Section 29(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(2)Whoever contravenes any provision of this Act or any rule made thereunder resulting in such major deficiencies, that pose an imminent danger to the health and safety of any member of the public or patient and which cannot be rectified within a reasonable time, shall be liable to a penalty which may extend to five lakh rupees.Explanation. - For the purpose of this section 'Minor deficiencies and major deficiencies' shall have such meaning as may be prescribed.
