Section 23(6) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(6)If the clinical establishment, during the period mentioned in the order of suspension-(a)still fails to comply with the improvement notice, the licensing authority may after giving the licensee an opportunity to show cause, cancel the license granted to him; or(b)complies with the improvement notice to the satisfaction of the licensing authority, he may revoke the suspension order within a reasonable period not exceeding fourteen days.
