Section 9(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(6)The patient shall have the right to be free from unwarranted public exposure, except in the following cases:(a)when his/her mental or physical condition is in controversy and the appropriate court, in its discretion, orders his/her to submit to a physical or mental examination by a registered medical practitioner; or(b)when the public health and safety so demand.
