Section 37(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)In the event that any Licensing Authority is of opinion that there is reasonable ground to believe, on a review of the report mentioned under sub-rule (3), or any such report of any scheduled or unscheduled inspection made under Rule 36, that such conditions exists warranting the issuance of an improvement notice under section 23 of the Act, such authority may forthwith issue such improvement notice or may take any necessary action according to the procedure notified by the Government from time to time.
