Section 3(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Any person intending to commence, keep or carry on a clinical establishment (except a place used for or intended to be used for consultation and treatment by a registered medical practitioner but shall not include the set up utilized solely for the purpose of consultation and advice by the registered medical practitioner), shall have to obtain a valid license from the respective licensing authority after compliance with the terms and conditions mentioned under section 7 of the Act, and different provisions of rules applicable to such type of clinical establishment by submitting an application to the Licensing Authority as mentioned under rule 34.
