Section 34 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
34. Offences and punishments.
(1)Notwithstanding anything contained in this Act, if any person-(a)violates the conditions of registration and license under this Act, he shall be liable for imprisonment which may extend to three years; or(b)causes death or injury of patient or service recipients due to negligence, shall be liable to punishment as provided in the Indian Penal Code, 1860.(2)The prosecution, trial etc. for the purpose of sub-section (1) shall be as per the provision contained under the Code of Criminal Procedure, 1973.
