Section 27(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The Patient shall at all times accept and fulfill the obligations and responsibilities regarding healthcare and personal behavior enumerated below:-(a)patient shall ensure that he knows and understands the his/her' rights and shall exercise those rights responsibly and reasonably;(b)he shall provide, to the best of his knowledge, accurate and complete information about all matters pertaining to health, including medications and past or present medical problems to the service provider;(c)he shall report unexpected changes experienced or symptoms to the service provider;(d)he shall ensure that he understands the purpose and estimated cost of any proposed healthcare intervention before deciding to accept the service;(e)he, shall notify the service provider if he does not understand about the treatment, investigation or care provided to the patient;(f)he shall accept all the consequences of informed consent. If he refuses treatment or does not follow the instructions or advice of the service provider, shall accept the consequences of his decision and thus relieve the service provider of any liability;(g)he shall conduct himself so as not to interfere with the well-being or rights of other patient or service providers;(h)he shall act in a considerate and cooperative manner, respect the rights and responsibilities of others and follow the regulation or Standard Operating Procedure (SOP) of the clinical establishment;(i)he shall use the property of the clinical establishment with due care and diligence not to cause any damage or deterioration;(j)he shall ensure that financial obligations of the health care are fulfilled as promptly as possible, otherwise, he shall make an appropriate arrangements to settle unpaid bills through any mechanism agreeable to the clinical establishment; and(k)he shall fulfill any other obligation mentioned elsewhere in the Act or the rules.
