Section 5(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Under clause (a) of sub-section (2) of section 7 of the Act, the clinical establishment shall provide such reception and accommodation to the patient and patient party which shall be reasonably adequate and suitable enough to render the service facilities offered by that type of clinical establishment and to ensure adequate reception and accommodation. The clinical establishment shall comply with the minimum accommodation standard as may be specified in schedule I:Provided that, to accommodate the patient, suffering from an infectious disease, the clinical establishment shall provide isolation cabin, or ward or any such arrangement including but not limited to negative pressure ventilation and air conditioning as may be medically necessary for that type of disease.Provided further that the clinical establishment shall have the right to offer different standards of accommodation based upon the amenities attached to such accommodation.Provided also that, the clinical establishment shall have the right to provide different standards of accommodation to accommodate such patient who needs such special therapy/care as mentioned under rule 13.Provided also, that, the clinical establishment shall have the right to determine and declare differential rate of user charges for such different standard of accommodation.Explanation. - Amenities means arrangements to provide physical comfort and conducive atmosphere which cannot be described as medically necessary.
