Section 26(14) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(14)Subject to fulfillment of such terms and conditions, after conducting any inspection and/or enquiry in such a manner deems fit, the licensing authority, if satisfied, may either refuse such application by issuance of a written order thereof or grant such application by issuance of a camp-license in such form containing such particulars as may be notified.
