Section 8 in The West Bengal Clinical Establishments Act, 1950
8. Savings. -
(1)For a period of six months from the commencement of this Act, the provisions of section 3, section 5, section 6, and section 7 shall not apply to any clinical establishment in existence on the date of such commencement.(2)Nothing in this Act shall apply in respect of-(a)any clinical establishment maintained by or under the control of [the State Government or the Central Government] [Words substituted by West Bengal Act 30 of 1992.] or any local authority; or(b)any asylum established or licensed under the Indian Lunacy Act, 1912; or(c)any leper asylum appointed, established or maintained under the Lepers Act, 1898; or[* * * * * * * *] [Clause (d) omitted by West Bengal Act 19 of 1998.](e)any hairdresserÂ’s shop or saloon where scalp or face-massage or manicure treatment is administered to female customers only or is administered in full view of all the customers resorting there; [or] [Word inserted by West Bengal Act 12 of 1954.][* * * * * * * *] [Clause (f) first inserted by West Bengal Act 12 of 1954, then omitted by West Bengal Act 19 of 1998.][******************] [Clause (g) first inserted by West Bengal Act 12 of 1954. thereafter, omitted by West Bengal Act 30 of 1992.](3)With effect from the date of coming into force of the West Bengal Clinical Establishments (Amendment) Act, 1998 (hereinafter referred to as the said date), all the provisions of this Act shall apply to-] [Sub-Section (3) inserted by West Bengal Act 19 of 1998.](a)every hospital,(b)every dispensary (with bed), and(c)every other medical institution,specially exempted by the State Government, if any, under any provision of this Act in force immediately before the said date, and, thereupon, every such hospital, dispensary (with bed) or other medical institution, as the case may be, shall apply for registration and license under the provisions of this Act within such time as the State Government may, by notification published in the Official Gazette, specify.[8A Indemnity. - [Section 8A inserted by West Bengal Act 12 of 1954.](1)No suit, prosecution or other legal proceedings whatsoever shall lie against any person in respect of anything which is in good faith done or intended to be done under this Act.](2)No suit or other legal proceedings shall lie against Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
