Section 6 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
6. Registration and license for clinical establishments.
- No person shall keep or carry on a clinical establishment without being duly registered by the registering authority in respect thereof and except under and in accordance with the terms of a license granted therefor.Explanation-I. - For the purpose of this section 'person' includes a body, group or association of individuals, and organization, a firm, a trust or society (whether registered or not) or a company registered under the law for the time being in force.Explanation-II. - For the purposes of this section, "carry on" means to provide the service recipient in a clinical establishment with any kind of services including consultation, treatment, diagnosis, or nursing care.
