Section 21(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)No new license or renewal shall be granted unless the applicant has obtained a valid certificate of enlistment issued by the local authority and submitted a copy of such along with the application.Explanation. "certificate of enlistment": means a certificate of enlistment by whatsoever name called issued by the authority of the local self government like Municipal Corporation, Municipality, Panchayat, Notified Area Authority, Industrial Township Authority, as the case may be.
