Section 19(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(1)Application for renewal of registration and license shall be made at least a period of thirty days before the date of expiry of the validity of the registration and license:Provided that in case the application for renewal is made-(a)after the said period but before the date of expiry of the validity of the registration and license; or(b)after expiry of the validity of the registration and license,the licensing authority shall allow renewal of registration and license on payment of such enhanced fee for each day and on such terms and conditions, as may be prescribed.
