Section 21(6) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(6)The concerned licensing authority shall issue a certificate to the effect that the clinical establishment has taken sufficient measures justifying lifting of the prohibition order, within seven days of his being satisfied on an application made by the clinical establishment for such a certificate or the said officer shall-(a)determine, as soon as is reasonably practicable and in any event within fourteen days, whether or not he is so satisfied; and(b)if he determines that he is not so satisfied, give notice to the clinical establishment of the reasons for that determination.
