LexThe West Bengal Clinical Establishments ( Registration And Regulation ) Act, 2010
West Bengal · state statute
Open in Lexace · Ask the AI about this actRegistered No. WB/SC-247 No. WB(Part-III)/2010/SAR-28 Tbe Rothata vette Extraordinary Published by Authority ASVINA 13] TUESDAY, OCTOBER 5, 2010 [SAKA 1932 PART III—Acts of the West Bengal Legislature. GOVERNMENT OF WEST BENGAL LAW DEPARTMENT Legislative NOTIFICATION No. 1412-L.-5th October, 2010.—The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:— West Bengal Act XXVI of 2010 THE WEST BENGAL CLINICAL ESTABLISHMENTS (REGISTRATION AND REGULATION) ACT, 2010. ARRANGEMENT OF SECTIONS CHAPTER I Preliminary Sections 1. Short title, extent, commencement and application. 2. Definitions. 3. Power to seek advice or assistance. CHAPTER II Registration and Standards 4. State Registrar of Clinical Establishments. 5. Authority for registration and licence. 6. Registration and license for clinical establishments. 2 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. 7. Conditions for registration and license. 8. Power of State Government to relax terms and conditions of registration and license. 9. Register of clinical establishments. 10. Maintenance of State register of clinical establishments. 11. Classification of clinical establishments. CHAPTER III Procedure for Registration and Licensing 12. Application for registration and licensing. 13. Grant or rejection of application. 14. Grounds for rejection. 15. Fresh application for registration and license. 16. Display of license. 17. Copy of license. 18. License to be non-transferable. 19. Renewal of registration and license. 20. Cancellation of registration and license. 21. Prohibition orders. 22. Inspection of clinical establishments. 23. Improvement notices. 24. Power to enter. 25. Fees for registration and license for different categories of clinical establishments. 26. Appeal to the appellate authority. CHAPTER IV Contravention and Penalty 27. Penalty for non-registration and licensing. 28. Disobedience of order, obstruction and refusal of information. 29. Minor and Major deficiencies. 30. Penalty for contravention. 31. Contravention by companies. 32. General provision relating to penalties. 33. Compensation in case of injury or death of the service recipient. CHAPTER V Adjudication and Tribunal 34. Adjudication. 35. Formation of West Bengal Clinical Establishment Tribunal. 36. Qualification for appointment of Chairperson and members of Tribunal. 37. Term of office and conditions of service Chairperson and members. 38. Removal of member. 39. Officers and other employees of Tribunal. PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 3 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. 40. Functions of Tribunal. 41. Procedure and powers of the Tribunal. 42. Appeal to the High Court. 43. Enforcement of orders. 44. Civil Court not to have jurisdiction. 45. Grants and loans by State Government. 46. Establishment of fund by State Government. 47. Accounts and audit of Tribunal. 48. Annual report of Tribunal. 49. Budget of Tribunal. 50. Power of the Tribunal to make regulations. 51. Directions by State Government. CHAPTER VI Miscellaneous 52. Indemnity. 53. Credit of fees and fines. 54. Power to give directions. 55. Employees of the authority, etc., to be public servants. 56. Power to remove difficulties. 57. Power of State Government to make rules. 58. Effect of Act on other laws. 59. Repeal and Savings. 4 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III THE WEST BENGAL CLINICAL ESTABLISHMENTS (REGISTRATION AND REGULATION) ACT, 2010. [Passed by the West Bengal Legislature.] [As of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 5th October, 2010.] An Act to provide for the registration and regulation of clinical establishments of the State and for matters connected therewith or incidental thereto. WHEREAS it is expedient, in the public interest, to provide for registration and regulation of clinical establishments and to prescribe the minimum standards of facilities and services to be provided by them; It is hereby enacted in the Sixty-first Year of the Republic of India, by the Legislature of West Bengal, as follows:— CHAPTER I Preliminary Short title, extent, commencement and application. 1. (1) This Act may be called the West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (2) It extends to the whole of the State of West Bengal. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. (4) It shall apply to all clinical establishments other than— (a) any clinical establishment maintained by, or under the control of, the State Government, Central Government or local Self-Government or any local authority; or (b) any clinical establishment or asylum established or licensed under the 14 of 1987. Mental Health Act, 1987; or (c) the clinical establishments owned, controlled or managed by the Armed Forces. Explanation.—For the purpose of this clause "Armed Forces" means the forces constituted under the Army Act, 1950, the Air Force Act, 1950 and the Navy Act, 1957. 46 of 1950. 45 of 1950. 62 of 1957. Definitions. 