Section 40 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
40. Fees.
(1)Under section 25, the clinical establishment shall deposit the whole amount of fee mentioned in the schedule VII as license fee appropriate of that type of clinical establishment.(2)The clinical establishment shall submit a copy of Treasury challan / GRIPPS (e-transfer of fee) or any such document as may be notified as documentary evidence thereof along with the application mentioned under rule 34.(3)Unless mentioned otherwise, any fee or fines under the Act and rules shall be paid in cash to Reserve Bank of India in Kolkata and to the Treasury elsewhere under the appropriate receipt Head either directly or through any such agency or agencies in a manner as may be notified.Provided that, the government may notify the mode of payment of fees and fines vide pay order or demand draft or any online/offline mode of payment(4)The licensing authority shall keep a record of accounts of the fees so debited and credited, on receipt of the Treasury Challan / GRIPPS (e-transfer of fee) and submit such records to the State Register annually.(5)The license fees of clinical establishments may be exempted or reduced, wholly or partly by issuance of order or notifications by the Government from time to time and case to case basis under section 25 of the Act.
