Section 15(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)The clinical establishment shall ensure that all cases of death, which have taken place there, are being declared as soon as possible and are issued with a proper death certificate and all such cases are recorded in a death register thereof:Provided that the clinical establishment is not compelled to issue a death certificate in case of 'brought-dead' patient.
