Section 29 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
29. Validity and Renewal of license.
(1)Unless suspended or cancelled earlier or otherwise mentioned, the license granted shall ordinarily be valid and subsisting, for a period of 1 (one) year from the date on which it is granted:Provided that, the licensing authority may grant a license with a validity period upto 3 (three) years if applied for and opted by the applicant in application made under rule 34 subject to advance remittance of stipulated License fee applicable for the period and compliance with all terms and conditions of licensing.(2)The license being non-transferable under section 18 of the Act, in case of sudden death of the licensee, which shall be conveyed to the Licensing Authority immediately, the license shall remain valid until the expiry of -(a)the period of three months beginning with his/her death; or(b)such longer period as the Licensing Authority may allow.(3)Under sub-section (1) of section 19 of the Act, any application for the renewal of a registration or license granted under these rules shall be submitted in statutory CE Form I along with the existing duplicate license, not later than 30 days prior to the expiry date indicated in the license: at present on lineProvided that, in case of the last date of submitting an application is a gazetted holiday, the application shall be submitted on the immediate next working day.(4)In case the application for renewal is submitted beyond the period mentioned under sub-rule (3) above but before the expiry date, such application shall be accompanied by stipulated license fee along with a late fee the application for renewal is submitted after expiry date, such application amounting to ten percent of the License fee for each day of delay of submission of application.(5)In case shall be accompanied by stipulated license fee, late fee mentioned under sub-rule (5) and an additional fee amounting to forty percent of the License fee for each day of delay of submission of application from the date of expiry of the validity of the license.(6)The existing license shall continue to be in force till such time that the orders are passed on the renewal application which in no case shall be beyond 90 (ninety) days from the date of expiry of registration or license and such clinical establishment shall be regulated by all the provisions of the Act and rules during that period.(7)In case the renewal of license is issued after the date of expiry of the existing license, the intervening period between the date of expiry and issuance shall be considered as a period of irregular keeping or carrying on a clinical establishment subsequently regularized and as such shall be recorded in the renewed license in Statutory Clinical Establishment Form VII.(8)Under sub-section (2) of section 19 of the Act, in the event of failure of the licensing authority to communicate the fact of granting or rejection of application for renewal of license after the expiry of 90 (ninety) days from the date of receipt of such application, such license shall be deemed to have been renewed and such license shall be valid for such a period mentioned in the application as opted by the application.(9)For the purpose of consideration of application made under sub-rule (3) and (4), the Government may notify other terms and conditions from time to time.(10)All communication to be made electronically and shall not require digital signature of licensing authority / applicant till further notification.
