Section 31(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)As soon as it is brought to the notice of the District Registrar that any entry of a clinical establishment in the district register kept by him under this Act or any license issued by him under this Act is erroneous in form or substance, or has been fraudulently or improperly made, he/she shall conduct a suitable enquiry and cause to correct the error or cancel the entry if satisfied after such enquiry.
