Section 19(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)The patient or party shall have the right-(a)to obtain a written statement of such estimate under sub-rule (5) on demand at any point of time without any delay; and(b)to be informed of the extent to which payment may be expected from any Insurance Company or third party and any charges for which the patient may be personally liable; and(c)to obtain and examine, on demand, an itemized common bill for all the services charged by the clinical establishment, including the cost of medical supplies consumed for the patient along with a thorough explanation of such bill, at no extra cost, regardless of the manner and source of payment.
