Section 42(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)The adjudicating authority may, before summoning any witness on such application, require that the reasonable expenses of the witness to be incurred in attending for the purposes of this trial be deposited before the adjudicating authority. If the accused party wants to summon any witness the adjudicating authority may allow the same and in case of rejection a reasoned order has to be passed.
