Section 34(1) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(1)Notwithstanding anything contained in this Act, if any person-(a)violates the conditions of registration and license under this Act, he shall be liable for imprisonment which may extend to three years; or(b)causes death or injury of patient or service recipients due to negligence, shall be liable to punishment as provided in the Indian Penal Code, 1860.
