Section 3(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)No person (except a place used for or intended to be used for consultation and treatment by a registered medical practitioner but shall not include the set up utilized solely for the purpose of consultation and advice by the registered medical practitioner), shall keep or carry on any clinical activity in any district unless he possesses a valid license obtained from the licensing authority and the district registrar of that district failing which shall attract penalty under section 27 of the Act.
