Section 3(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(8)In case of difficulty, the licensing authority with the prior approval of the State Registrar may relax any of those terms and conditions in exercising the power under section 8 of the Act while granting renewal of license for the first time under this rule to old establishments:Provided that, before relaxing any specific term or condition, the licensing authority has to determine the consequences of such relaxation keeping in view the need to ensure safety of patient and public and the standard of healthcare services.Explanation. - Old establishment means such establishment which have obtained license under the West Bengal Clinical Establishment Rules, 2003 to be governed by the provision mentioned under sub-section (4) of Section 59 of the Act.
