Section 13 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
13. [ Maintains [maintenance] [Substituted by Bihar Act 5, 2008.] of registers and records and reporting requirements.
- The owner, proprietor or the management of every clinical establishment shall maintain such registers and records as may be prescribed.The rates for all various medical services provided by the clinical establishment shall be prominently displayed in front of the establishment. Every clinical establishment shall report the details of name/address of patients treated every day to the Civil Surgeon in the prescribed format on quarterly basis.]
