Section 17(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)All the medical supplies necessary for the patient accommodated in a clinical establishment shall ordinarily be supplied from the stock of that clinical establishment at a reasonable cost not exceeding Maximum Retail Price (MRP) and the cost of such medical supplies shall be recovered from the patient only after presentation of a claim in form of an itemized bill issued by that clinical establishment:Provided that, in exceptional cases of non-availability of such supplies, the patient party may be asked to procure such medical supplies by the clinical establishment upon receiving such instruction from the clinical establishment along with the prescription from the Primary Consultant or Resident Medical Officer (RMO). The clinical establishments shall also try to abide by the conditions laid down in section 7 of sub-section 3 (r) of the Act.
