant a license with a validity period upto 3 (three) years if applied for and opted by the applicant in application made under rule 34 subject to advance remittance of stipulated License fee applicable for the period and compliance with all terms and conditions of licensing.
