Section 10(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The patient shall have the right to a clear, truthful and substantial explanation, in the form of a counselling in a manner and language understandable to the patient, of all proposed healthcare intervention or procedure, wherein the person intends to perform such procedure or administer such intervention shall provide the following information as a part of such counselling: (a) her name and credentials to the patient; (b) possibilities of any risk of mortality or serious side effects; (c) problems related to recuperation; (d) probability of success and reasonable risks involved; (e) alternative healthcare intervention available; and (f) medical consequence of refusal etc.
