Section 26(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(9)As soon as it comes to its notice, that any person, received or accommodated in the clinical establishment, is suffering from or has been suffering with any infectious diseases, or other dangerous diseases or any such condition of public health importance known as Notifiable Diseases and Conditions as may be notified under clause (1) of sub-section (3) of section of the Act, that clinical establishment shall take such appropriate measures to protect the public health.Explanation. - 'condition of public health importance' means a disease, syndrome, symptoms, injury, or other threat to health that is identifiable on an individual or community level and that can reasonably be expected to lead to adverse health effect in the community.
