Section 11 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
11. Inspection of nursing homes or clinical establishment.
(1)Subject to the provisions of the rules made under this Act, any officer duly authorized by the State Government in this behalf may : -(a)Enter at any time by night or by day, with or without notice, any place or establishment, which he has, reason to believe is being used as a nursing home or clinical establishment.(b)Make examination of the place or establishment and inspect any equipment, article or document found therein and seize and take out there-from any such equipment, article or document, as he deems necessary for the purpose of examination, analysis, investigation or evidence and retain them for such reasonable period as he thinks necessary.(c)Make such inquiries, and put such question to any person found in such place or establishment as he deems necessary in order to ascertain whether the place or the establishment is being used as a nursing home or clinical establishment or not.(2)Provided further that, if any person obstructs the lawfully empowered authority in discharge of their duties, it shall be punishable under the relevant section of the Indian Penal Code (No. 45 of 1860).
