Section 30(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)Within the 31st January, each year, each District Registrar shall supply in electronic form or in such other form authorized by the State Registrar to the State Registrar of clinical establishments of all the additions and alterations in the District Register as stood on 31st December of the previous year to ensure that the State Register is up-to-date.
