Section 4 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
4. Name of the Clinical Establishment.
(1)Under sub-section (1) of section 7 of the Act, [notwithstanding anything contained in any law for the time being in force], no person shall use, or continue to use any name for the purpose of commencing, keeping or carrying on that clinical establishment or display and advertise thereof without the prior registration of that clinical establishment with such name under sub-rule (2).(2)The licensing authority shall allow the clinical establishments to be registered with name for that clinical establishment subject to fulfillment of the following terms and conditions:-(a)such name is not identical with or too nearly resembling with Name of a clinical establishment already registered with that Licensing Authority;(b)such name is not containing the word "Hospital" or any of its variation unless that clinical establishment is having 30 (thirty) or more beds and having separate earmarked facilities or department for providing emergency medical services round the clock;(c)such name is not containing the word "Research" or any of its variation unless that clinical establishment has got prior approval under rule 26 and submitted evidence thereof along with the application;(d)such name is not stating, suggesting, or implying a false or misleading claim;(e)such name is not resembling the name of a healthcare establishment run by the Public sector agencies;(f)such name is not an improper or undesirable name as determined by the licensing Authority; and(g)any other terms and conditions as may be notified.(3)If any such name(s) which are prohibited under sub-rule (2) is being used by any old clinical establishment, the licensee of such clinical establishment shall submit application in statutory Clinical Establishment Form-I to change such name(s) without any delay.Provided that no application fee or license fee need to be submitted.(4)The clinical establishment shall ensure that the name of the clinical establishment or part thereof is not confusing or misleading for anyone using that clinical establishment.
