Section 29 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
29. Minor and major deficiencies.
(1)Whoever contravenes any provision of this Act or any rule made thereunder resulting in such minor deficiencies, that do not pose any imminent danger to the health and safety of any patient or public and can be rectified within a reasonable time, shall be liable to a penalty which may extend to fifty thousand rupees.(2)Whoever contravenes any provision of this Act or any rule made thereunder resulting in such major deficiencies, that pose an imminent danger to the health and safety of any member of the public or patient and which cannot be rectified within a reasonable time, shall be liable to a penalty which may extend to ten lakh rupees.Explanation. - For the purpose of this section "minor deficiencies and major deficiencies" shall have such meaning as may be prescribed.