2. In this Act, unless there is anything repugnant in the subject or the context,— (a) "adjudicating authority" means the authority appointed under section 34; (b) "appellate authority" means the authority appointed under section 26; (c) "clinical establishment" means the whole or part of institution, facility with or without bed or beds, building or premises of any Hospital, Maternity Home, Nursing Home, Dispensary, Clinic, Polyclinic, Immunization or Vaccination Centre, Sanatorium, Physical Therapy Establishment, Clinical Laboratory, Fertility Regulat'on Clinic, Wellness Clinic or an establishment analogous to any of them by whatever name PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 5 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter 1.—Preliminary.—Section 2.) called, used or intended to be used for the health care related services established and administered or maintained by any person or body of persons, whether incorporated or not; and shall include— (i) a clinical establishment for profit or not for profit, owned, controlled or managed by,— (a) a trust, whether public or private; (b) a Corporation (including a co-operative society), not owned by the Government, registered under a Central Act, or State Act; and (ii) a single doctor establishment or medical clinic. Explanation.—"medical clinic" shall mean a place used or intended to be used for consultation and treatment by a registered medical practitioner; (d) "clinical laboratory" means any establishment or premises used or intended to be used for the— (i) pathological, bacteriological, genetic, radiological, chemical, biological or other tests, examination, analysis or collection of sample and specimen or other diagnostic or investigative services, procedure or intervention, or (ii) preparation of cultures, vaccines, sera or other biological or micro- biological products, with the aid of laboratory or other medical equipment for the purpose of diagnosis, treatment or research of diseases; (e) "health care" means testing, treatment, care, procedures and any other service or intervention towards the nursing, preventive, promotive, curative, rehabilitative, palliative, diagnostic research or other health related purpose or combinations thereof in any recognized system of medicine for the convalescence, illness, sickness, injury, infirmity, deformity, abnormality or pregnancy or any other physiological condition whether of body or mind, and also includes any of these as a result of participation in a medical research programme; (f) "improvement notice" means a notice issued under section 23; (g) "license" means license issued under this Act to keep or carry on a clinical establishment consequent upon registration; (h) "licensing authority" means the 'District registering authority' under section 5; (i) "maternity home" means any establishment or premises used or intended to be used for the reception or accommodation for women for the purpose of confinement and ante-natal and post-natal care in connection with child-birth, sterilization, medical termination of pregnancy, or anything connected therewith; (j) "notification" means a notification published in the Official Gazette; (k) "nursing home" means any establishment or premises used or intended to be used for the reception or accommodation for persons suffering from sickness, illness, injury or infirmity whether of body or mind for the purpose of observation, nursing, treatment and other health care and includes a maternity home; 6 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter 1.—Preliminary.—Section 2.) (1) "physical therapy establishment" means any establishment or premises used or intended to be used for the massaging, electrotherapy, hydrotherapy, remedial gymnastics or similar services, for the purpose of treatment of diseases or of infirmity or for improvement of health, or for purpose of relaxation or for any other purpose whatsoever, whether or not analogous to the purpose hereinbefore mentioned in this clause; (m) "prescribed" means prescribed by rules made under this Act; (n) "prohibition order" means an order issued under section 21; (o) "recognized system of medicine" means Allopathy, Yoga, Naturopathy, Ayurveda, Homoeopathy, Siddha and Unani Systems of medicines or any other system of medicine recognized by the Government; (p) "registration" means registration done under this Act; (q) "register" means the register maintained by the 'licensing authority', or the State Registrar under sections 9 or 10 of this Act, as the case may be, containing the number of clinical establishments registered and the expressions "registered" and "registration" shall be construed accordingly; (r) "registered medical practitioner" means a medical practitioner registered under the relevant Medical Act and shall include a person who possesses any of the recognized medical qualifications and who has been enrolled in the register of the respective Medical Council, viz., Allopathy, Dental, Homeopathic and Board of Indian Medicine or any such Council, Board or any other statutory body recognized by the Government of West Bengal; (s) "registered nurse" or 'registered midwife' means a nurse or midwife registered under the Bengal Nurses Act, 1934; (t) "Tribunal" means the West Bengal Clinical Establishments Tribunal constituted under section 35; (u) "rules" means rules made under this Act; (v) "section" means the section of this Act; (w) "service provider" means a medical doctor, nurse, midwife, other paramedical professional, social worker or other appropriately trained and qualified person with specific skills