Section 28(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The "Denial of assured services" mentioned under sub-rule (1) means and includes-(a)non-provision of any of the assured services including non-provision of emergency treatment; or(b)provision of defective or sub-standard quality of assured services; or(c)any unethical or unfair trade practice, including but not restricted to recovery of money in excess of standard charges; or(d)violation of patient rights specified in the Act and rules; or(e)any such other deficiency, delay, defects, neglect or abuse as may be notified.
