Section 43(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)All records, registers, and reports, either medical, medico-legal, mandatory or of any kind shall be considered as properly generated and maintained if -(a)those instruments are generated and maintained in such manner and retained for such period as may be specified in schedule VI; and(b)those instruments are authenticated by affixing signature and properly dated or by any other effective manner as may be directed by the Licensing authority; and(c)those instruments including bills, vouchers and correspondence letter-heads are bearing the name of the clinical establishment along with the License number with period of validly, if any.
