Section 13(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)Before performing any specific procedure which requires permission in the form of No Objection Certificate (NOC)/License/Approval/Permission under different Acts like 'The Medical Termination of Pregnancy Act', 'The Transplantation of Human Organs Act', 'The PC-PNDT Act' or any such Act as may be notified, the clinical establishment shall obtain such prior permission and submit a copy of such No Objection Certificate (NOC)/License/Approval to the licensing Authority for entering relevant particulars into the register.
