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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)On such demand during the course of treatment or after the discharge, transfer or death, the clinical establishment, within a reasonable period not exceeding one working day, shall make available such hard copy to the patient or patient party either at free of cost or after receiving payment of such charges at a reasonable rate not exceeding the rate of Rs.5 per A4 size pg or Rs.50 per Compact Disc or any such rate as may be notified:Provided that, the clinical establishment may refuse to deliver such records after the retention period of such records as specified in schedule VI is over.