relevant to particular health care services, and any reference to "service provider" shall mean the same unless specifically stated otherwise; (x) "service recipient" means person who seeks, accesses or receives any health care, as outpatient or inpatient, from any clinical establishment or service provider, including for profit and not for profit; (y) "standards" means the requirements that the State Government may prescribe under section 7 for the registration of clinical establishments; (z) "State Government" means the State Government of West Bengal; (za) "trade practice" in relation to a clinical establishment means any practice relating to the provision of services by a clinical establishment, and includes— (i) anything done by the clinical establishment which controls or affects the price charged for services rendered by the clinical establishment, or the method of providing services by the clinical establishment; (ii) a single or isolated action of any person in relation to any trade. Ben. Act X of 1934. PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 7 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter I.—Preliminary.—Section 3.—Chapter II.—Registration and Standards.—Sections 4-7.) Power to seek advice or assistance. 3. The State Government may associate with itself any person or body whose assistance or advice it may desire in carrying out any of the provisions of this Act. CHAPTER II Registration and Standards State Registrar of clinical establishments. Authority for registration and license. Registration and license for clinical establishments. Conditions for registration and license. 4. (1) The State Government shall, by notification, designate the Director of Health Services (by whatever name called) or any other officer subordinate to him as the State Registrar of clinical establishments. (2) It shall be the responsibility of the State Registrar of clinical establishments to compile and update the State register of clinical establishments. 5. (1) The Chief Medical Officer of Health of a district other than the district of Kolkata shall be the registering authority as well as licensing authority in respect of clinical establishment situated within the district. (2) An officer not below the rank of Assistant Director of Health Services as designated by the State Government shall be the registering authority as well as licensing authority in respect of clinical establishment situated within the district of Kolkata. Explanation.—For the purpose of this section the word `Kolkata' shall have same meaning as defined in clause (9) of section 2 of the Kolkata Municipal Corporation Act, 1980. 6. No person shall keep or carry on a clinical establishment without being duly registered by the registering authority in respect thereof and except under and in accordance with the terms of a license granted therefor. Explanation 1.—For the purpose of this section 'person' includes a body, group or association of individuals, an organization, a firm, a trust or society (whether registered or not) or a company registered under the law for the time being in force. Explanation 11.—For the purpose of this section "carry on" means to provide the service recipient in a clinical establishment with any kind of services including consultation, treatment, diagnosis, or nursing care. 7. (1) The licensing authority, if satisfied that the applicant and the clinical establishment has fulfilled such standards as may be prescribed, shall register the clinical establishment and shall grant a license in duplicate in respect of the clinical establishment in such form as may be prescribed. (2) No license shall be granted in respect of a clinical establishment unless it has— (a) provided such minimum standard of accommodation as may be prescribed; (b) engaged such minimum number, and norms, of service providers including registered medical practitioner, registered nurse, other paramedical staff and other categories of employees with such qualifications as may be prescribed; (c) made arrangements for such minimum standard of services including emergency care and referral services as may be prescribed; West Ben. Act LIX of 1980. 8 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter II.—Registration and Standards.—Section 7.) (d) installed such equipments and machinaries as may be prescribed; (e) made such arrangements for disposal of biomedical wastes as may be prescribed; (f) made provisions for maintenance of such records and registers in such form and containing such particulars as may be prescribed; (g) fulfilled any other condition that may be prescribed. (3) Every license granted under sub-section (1) shall be subject to the following terms and conditions:— (a) continued fulfilment of the condition laid down in sub-section (2); (b) that necessary precaution shall be observed so guarding that the clinical establishment is not being used for unsocial or immoral purpose or both; (c) that the clinical establishment shall not resort to any unethical or unfair trade practices including unfair pricing for different services; (d) that such measures shall be taken to keep the clinical establishment in such satisfactory, sanitary and hygienic condition as may be prescribed; (e) that such information is to be displayed and in such manner as may be prescribed; (f) that such reports in such form