Section 33(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(1)Without prejudice to the other provisions of this Chapter, if any clinical establishment whether by itself or by any other person on it's behalf, while providing services causes injury to the service recipient or his death, due to negligence or any deficiency in providing service, it shall be lawful for the Tribunal, on substantiation of charges, to direct it to pay compensation to the victim or the legal representative of the victim, a sum-(a)not less than five lakh rupees in case of death;(b)not exceeding three lakh rupees in case of grievous injury; and(c)not exceeding one lakh rupees, in all other cases of injury:Provided that the compensation shall be paid at the earliest and in no case later than six months from the date of occurrence of the incident:Provided further that in case of death, an interim relief shall be paid to the next of the kin within thirty days of the incident.
