Section 11(2) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(2)If any person refuses to allow the supervising authority or the officer empowered by it to enter or inspect any premises or to inspect any records under Sub-section (1) or obstructs such authority or officer in the exercise of his powers under this section, he shall on conviction, be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees or with both.
