Section 34(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)Under section 13 of the Act, the applicant, for obtaining a duplicate copy of license, shall submit an application in statutory Clinical Establishment Form I to the licensing Authority accompanied by the supporting document(s) in favour of loss, destruction mutilation or damage along with an application processing fee amounting one percent of the stipulated License fee mentioned in rule 40.
