Section 33(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(2)Where any person is held guilty of a contravention leading to grievous injury or death, the Tribunal may cause the name and place of residence of the person held guilty, the offence and the penalty imposed to be published at the offender's expense in such newspapers or in such other manner as the Tribunal may direct and the expenses of such publication shall be deemed to be part of the cost attending the conviction and shall be recoverable in the same manner as a fine.
