Section 21(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(1)If, -(a)any clinical establishment is convicted of an offence under this Act; or(b)the clinical establishment is being kept or carried on without a valid license; or(c)the license of the clinical establishment is cancelled; or(d)the licensing authority is satisfied that an imminent danger to the health and safety of any member of the public or patient exist with respect to that clinical establishment, the licensing authority may,after giving the clinical establishment an opportunity of being heard, by an order, impose the following prohibitions, namely: -(i)a prohibition on the use of the process or treatment for the purposes of the service delivery by the clinical establishment;(ii)a prohibition on the use of the premises or equipment for the purposes of the service delivery by the clinical establishment.
