Section 30(12) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(12)As and when necessary in the public interest, the State Registrar shall consider any information contained in the State Register or District Register or license or any application made under this Act or rules or any order or notice including order after adjudication made under this Act or rules as a public record and may make those information available in the public domain or to any public servant after due verification of the facts in such a manner as she deems fit.
