Section 4(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)If any such name(s) which are prohibited under sub-rule (2) is being used by any old clinical establishment, the licensee of such clinical establishment shall submit application in statutory Clinical Establishment Form-I to change such name(s) without any delay.Provided that no application fee or license fee need to be submitted.
