Section 20 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
20. Cancellation of registration and license.
(1)If, at any time after any clinical establishment has been registered and licensed, the licensing authority is satisfied-(a)that the conditions of the registration and licensing are not being complied with; or(b)that any of the grounds which would have entitled the licensing authority to refuse the application for registration and license, exist; or(c)that the person entrusted with the management of the clinical establishment has violated any of the directions including improvement notice of the licensing authority or the Commission; or(d)that the person entrusted with the management of the clinical establishment has contravened any of the provision of this Act and rules made thereunder,the licensing authority, notwithstanding anything contained in section 23,may issue a show cause notice as to why its registration and license under this Act should not be cancelled for reasons to be mentioned in the notice.(2)If after giving a reasonable opportunity of being heard to the clinical establishments, the licensing authority is satisfied that there has been a breach of any of the provisions of this Act or the rules made thereunder, he may, without prejudice to any other action that he may take against such clinical establishment, cancel its registration and license.
