Section 5(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)The clinical establishment shall take necessary precaution so guarding that the building or premises of clinical establishment is not being used for any purposes other than those it is registered with and the clinical establishment shall not allow the use of the building, premises or equipment by a person who is not an employee or staff of that establishment and shall not allow any unwanted person to stay there overnight:Provided that, a patient party may be allowed to stay only if approved by the Primary Consultant or RMOExplanation. - "premises" means any building, structure or tent together with the land on which it is situated and the adjoining land used in connection with it and includes any land without any building, structure or tent and any vehicle, conveyance, vessels or aircraft.
