Section 13(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)As the tests are not being performed there but only samples or specimens are collected, every collection centre' shall have such arrangement or affiliation with any reference laboratory to perform those tests and shall display the certificate of such arrangement or affiliation as a part of mandatory display under rule 22 and shall submit a copy of such certificate along with the application mentioned in rule 34.Explanation. - "Reference laboratory" means a pathology laboratory, other than a collection centre, registered under the Act or similar Act of other state, Union territory, Government of India or accredited by 'National Accreditation Board for Testing and Calibration Laboratories or NABL' or organization of similar repute, which accepts sample or specimens from other clinical establishments for testing and examination.
