Section 9 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
9. Register of clinical establishments.
(1)The licensing authority shall maintain in digital or in such form and containing such particulars, as may be prescribed by the State Government, a register to be known as the District Register of Clinical Establishments in respect of clinical establishments of the district.(2)Each licensing authority shall supply in digital or in such other prescribed format to the State Registrar of clinical establishments a copy of every entry made in the register of clinical establishments in such manner, as may be prescribed to ensure that the State Register is up-to-date.
