Section 10(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)No patient shall be subjected to any healthcare intervention without her written informed consent, except in the following cases:(a)in emergency cases, when the patient is at imminent risk of physical injury, decline or death if such intervention or procedure is withheld or postponed; or(b)when the health of the population is dependent on the adoption of a public health program; or(c)when the law makes it compulsory for everyone to submit to a healthcare intervention; or(d)when the patient is incapable of giving consent because she is of under-age, or is unconscious or is in a state of mind constituting a mental impairment; or(e)when disclosure of material information to patient may jeopardize the success of treatment, in which case, third party disclosure and consent shall be in order; or(f)when the patient waives her right in writing.
