Section 41(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)In case of the failure of the licensing authority in communicating the grant or rejection of application, any appellant shall have the right to prefer an appeal in the Statutory Clinical Establishment Form XII to the Appellate Authority within 120 (one twenty) days from the date but not before 90 (Ninety) days of submission of such application.
