Section 21(15) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(15)In order to ensure such atmosphere and environment under sub-rule (11), the clinical establishment shall have the right to impose reasonable restriction regarding entry and movement of the patient, patient party, escorts of the patient and visitors in the premises of the clinical establishment and formulate regulation or SOP thereof:Provided that, the patient has the right to communicate with the patient party and to receive visitors subject to such reasonable restriction.
