Section 36(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)The Authorization Notice under sub-rule (5) and (6) may impose reasonable restrictions on the powers of the Supervisory Authority and shall remain in force -(a)until it is executed; or(b)until it is cancelled by the person who issued it or, if such person is not available, by any person with like authority;(c)until the expiry of three months from the day of its issue; or the purpose for the issuing of the Authorization Notice has lapsed, whichever occurs first.
