Section 5(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)The clinical establishment shall ensure that such establishment is accommodated in a building having approved plan duly certified by the local Authority concerned and if such plan is approved for residential purpose, it is converted accordingly with approval of that local Authority:Provided that, under any circumstances, the premises of the clinical establishment should be separated from rooms or spaces for private uses or other commercial uses i.e. there should be no free access.Provided further that the establishment shall be a composite unit i.e. there should be no public thoroughfare within the premises of the establishment.
