Section 38(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)The Supervisory Authority shall hand over, under acknowledgement, one copy of the seizure memo to the person from whose custody the material object have been seized:Provided that, a copy of the seizure memo may be delivered under acknowledgement, or sent by registered post to the Licensee or person in control of the premises, if no person acknowledging custody of the material object seized is available at the place of affecting the seizure.
