Section 21(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(2)As soon as practicable after the making of an order under sub-section (1), the concerned licensing authority shall-(a)serve a copy of the order on the clinical establishment by registered post or by any such manner as may be prescribed; and(b)affix a copy of the order at a conspicuous place on such premises used for the purposes of the clinical establishment.
