Section 4(5) in The West Bengal Clinical Establishments Act, 1950
(5)[ Every license granted under sub-section (2) shall be subject to the following terms and conditions, namely:-] [Sub-Section (5) substituted by West Bengal Act 24 of 1976.](a)that the clinical establishment shall not be used for immoral purposes;(b)that adequate measures shall be taken to keep the clinical establishment in perfectly sanitary and hygienic condition;(c)that every person keeping or carrying on a clinical establishment shall submit an immediate report to the prescribed authority as soon as it comes to his notice that any person who has been admitted as an outdoor or indoor patient in the clinical establishment is suffering from or has been attacked with tetanus, gas gangrene, small pox,[cholera, encephalitis, acquired immuno deficiency syndrome or any other infectious or dangerous disease] [Words substituted by West Bengal Act 30 of 1992.] specified by the State Government in this behalf by notification published in the Official Gazette;(cc)[ that every person keeping or carrying on a clinical establishment shall submit to the prescribed authority a monthly report about the number of cases of sterilization of male and female,] [Clause (cc) inserted by West Bengal Act 30 of 1992.][and the name of each of such male and female] [Words inserted by West Bengal Act 19 of 1998.], particulars of cases of medical termination of pregnancy and particulars of Mother and Child Health Care Programme, Immunisation Programme or any other like programme carried on by or in any such establishment;(ccc)[ that every person keeping or carrying on a clinical establishment shall inform the police station, within the jurisdiction of which such clinical establishment is located, of every case of a victim of accident, injury, or trauma, admitted thereto for treatment;] [Clause (ccc) inserted by West Bengal Act 19 of 1998.](d)that for every clinical establishment records shall be kept in such form and report submitted to the prescribed authority in such form, in such manner and at such intervals, as may be prescribed, containing-(i)the name and other particulars of each person who is received or accommodated at the clinical establishment as an outdoor or indoor patient;(ii)the name of any of the prescribed diseases for which such person is treated;(iii)the name and other particulars of the registered medical practitioner who attends him [,treats him, operates on him, or counsels him] [Words inserted by West Bengal Act 19 of 1998.];(iv)the amount paid by each person towards costs of-(a)boarding and lodging, if any, and(b)treatment [and pathological or other investigation] [Words inserted by West Bengal Act 30 of 1992.];(v)birth, death and miscarriage, if any, that takes place in the clinical establishment during the period to which the report [relates;] [Words substituted by West Bengal Act 19 of 1998.](vi)[ the names of registered medical practitioners (including specialists) and the fees and other charges, if any, payable to each of them, which shall be displayed by every clinical establishment in such form as may be prescribed;] [Sub-clause (vi) inserted by West Bengal Act 19 of 1998.](dd)[ that the clinical establishment shall not refuse admission of any patient suffering from human immuno deficiency virus (HIV) infection or acquired immuno deficiency syndrome (AIDS);] [Clauses (dd) and (ddd) inserted by West Bengal Act 19 of 1998.](ddd)[ that the staffing pattern in respect of registered medical practitioners, registered nurses and registered midwives, and other persons shall be such as may be prescribed; and] [Clauses (dd) and (ddd) inserted by West Bengal Act 19 of 1998.](e)any other terms and conditions which may be prescribed.[4A. Power of State Government to relax terms and conditions of license. - Notwithstanding anything contained in sub-section (5) of section 4, the State Government may, for reasons to be recorded in writing, relax all or any of the terms and conditions to which every license granted under sub-section (2) of that section shall be subject.] [Section 4A inserted by West Bengal Act 19 of 1998.]
