Section 43(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)Any person shall be considered to have known that a claim, statement, or representation related to the Act or rules was false, incomplete, inaccurate or misleading, if the person knew, or by virtue of the person's position, authority, or responsibility shall have known, of the falsity, incompleteness, or inaccuracy of the claim, statement, or representation.
