Section 7 in The Bengal Orphanages And Widows' Homes Act, 1944
7. Inspection of the institution.
- The Commissioner of Police or the District Magistrate, or any Deputy Commissioner of Police authorised in writing in this behalf by the Commissioner of Police or any Magistrate authorised in writing in this behalf by the District Magistrate or any person not in the service of the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] when authorised in writing in this behalf in Calcutta, by the Commissioner of Police or elsewhere by the District Magistrate may enter and inspect any orphanage, widows' home or marriage bureau at any time by day or night and the society having control of such institution and the persons in charge thereof shall not refuse such entry or inspection.
