Section 40(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)Unless mentioned otherwise, any fee or fines under the Act and rules shall be paid in cash to Reserve Bank of India in Kolkata and to the Treasury elsewhere under the appropriate receipt Head either directly or through any such agency or agencies in a manner as may be notified.Provided that, the government may notify the mode of payment of fees and fines vide pay order or demand draft or any online/offline mode of payment
