Section 17 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
17. Equipment, Drugs and Medical Supplies Standards.
(1)The clinical establishment shall provide such equipment, machineries, medical devices, or any other medical supplies which are of acceptable standard to render the services offered by that type of clinical establishment and to ensure such standard the clinical establishment shall comply with the minimum standards of equipment, machineries, medical devices, or medical supplies as specified in schedule III.(2)The clinical establishment shall permit or allow the use of equipment, machineries, medical devices, or any other medical supplies only after being reasonably satisfied about the quality of such medical supplies and the use of unsafe or sub-standard equipment machineries, medical devices or medical supplies shall be treated as a major deficiency under section 29 of the Act.(3)All the medical supplies necessary for the patient accommodated in a clinical establishment shall ordinarily be supplied from the stock of that clinical establishment at a reasonable cost not exceeding Maximum Retail Price (MRP) and the cost of such medical supplies shall be recovered from the patient only after presentation of a claim in form of an itemized bill issued by that clinical establishment:Provided that, in exceptional cases of non-availability of such supplies, the patient party may be asked to procure such medical supplies by the clinical establishment upon receiving such instruction from the clinical establishment along with the prescription from the Primary Consultant or Resident Medical Officer (RMO). The clinical establishments shall also try to abide by the conditions laid down in section 7 of sub-section 3 (r) of the Act.(4)The clinical establishment shall generate and maintain a complete inventory of drugs, medical devices and consumables in a stock-book as a part of mandatory record keeping containing relevant particulars like (i) batch No, (ii) expiry date etc. and any other particulars as may be notified in such a manner which may enable anyone to verify the actual consumption of drugs, medical devices and medical supplies by a particular patient.(5)The clinical establishment shall generate and maintain a complete inventory of all major equipment furniture and machineries in a 'Dead stock register' and a separate 'logbook' for each of such as a part of mandatory record keeping containing such appropriate particulars as may be notified.
