Section 46(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)Notwithstanding anything contained in rule 34, an application in Statutory Clinical Establishment Form I shall be submitted by the Doctor to obtain a license or renewal thereof for a single doctor establishment along with the following documents :(a)Self declaration and undertaking in the form of Affidavit as per Statutory Clinical Establishment Form III;(b)copy of certificate of Registration; or(c)Copy of Certificate of qualification if the highest qualification is not recorded in the of certificate of registration; and(d)copy of existing license in case of renewal; and(e)an undertaking in the form of a self declaration that the doctor shall follow the provisions of Bio-Medical Waste (Management and handling) Rules, 1998; and(f)Any other additional document as may be notified.Explanation. "Doctor" includes the licensee as well as the sole Registered medical practitioner of the single doctor establishment.
