Section 36(12) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(12)Any person who refuses or fails, without reasonable cause, to furnish any information to the Supervisory Authority or; to produce any of the records, registers, reports, or any such instruments, either medical, medico-legal, mandatory or of any kind including the confidential medical records without delay or; gives any false or misleading information to the Supervisory Authority shall be guilty of a contravention under sub-section (2) of section 28 of the Act.