containing such particulars and such necessary documents shall be submitted to such authorities at such intervals or on demand, as may be prescribed; (g) that such medical and other reports, records and documents shall be made available to the licensing authority or the service recipient or his representative on demand as may be prescribed; (h) that report shall be submitted to the lisensing authority as soon as a person who has been received or accommodated or both in the clinical establishment is found to be suffering from any such infectious or dangerous disease or other condition as may be notified; (i) that every case of a victim of accident, injury, or trauma, received or accommodated or both thereto shall be reported to the police station, within the jurisdiction of which such clinical establishment is located; (j) that no person shall be subject to any discrimination in any form or manner, by the clinical establishment in access to facilities, goods, care and services including admission, on any of the grounds of nationality, sex, physical or mental disability, occupation, religion, sect, language, caste, political or other opinion, actual or perceived health status and disease condition like Human Immunodeficiency Virus (HIV) infection or Acquired Immune Deficiency Syndrome (AIDS) or such other diseases as may be prescribed or such other arbitrary grounds; (k) that no person shall be denied, under any circumstances, including inability to pay the requisite fee or charges, such emergency life-saving medical treatment and critical care by the clinical establishment as may be prescribed: Provided that the clinical establishment has the right to recover the cost from the service recipient or his representative in due course of time; (1) that the clinical establishment shall actively participate in the implementation of all national and State Health Programmes including prevention of spread of communicable diseases in such manner as the State Government may specify from time to time and furnish periodical reports thereon to the authorities concerned; and (m) any other terms and conditions which may be prescribed. PART Hi] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 9 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. Maintenance of State register of clinical establishments. Classification of clinical establishments. (Chapter II—Registration and Standards.—Sections 8-11.—Chapter Procedure for registration and licensing.—Section 12.) (4) Every license granted under sub-section (1) shall, unless suspended or cancelled earlier under this Act, remain in force and be valid for such period with effect from the date on which it is granted as may be prescribed. 8. Notwithstanding anything contained in sub-section (2) and sub-section (3) of section 7, the State Government may, for reasons to be recorded in writing, relax for such clinical establishment or in such circumstances as may be prescribed, all or any of the terms and conditions to which a license granted under sub-section (1) of section 7 shall be subject. 9. (1) The licensing authority shall maintain in digital or in such form, and containing such particulars, as may be prescribed by the State Government, a register to be known as the district register of clinical establishments in respect of clinical establishments of the district. (2) Each licensing authority shall supply in digital or in such other prescribed format to the State Registrar of clinical establishments a copy of every entry made in the register of clinical establishments in such manner, as may be prescribed to ensure that the State register is up-to-date. 10. The State Registrar shall maintain in digital or in such other form and containing such particulars, as may be prescribed by the State Government, a register to be known as the State register of clinical establishments in respect of clinical establishments of the State. 11. (1) Clinical establishment of different systems shall be defined and classified into such categories, as may be prescribed by the State Government, from time to time. (2) Different standards may be prescribed for classification of different categories referred to in sub-section (1). Power of State Government to relax terms and conditions of registration and license. Register of clinical establishments. CHAPTER III Application for registration and licensing. Procedure for registration and licensing 12. (1) Every person intending to open, keep or carry on a clinical establishment shall submit an application in the prescribed proforma along with the prescribed fee to the licensing authority for the purposes of registration in respect of a clinical establishment under section 6 and for the grant of a license thereof subject to the provision of section 7 or for the renewal of the registration and license under section 19. (2) Every application made under sub-section (1) shall contain such particulars and shall be accompanied by such evidence of the clinical establishment having complied with the prescribed minimum standards in such manner, as may be prescribed. (3) Any change in address or situation of or of staff belonging to, or any other particulars mentioned under sub-section (2) shall be communicated by the applicant or the person carrying on the clinical establishment to the licensing authority not later than thirty days after such change with specific mention as to the exact date when such change occurred. (4) No applicant under sub-section (1) shall try to obtain the license by means of misrepresentation of facts, fraudulent practices, falsifying documents, or using unfair means. 