Section 30(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The licensing authority, as District Registrar, shall generate and maintain a register in statutory Clinical Establishment Form VI to be known as the District Register of clinical establishments for recording the details in respect of clinical establishments of that district.Explanation. - 'district' means the administrative district or such health district as may be notified.
