Section 10(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)Informed consent shall ordinarily be obtained from a patient concerned if he/she is of legal age, conscious and of sound mind in a consent form printed or written in a language understandable by all the signatories bearing all relevant particulars like clinical establishment's name and License number and any such particulars as may be notified.