10 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. Grant or rejection of application. Grounds for rejection. (Chapter N.—Procedure for registration and licensing.—Sections 13, 14.) 13. On receipt of application made under sub-section (1) of section 12, the licensing authority shall, if he is satisfied after causing such enquiries as may be necessary and after following the criteria as may be prescribed, pass an order within the prescribed period from the date of receipt of application, either— (a) granting the application for registration and license or renewal of registration and license; or (b) rejecting the application, and shall send a copy of the order to the applicant by registered post or in such other manner as may be prescribed: Provided that if the licensing authority rejects an application for registration and license or renewal of registration and license, he shall record his reasons therefor. 14. (1) The licensing authority may reject the application made under sub-section (1) of section 12 if he is satisfied— (a) that the applicant or the clinical establishment does not fulfil the conditions laid down in sub-sections (2) and (3) of section 7; or (b) that the applicant does not fulfil the condition laid down in sub- sections (1) and (2) of section 12; or (c) that the applicant is trying to obtain the license in contravention to sub- section (4) of section 12; or (d) that the real objective of the applicant is to use or allow the clinical establishment to be used for antisocial or immoral purposes; or (e) in the case of a nursing home other than a maternity home that such nursing home is not or will not be under the charge of a registered medical practitioner resident therein round the clock and that the nursing of persons received and accommodated therein is not or will not be under the superintendence of a registered nurse resident therein round the clock; or (f) in the case of a maternity home that such maternity home is not or will not be under the charge of a registered medical practitioner resident therein round the clock and that the attendance on every woman before, at or after child birth or sterilization or medical termination of pregnancy or on any child born is not or will not be under the superintendence of a registered midwife resident therein round the clock; or (g) that for reasons connected with the location, constructions, accommodation, staffing or equipment, the clinical establishment is not fit to be used as a clinical establishment of such a description as the clinical establishment mentioned in the application. (2) The licensing authority may, before rejecting an application communicate to the applicant the deficiencies on the grounds of which the application can be rejected and issue him an improvement notice as per provision of section 23 directing him to rectify the deficiencies within such time as he may deem fit. (3) If within such time as deemed fit by the licensing authority or within such further time as may be allowed by him, the applicant is unable to rectify the deficiencies, the licensing authority may reject the application. PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 11 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. Fresh application for registration and license. Display of the license. Copy of license. License to be non- transferable. Renewal of registration and license. (Chapter III—Procedure for registration and licensing.—Sections 15-20.) (4) The licensing authority shall in every case where the application is rejected, record the grounds for rejection: Provided that no application shall be rejected, unless the applicant has been given an opportunity of showing cause in support of his application. 15. The rejection of an application shall not debar a clinical establishment from applying afresh for registration and license under section 12, and after providing such evidence, as may be required, of having rectified the deficiencies on the grounds of which the earlier application was disallowed. 16. One license in original shall be kept affixed in a conspicuous place in the clinical establishment in such manner so as to be visible to every one visiting such establishment. 17. In case the license is lost, destroyed, mutilated or damaged, the licensing authority shall issue a copy of license on the request of the clinical establishment and on the payment of such fees, as may be prescribed. 18. In the event of change of ownership or proprietorship or change of management or on ceasing to function as a clinical establishment, the license shall be surrendered to the licensing authority and the owner or proprietor or management of the clinical establishment shall apply afresh for grant of license. 