Section 11(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)No clinical establishment shall provide or offer to provide any service to any service-recipient unless such recipient is registered under the registration system mentioned in sub-rule (1) and any such act shall be considered as a major deficiency under section 29 of the Act.Provided that a service recipient whose identity could not be determined shall be registered as such with immediate information to the nearest Police Station.Provided further, that, any service recipient may be provided for and administered with the Emergency medical treatment without waiting for registration.
