Section 13(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)The clinical establishment shall ensure that-(a)the non-proprietary names of drugs shall be written in full before the usage of any abbreviation in the patient's medical record; and(b)all medication administered to the patient shall be recorded with date and time and signed by the concerned nursing staff; and(c)self administration of medications by patient shall be permitted only when specifically ordered in writing by a registered medical practitioner; and(d)any medication errors and adverse drug reactions shall be informed immediately to the prescribing Primary Consultant or RMO; and(e)any medication errors and adverse drug reactions shall be recorded in the patient's medical record; and(f)all medications shall be kept in properly labeled containers maintaining such appropriate storage conditions as recommended by the manufacturer.
