Section 7(1) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(1)Subject to the provisions of the rules made under this Act, any officer authorised 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 a clinical establishment;(b)make examination of the place or establishment and inspect any equipment, articles or documents found therein [x x x] [Words 'and seize and take out therefrom any such equipment, article or documents, as he deems necessary for the purpose of examination, analysis, investigation, or evidence and retain them for such reasonable period as he thinks necessary' Omitted by M.P. Act No. 16 of 2008.];(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.
