Section 24(1)(b) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(b)may make such examination of place or establishment and inspect any equipment, sample, article or document found therein and seize and take out there from any such equipment, sample, article or document, as he deems necessary for the purpose of examination, analysis, investigation or evidence and retain them in such manner and for such period as may be prescribed;