Section 8(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The clinical establishment shall ensure that no service provider or any person associated with the clinical establishment shall -(a)directly or indirectly request, receive or participate in the division, transference, assignment, or splitting of a fee; or(b)directly or indirectly request, receive or profit by means of a credit or other valuable consideration as a commission, discount or gratuity,in connection with (i) the furnishing of healthcare or non-health care related service; or (ii) the sale, rental, supplying or furnishing of drug, equipment, medical supplies and medical devices.
