Section 21(13) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(13)Notwithstanding anything contained in rule 15, the patient's personal belongings including corpse shall remain in the safe custody of the clinical establishment in an appropriate manner unless he/she is released or handed over to the patient party, and the clinical establishment shall take appropriate safety and security measures thereof:Provided that, no clinical establishment shall release or handover or dispose of the same or try to do so in any manner without the consent of the patient or patient party;Provided further, that, no clinical establishment shall detain or try to detain the patient or the corpse against the will of the patient or patient party due to any reason including the failure of the patient or patient party to fully settle her financial obligations.Explanation. - Personal belongings shall include her specimen, sample, body, anatomical body parts, organs, tissues, Xray film, USG film and such other images, photographs, etc.
