Section 4(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The licensing authority shall allow the clinical establishments to be registered with name for that clinical establishment subject to fulfillment of the following terms and conditions:-(a)such name is not identical with or too nearly resembling with Name of a clinical establishment already registered with that Licensing Authority;(b)such name is not containing the word "Hospital" or any of its variation unless that clinical establishment is having 30 (thirty) or more beds and having separate earmarked facilities or department for providing emergency medical services round the clock;(c)such name is not containing the word "Research" or any of its variation unless that clinical establishment has got prior approval under rule 26 and submitted evidence thereof along with the application;(d)such name is not stating, suggesting, or implying a false or misleading claim;(e)such name is not resembling the name of a healthcare establishment run by the Public sector agencies;(f)such name is not an improper or undesirable name as determined by the licensing Authority; and(g)any other terms and conditions as may be notified.
