Section 19(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The clinical establishment shall have a right to impose different rates of user charges in consideration of the provision of different kind of services to be rendered by it subject to declaration of a rate-chart of user-charges describing item-wise charges for all services along with concession, if any, which shall be published in the Information brochure and shall be displayed as a part of mandatory display under rule 22:Provided that, the clinical establishment shall have no right to impose any fine or penalty from the Patient or party for any reason whatsoever.Explanation. - user charges are charges for service(s) rendered by the clinical establishment including diet-charges which is the maximum payable amount for that service and may include any charges towards the recovery of cost of any damaged property from the patient or any subscription for any sort of membership to avail any benefit offered by that clinical establishment but does not include any tax, surcharges levied by the government.