19. (1) Application for renewal of registration and license shall be made at least a period of thirty days before the date of expiry of the validity of the registration and license: Provided that in case the application for renewal is made— (a) after the said period but before the date of expiry of the validity of the registration and license; or (b) after expiry of the validity of the registration and licence, the licencing authority shall allow renewal of registration and licence on payment of such enhanced fee for each day and on such terms and conditions as may be prescribed. (2) In the event of failure of the licensing authority to communicate the fact of granting or rejection of application for renewal of registration and license after the expiry of the prescribed period from the date of receipt of such application, the license shall be deemed to have been renewed and the person can keep or carry on the clinical establishment in accordance with the provision of this Act until such communication is received. Cancellation of registration and license. 20. (1) If, at any time after any clinical establishment has been registered and licensed, the licensing authority is satisfied,— (a) that the conditions of the registration and licensing are not being complied with; or (b) that any of the grounds which would have entitled the licensing authority to refuse the application for registration and license, exists; or (c) that the person entrusted with the management of the clinical establishment has violated any of the directions including improvement notice of the licensing authority or the Tribunal; or (d) that the person entrusted with the management of the clinical establishment has contravened any of the provisions of this Act or rules made thereunder, the lincensing authority, notwithstanding anything contained in section 23, may issue a show cause notice as to why its registration and license under this Act should not be cancelled for the reasons to be mentioned in the notice. 12 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter IR—Procedure for registration and licensing.—Section 21.) (2) If after giving a reasonable opportunity of being heard to the clinical establishments, the licensing authority is satisfied that there has been a breach of any of the provisons of this Act or the rules made thereunder, he may, without prejudice to any other action that he may take against such clinical establishment, cancel its registration and licence. Prohibition orders. 21. (1) If,— (a) any clinical establishment is convicted of any offence under this Act; or (b) the clinical establishment is being kept or carried on without a valid license; or (c) the license of the clinical establishment is cancelled; or (d) the licensing authority is satisfied that an imminent danger to the health and safety of any member of the public or patient exist with respect to that clinical establishment, the licensing authority may, after giving the clinical establishment an opportunity of being heard, by an order, impose the following prohibitions, namely:— (i) a prohibition on the use of the process or treatment for the purposes of the service delivery by the clinical establishment; (ii) a prohibition on the use of the premises or equipment for the purposes of the service delivery by the clinical establishment. (2) As soon as practicable after making of an order under sub-secton (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. (3) Every order made under sub-section (1) shall take immediate effect: Provided that the licensing authority, after issuance of Prohibition order for reasons to be recorded in writing shall take steps to inform the police authority to restrain immediately the clinical establishment from carrying on health care related services. Explanation.---`Police authority' means an officer not below the rank of Inspector- in-Charge or Officer-in-Charge of the local Police Station area where the clinical establishment is situated. (4) Every order made under sub-section (1) shall contain a direction that no person shall be freshly admitted in the clinical establishment either as an inpatient or an out- patient and the inpatients of the clinical establishment shall be transferred immediately to such other clinical establishment as the patient or his representative opts or where it is not practicable to transfer the inpatients to the clinical establishment so opted, to the nearest Government Hospital, which shall be specified in that order and it shall also contain directions as to the care and custody of such inpatients pending such transfer. PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 13 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter 11L—Procedure for registration and licensing.—Sections 22, 23.) (5) A prohibition order shall cease to have effect upon the licensing authority being satisfied, on an application made by the clinical establishment not less than six months after the prohibition order has been passed, that the clinical establishment has taken sufficient measures justifying the lifting of the prohibition order. (6) The concerned licensing authority shall issue a certificate to the effect that the clinical establishment has taken sufficient measures justifying lifting of the prohibition order, within seven days of his being satisfied on an application made by the clinical establishment for such a certificate or the said officer shall— (a) determine, as soon as is reasonably practicable and in any event within fourteen days, whether or not he is so satisfied; and (b) if he determines that he is not so satisfied, give notice to the clinical establishment of the reasons for that determination. Inspection of clinical establishments. Improvement notices. 