Section 5(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The clinical establishment shall be located at a suitable place as specified in schedule I and no clinical establishment or any service-provider attached to it shall render any service at a place other than a place registered under this Act:Provided that, any service-provider attached to clinical establishment, being called for by the service-recipient residing nearby, may attend such house-call and provide service including collection of sample or specimen to such service recipient confined there who is unable or unwilling to attend the clinical establishment for receiving such service which shall include collection of sample or specimen.Explanation. - For the purpose of this rule, 'house' means a home, hostel, hotel, vehicle, or any place or premises where the patient is confined to.
