Section 35(11) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(11)Within a period of 30 (thirty) days from receipt of a complete inspection report along with recommendation from the Supervisory Authority in Statutory Clinical Establishment form V, the Licensing Authority shall examine and consider the recommendation and shall either -(a)pass an order for further inspection or inquiry by another supervisory authority with intimation to the applicant; or(b)pass an order for grant of license in Statutory Clinical Establishment form VIII; or(c)pass an order for refusal of license in Statutory Clinical Establishment form IX under section 13 of the Act:Provided that, before refusing license an applicant shall be given an opportunity of being heard by the Licensing Authority and the reasons for such refusal shall be recorded in writing.
