Section 5(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)Any person intending to commence, keep or carry on a clinical establishment shall have to submit the following document(s) along with the application under rule 34, in relation to the building and premises where that establishment is accommodated:(a)copy of plan for construction or modification approved by the Local Authority; and(b)Copy of building completion certificate issued by the Appropriate Authority; and(c)Sketch map showing detailed position and floor measurement of the different facilities; and(d)any such documents as may be notified.
