Section 42(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(9)If the accuser, at any time before a final order is passed, in any case satisfies the adjudicating authority that there are sufficient grounds for permitting him to withdraw complaints against the accused party, or if there be more than one accused party against all or any of them, the adjudicating authority may permit him to withdraw the same, and shall there upon acquit the accused party against whom the complaint is so withdrawn.
