Section 19(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)The clinical establishment shall ensure that prior to the initiation of care or treatment, the patient and party have been informed and explained without any ambiguity about-(a)the estimate of user-charges likely to be payable at the rate either for the whole Package of service or separate item wise service; and(b)other anticipated user-charges for services that is routine, usual and customary including any kind of tax payable to the Government; and(c)the estimated expenditure due to medical supplies likely to be consumed for the patient under rule 17; and(d)the billing and payment procedures including options for payment; and(e)any concession or free treatment facilities available.
