Section 29(1) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(1)Whoever contravenes any provision of this Act or any rule made thereunder resulting in such minor deficiencies, that do not pose any imminent danger to the health and safety of any patient or public and can be rectified within a reasonable time, shall be liable to a penalty which may extend to fifty thousand rupees.
