Section 4(1) in The West Bengal Clinical Establishments Act, 1950
(1)Every application for registration in respect of any clinical establishment and for the grant of a license therefor shall [.subject to the provisions of section 5A,] [Words, figure and letter inserted by West Bengal Act 30 of 1992.] be made to such authority (hereinafter referred to as the prescribed authority), shall contain such particulars and shall be accompanied by such fee [* * *] [Words first inserted by West Bengal Act 24 of 1976. then omitted by West Bengal Act 19 of 1998.] as may be prescribed :[Provided that the State Government may, if it considers necessary so to do in the public interest, by order] [Proviso inserted by West Bengal Act 30 of 1992.][,subject to such terms and conditions as may be specified therein,] [Words inserted by West Bengal Act 19 of 1998.] exempt any clinical establishment from payment of any such fee [or reduce the amount of any such fee payable by any clinical establishment] [Words inserted by West Bengal Act 19 of 1998.].
