Section 21(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)In order to ensure the safety and security, the clinical establishment shall obtain the authorization/license / No Objection Certificate (NOC) under the Atomic Energy Act, 1962 (33 of 1962) and the Atomic Energy (Radiation Protection) Rules, 2004, if applicable and shall submit a copy of such authorization/license / No Objection Certificate along with the application for new clinical establishment license/renewal thereof.
