Section 9(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(8)The information regarding patient's condition including specific medical information may be disclosed to the spouse or the family to the first degree or near relative of the patient's:Provided that the patient of legal age shall have the right to choose on whom to inform; further, in case the patient is not of legal age or is mentally incapacitated, such information shall be given to the near relative or legal guardian.
