Section 45(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)If any service recipient cannot immediately be given care and treatment that is medically necessary he shall, depending on his state of health, either be directed to wait for care, or be referred or sent for care and treatment elsewhere, where the appropriate care and treatment can be rendered :Provided that, the service recipient shall be informed of the reason for such delay if service recipient has to wait for care.
