Section 9(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)In order to maintain the dignity of the patient, the clinical establishment shall take all necessary steps to minimize the use of restraints or use of a monitoring device on patients, whenever possible:Provided that the clinical establishment may restrain a patient or use a monitoring device on her under the following terms and conditions, subject to the consent obtained from the patient or patient party and authorization of the primary Consultant(a)if it is necessary to prevent serious bodily harm to her or to another person; and(b)if it gives her greater freedom or greater enjoyment of life; and(c)if such other terms and conditions as may be notified for restraining a patient or for using a monitoring device on her are met.Explanation 1. - 'restrain' means, with respect to a person, to place the person under control by the minimal use of such force, mechanical means or chemicals as is reasonable having regard to the person's physical and mental condition, and "restraint" has a corresponding meaning.Explanation 2. - For the purpose of this rule, 'monitoring devices' are devices that are used to prevent serious bodily harm to a patient or to others, but not monitoring devices that are used for other diagnostic or treatment purposes.
