Section 46 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
46. License for Clinical Establishment will not be applicable to any place utilized by a registered medical practitioner solely for the purpose of consultation and advice and named as 'Medical Consultation Clinic'.
(1)Notwithstanding anything contained in chapter II to chapter IV, in order to provide the registration and regulation of the single doctor establishment, the following provisions shall be complied with in exercise of the power conferred by section 8 of the Act.Explanation. 'Medical Consultation Clinic' for the purpose of single doctor clinical establishment means a medical clinic having only one Registered medical practitioner who is the owner of that clinic but not for a 'Medical Consultation Clinic' used for or intended to be used for consultation & treatment by a Registered medical practitioner but shall not include the set up utilized solely for the purpose of consultation and advice by the Registered medical practitioner.(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.(3)Notwithstanding anything contained in rule 40, the State Government may exempt the amount of license fee [for doctors already registered with Medical Councils of West Bengal] in terms of section 25.(4)Notwithstanding anything contained in rule 35, the Licensing Authority, if satisfied after processing the application without causing any inquiry or inspection of that single doctor establishment that the terms and conditions as mentioned under rule 3 are fulfilled, shall grant the a license or renewal within 30 days of receipt of such application.(5)Notwithstanding anything contained in rule 29, the license issued under sub-rule (4) shall be valid for a period of 1 (one) year which may be extended upto 5 (Five) years if opted by the applicant upon payment of necessary fees.
