Section 23(1) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(1)If the licensing authority has reasonable ground for believing that any clinical establishment has failed to comply with any provision of this Act, he may, after ascertaining the opinion of the clinical establishment thereon, by a notice served on that clinical establishment-(a)state the grounds for believing that the clinical establishment has failed to comply with the rules;(b)specify the matters which constitute the clinical establishment's failure so to comply;(c)specify the measures which, in the opinion of the said authority, the clinical establishment must take, in order to secure compliance; and(d)require the clinical establishment to take those measures, or measures which are at least equivalent to them, within a reasonable period (not being less than fourteen days) as may be specified in the notice.
