Section 20 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
20. Inspection and directions by the Licensing Authority.-
(1)The Licensing Authority may inspect or cause to be inspected at any time any institution licensed under this Act for the purpose of securing the health and welfare of the inmates and the sanitation of the premises or for the fulfilment of the purposes of this Act.(2)The Licensing Authority or any officer authorised by him in this behalf shall have power to enter a licensed institution and to make a complete inspection thereof and of all registers relating thereto for the purposes of the Act, and the person-in-charge of the institution for the time being shall afford all reasonable facilities for such inspection.(3)The officer inspecting may at the conclusion of his inspection record his remarks in the Inspection Book of the institution.(4)The Licensing Authority may communicate to the institution inspected any directions in regard to maintenance and furnishing of such information as may be required of the manager who shall comply with them.
