Section 18(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)Unless mentioned otherwise, the clinical establishment shall generate and maintain all the mandatory registers and records mentioned under the Act or rules in hard copy having machined-pressed page number and duly authenticated:Provided that, the Licensing Authority may consider generation and maintenance of such registers and records in electronic form in any technologically appropriate medium if he/she is satisfied with such manner at the time of inspection or enquiry.Explanation 1. Authentication of registers and records may be done by affixing a written signature, or a digital signature with identifiable initials or computer key along with date and time.Explanation 2. "electronic form' means such term as may be defined under section 2(1) (r) of the Information Technology Act, 2000 [Act 21 of 2000].
