Section 13 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
13. Grant or rejection of application.
- On receipt of application made under sub-section (1) of section 12, the licensing authority shall, if it is satisfied after causing such enquires as may be necessary and after following the criteria as may be prescribed, pass an order within the prescribed period from the date of receipt of application, either -(a)granting the application for registration and license or renewal of registration and license; or(b)rejecting the application,and shall send a copy of the order to the applicant by registered post or in such other manner as may be prescribed:Provided that if the licensing authority rejects an application for registration and license or renewal of registration and license, it shall record its reasons therefore.
