Section 21(4) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(4)Every order made under sub-section (1) shall contain a direction that no person shall be freshly admitted in the clinical establishment either as an in-patient or an out-patient and the inpatients of the clinical establishment shall be transferred immediately to such other clinical establishment as the patient or his representative opts or where it is not practicable to transfer the inpatients to the clinical establishment so opted, to the nearest Government Hospital, which shall be specified in that order and it shall also contain directions as to the care and custody of such inpatients pending such transfer.
