Section 19(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)Before collecting the user-charges, the clinical establishment shall have the obligation to produce a claim in the form of a proper itemized bill(s) prepared by that clinical establishment which is reasonably accurate:Provided that, such claim of bill shall not contain any amount of user charges in excess of the rate of charges declared beforehand or any amount of user charges payable against any services, which were not actually rendered by that clinical Establishment.
