Section 19(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)Beside declaring the rates for separate item wise services under sub-rule (1), the clinical establishment shall have the right to determine and declare the rate for a whole package of service combining together such different services likely to be provided to the patient during the course of her treatment and care:Provided that, while offering any such package rate, the clinical establishment shall have the obligation to:(a)clearly mention the inclusion, exclusion or add-on components of services which can be dovetailed with the package; and(b)clearly declare that the rate is the lump sum, maximum payable amount.Explanation 1. - "package" or "package of service" means a collection of related healthcare services and non-healthcare services that are usually paid separately under a fee-for-service system, but which may be combined by a provider in delivering a full diagnostic or therapeutic procedure to a patientExplanation 2. - 'package rate' is a rate contract where a basket of services are being offered by the clinical establishment in exchange for a lump sum payment of an assured sum by the service recipient;
