Section 25(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Any clinical establishment, having OPD or IPD service facilities, shall have the provision of administering medically necessary emergency medical treatment in order to stabilize the emergency medical condition of any person who comes in or is brought to such clinical establishment. The clinical establishment shall report to the Police Station within the jurisdiction of which it is located after providing immediate medical treatment. The clinical establishment shall have the right to recover the cost from the service recipients or his representatives in due course of time.Explanation 1. - "Emergency medical condition" means a medical condition manifesting itself by acute symptoms of sufficient severity of such a nature that the absence of immediate medical attention could reasonably be expected to result in: (i) death of the person or; (ii) serious jeopardy in the health of the person (or in case of pregnant woman, in her health or health of the unborn child); (iii) serious impairment to bodily functions; or (iv) serious dysfunction of any organ or part of a body.Explanation 2. - 'emergency medical treatment means' the action that is required to be taken, after screening a person who is in an emergency medical condition, for achieving the stabilization of the person and rendering such further treatment as may be necessary for the purpose of preventing aggravation of the medical condition of the person or her death and such action shall include administration of necessary first aid to administration of highest level of critical care possible under the circumstances.
