Section 29(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(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.
