Section 19(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)Subject to the provisions of the rule 20, the clinical establishment shall have the right to collect, on issuance of a proper receipt, the amount payable as user-charges as per the payment option and schedule mutually agreed upon beforehand between the establishment and the patient/patient party:Provided that, the clinical establishment may collect as deposit or any form of advance the part or whole amount likely to be payable which is to be adjusted before settlement of final payment.Provided further, that, the patient/patient party shall be given the opportunity to choose from such different payment options as may be declared by the clinical establishment beforehand.Provided also, that, the clinical establishment shall not request, solicit or demand any deposit or any other form of advance payment as a prerequisite for providing such Emergency medical treatment as mentioned under rule 25 and any act of such request, solicitation or demand shall be treated as a major deficiency under section 29 of the Act. However the clinical establishments shall also abide by the conditions laid down in section 7 of sub-section 3 (v) of the Act.Explanation 1. - Proper receipt means a receipt bear unique number and the name of the clinical establishment along with the License number showing the exact amount paid against the bill.Explanation 2. The term "collect" includes demand, charge or accept or try to demand, charge or accept any consideration in the form of cash, kind or service.
