Section 20(1) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(1)If, at any time after any clinical establishment has been registered and licensed, the licensing authority is satisfied-(a)that the conditions of the registration and licensing are not being complied with; or(b)that any of the grounds which would have entitled the licensing authority to refuse the application for registration and license, exist; or(c)that the person entrusted with the management of the clinical establishment has violated any of the directions including improvement notice of the licensing authority or the Commission; or(d)that the person entrusted with the management of the clinical establishment has contravened any of the provision of this Act and rules made thereunder,the licensing authority, notwithstanding anything contained in section 23,may issue a show cause notice as to why its registration and license under this Act should not be cancelled for reasons to be mentioned in the notice.
