Section 7(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)The clinical establishment shall retain copies of such certificates of registration and certificate of qualification under sub-rule (4) and copies of such offer letter and acceptance letter under sub-rule (5) as long as necessary to produce such documents at the time of inspection or enquiry under rule 36 or on demand by the authority and shall submit such copies along with the application:Provided that any act of retention of originals of such certificates by the clinical establishment against the consent of any service-provider shall be a contravention of this Act and rules;Provided further that the clinical establishment shall produce the original of such certificates on demand without delay to the Supervisory authority.
