Section 5(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)Any person intending to commence, keep or carry on a clinical establishment shall have to submit the following document(s) along with the application under rule 34, in relation to the ownership of the premises where that establishment is accommodated:(a)if the person is granted rent free accommodation by the owner of the premises; the documentary proof in form of a current consent letter from the owner of the premises; or(b)if the proprietor is a lessee; the documentary proof in form of (i) a copy of lease-deed, and (ii) current consent letter from the owner of the premises; or(c)if the person is a tenant, the documentary proof in form of (i) copy of the current rent receipt, (ii) rent agreement and (iii) current consent letter issued by the owner of the premises; or(d)any such documents as may be permitted by the licensing authority.
