Section 7A in The West Bengal Clinical Establishments Act, 1950
7A. [ Penalty for serving in an unlicensed and unregistered clinical establishment. - [Section 7A inserted by West Bengal Act 12 of 1954.]
Any person who knowingly serves in a clinical establishment which is not duly registered and licensed under this Act or which is used for immoral purposes shall be guilty of an offence and][shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.] [Words substituted by West Bengal Act 30 of 1992.]
