Section 23(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The clinical establishment shall exercise reasonable care and take all necessary measures including generation, maintenance and submission of such mandatory reports and returns as specified in schedule VI or mentioned under different provisions of the Act and rules or any such reports and returns as may be notified in order to ensure proper patient care, legal formalities including medico-legal formalities, and proper implementation of public health programmes:Provided that, the clinical establishment shall, as soon as possible, generate and submit to the Licensing Authority such other reports, as may be demanded by the Licensing Authority pertaining to the discharge of his/her duties.