22. (1) The licensing authority or an officer authorized by him, shall have the power to cause an inspection or inquiry in respect of any clinical establishment, its building, laboratories and equipment and also of the services rendered by the clinical establshment or any other matter connected with the clinical establishment, and that establishment shall be entitled to be represented thereat. (2) (a) Every officer authorized under sub-section (1) shall conduct the inspection and submit a report to the prescribed authority within seven days of completion of any inspection by him in such manner as may be prescribed. (b) He shall record his observation or inspection note in the inspection book to be kept at the clinical establishment for this purpose. 23. (1) If the licensing authority has reasonable ground for believing that any clinical establishment has failed to comply with any provision of this Act, he may, after ascertaining the opinion of the clinical establishment thereon, by a notice served on that clinical establishment— (a) state the grounds for believing that the clinical establishment has failed to comply with the rules; (b) specify the matters which constitute the clinical establishment's failure so to comply; (c) specify the measures which, in the opinion of the said authority, the clinical establishment must take, in order to secure compliance; and (d) require the clinical establishment to take those measures, or measures which are at least equivalent to them, within a reasonable period (not being less than fourteen days) as may be specified in the notice. (2) The clinical establishment shall report to the licensing authority, the action, if any, which is proposed to be taken or has been taken upon the results of such inspection or inquiry and such report shall be furnished within such time, as the authority may direct. (3) Where the clinical establishment does not, within a reasonable time, take action to the satisfaction of the licensing authority, he may, after considering any explanation furnished or representation made by the clinical establishment, issue such directions as that authority deems fit, and the clinical establishment shall comply with such directions. 14 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III Power to enter. Fees for registration and license for different categories of clinical establishments. The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter 111.—Procedure for registration and licensing—Sections 24, 25.) (4) If the clinical establishment fails to comply with an improvement notice, his license may be suspended for such period to be mentioned in the order. (5) Every order made under sub-section (4) shall contain a direction that no person shall be freshly admitted in the clinical establishment as an inpatient or an outpatient. (6) If the clinical establishment, during the period mentioned in the order of suspension— (a) still fails to comply with the improvement notice, the licensing authority may after giving the licensee an opportunity to show cause, cancel the license granted to him; or (b) complies with the improvement notice to the satisfaction of the licensing authority, he may revoke the suspension order within a reasonable period not exceeding fourteen days. 24. (1) Subject to such rules as may be made under this Act, any officer of the State Government authorized by the State Government in this behalf— (a) may make such inquiries, as he deems necessary in order to ascertain whether the place or the establishment is being used as a clinical establishment; (b) may make such examination of place or establishment and inspect any equipment, sample, article or document found therein and seize and take out therefrom any such equipment, sample, article or document, as he deems necessary for the purpose of examination, analysis, investigation or evidence and retain them in such manner and for such period as may be prescribed; (c) may, if there is any reasonable cause to suspect that anyone is carrying on a clinical establshment without registration and license, enter and search in the manner prescribed with or without the assistance of a police officer not below the rank of sub-inspector, at any reasonable time, and the clinical establishment, shall offer reasonable facilities for inspection or inquiry and be entitled to be represented thereat: Provided that no such person shall enter the clinical establishment without giving notice in writing of his intention to do so. (2) No person shall obstruct an officer authorized under sub-section (1) in the exercise of any power conferred by that sub-section or make any false or reckless statement in answer to a question put by such officer in exercise of the power conferred on him under clause (a) of that sub-section. (3) Save as in this Act otherwise expressly provided, provision of the Code of Criminal Procedure, 1973 relating to search, seizure, summon, investigation and prosecution shall apply, as far as may be, to all action taken by the Officer authorized under sub-section (1). 25. The licensing authority may charge such fees for registration and license for different categories of clinical establishments, as may be prescribed: Provided that the State Government may, if it considers necessary to do so in the public interest, by order, subject to such terms and conditions as may be specified therein, exempt clinical establishment from payment wholly of any such fee or reduce the amount of any such fee payable by any clinical establishment as may be prescribed. 