Section 20(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(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 Tribunal; or(d)that the person entrusted with the management of the clinical establishment has contravened any of the provisions of this Act or 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 the reasons to be mentioned in the notice.
