Section 31 in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
31. Correction or cancellation of entry in the register.
(1)As soon as it is brought to the notice of the District Registrar that any entry of a clinical establishment in the district register kept by him under this Act or any license issued by him under this Act is erroneous in form or substance, or has been fraudulently or improperly made, he/she shall conduct a suitable enquiry and cause to correct the error or cancel the entry if satisfied after such enquiry.(2)The District Registrar shall correct the error or cancel the entry under sub-rule (1) by suitable entry in the margin or remarks column, without any alteration of the original entry, and shall sign the marginal entry and add thereto the date of the correction or cancellation.(3)Immediately after making the correction or cancellation under sub-rule (1), the District Registrar shall send a report to the State Registrar containing an extract of the entry showing the error and how it has been corrected.(4)After receiving such report under sub-rule (3), and after making any suitable enquiry, if the State Registrar is satisfied, shall cause to correct the error or cancel the entry in manner specified under sub-rule (2).(5)The District Registrar shall call for and collect the original license along with all duplicates issued by him and shall issue an amended license after making any changes in the District Register kept by him, if necessary.(6)The Government may notify other terms and conditions for correction and cancellation of any entry of District or State Register or the license from time to time.