2 of 1974. PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 15 The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. Appeal to the Appellate Authority. (Chapter III—Procedure for registration and licensing.—Section 26.— Chapter IV.—Contravention and Penalty.—Sections 27, 28) 26. (1) Any person, aggrieved by— (i) the failure of the licensing authority in communicating the allowing or rejection of application for registration and license to clinical establishment after the expiry of prescribed period; or (ii) an order of the licensing authority refusing to allow registration or to grant or renew a license; or (iii) cancelling or suspending a license; or (iv) an improvement notice; or (v) prohibition order; may, prefer an appeal to such authority not below the rank of Special Secretary, Department of Health and Family Welfare of the State Government being the Appellate authority as may be prescribed. (2) Every appeal under sub-section (1) shall be made in such manner, in such form within such period from the date of the order and be accompanied by such fee as may be prescribed: Provided that the Appellate authority may entertain an appeal preferred after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time. (3) The decision of the Appellate authority shall be final and binding. (4) No civil court shall have any jurisdiction to entertain any suit or other proceedings challenging the decision of the licensing authority refusing to allow registration of the clinical establishment or to grant or renew a license or cancelling or suspending a license or issuing a prohibition order or, an improvement notice under sections 13, 14, 20, 21 and section 23 as well as the decision of the Appellate authority. CHAPTER IV Penalty for non- registration and licensing. Disobedience of order, obstruction and refusal of information. Contravention and Penalty 27. (1) Whoever carries on a clinical establishment without registration and license shall be liable to a penalty which may extend to fifty thousand rupees, alongwith a further penalty of five hundred rupees for each day of operation of the clinical establishment without license subject to maximum of two lakh rupees. (2) Whoever knowingly serves in a clinical establishment which is not duly registered and licensed under this Act, shall be liable to a penalty which may extend to twenty five thousand rupees. 28. (1) Whoever wilfully disobeys any direction lawfully given by any person or authority empowered under this Act to give such direction, or obstructs any person or authority in the discharge of any functions which such person or authority is required or empowered under this Act to discharge, shall be liable to a penalty which may extend to two lakh rupees. (2) Whoever being required by or under this Act to supply any information wilfully withholds such information or gives information which he knows to be false or which he does not believe to be true, shall be liable to a penalty which may extend to fifty thousand rupees. 16 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 5, 2010 [PART III The West Bengal Clinical Establishments (Registration and Regulation) Act, 2010. (Chapter IV.—Contravention and Penalty.—Sections 29-33.) (3) Whoever being required by or under this Act to maintain and supply records, reports, registers and other documents wilfully tamper, destroy, falsify such documents shall be liable to a penalty which may extend to two lakh rupees. 29. (1) Whoever contravenes any provision of this Act or any rule made thereunder resulting in such minor deficiencies, that do not pose any imminent danger to the health and safety of any patient or public and can be rectified within a reasonable time, shall be liable to a penalty which may extend to fifty thousand rupees. (2) Whoever contravenes any provision of this Act or any rule made thereunder resulting in such major deficiencies, that pose an imminent danger to the health and safety of any member of the public or patient and which cannot be rectified within a reasonable time, shall be liable to a penalty which may extend to five lakh rupees. Explanation.—For the purpose of this section 'Minor deficiencies and major deficiencies' shall have such meaning as may be prescribed. 30. Whoever contravenes any provision of this Act or any rule made thereunder shall, if no penalty is provided elsewhere, be liable to a penalty which may extend to ten thousand rupees for the first contravention and fifty thousand rupees for any subsequent contravention. Contravention by 31. (1) Where a person committing contravention of any of the provisions of this Companies. Act or of any rule made thereunder is a company, every person who, at the time the contravention was committed, was in charge of, and was responsible to the company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the contravention and shall be liable to penalty: Provided that nothing contained in this sub-section shall render any such person liable to any penalty if he proves that the contravention was committed without his knowledge or th
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