Section 13(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Under clause (c) of sub-section (2) of section 7 of the Act, the clinical establishment shall ensure that the diagnostic procedure, medication, diet or treatment is being provided only on presentation of duly authenticated written requisition order of a registered medical practitioner and the requisition forms for all pathology laboratory or diagnostic imaging laboratory tests is containing all relevant particulars including such particulars as may be notified.
