Section 42(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(8)After taking evidence of both sides and documents if any, filed by the parties, the adjudicating authority shall fix up a date for argument and after conclusion of such argument the adjudicating authority shall pass a judgment within a fortnight, copy of which has to be given to the both parties either by post or by otherwise on the application of the parties opted for copy of the judgment.
