Section 46(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Notwithstanding anything contained in chapter II to chapter IV, in order to provide the registration and regulation of the single doctor establishment, the following provisions shall be complied with in exercise of the power conferred by section 8 of the Act.Explanation. 'Medical Consultation Clinic' for the purpose of single doctor clinical establishment means a medical clinic having only one Registered medical practitioner who is the owner of that clinic but not for a 'Medical Consultation Clinic' used for or intended to be used for consultation & treatment by a Registered medical practitioner but shall not include the set up utilized solely for the purpose of consultation and advice by the Registered medical practitioner.
