Section 7 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
7. Inspection of nursing homes and clinical establishment.
(1)Subject to the provisions of the rules made under this Act, any officer authorised by the State Government in this behalf may,-(a)enter, at any time by night or by day, with or without notice any place or establishment which he has reason to believe is being used as a nursing home or a clinical establishment;(b)make examination of the place or establishment and inspect any equipment, articles or documents found therein [x x x] [Words 'and seize and take out therefrom any such equipment, article or documents, as he deems necessary for the purpose of examination, analysis, investigation, or evidence and retain them for such reasonable period as he thinks necessary' Omitted by M.P. Act No. 16 of 2008.];(c)make such inquiries, and put such question to any person found in such place or establishment as he deems necessary in order to ascertain whether the place or the establishment is being used as a nursing home or clinical establishment or not.(2)No person shall obstruct an officer authorised under sub-section (1) in the exercise of any power conferred by that sub-section or make any false or reckless statement in answer to a question put by such officer in exercise of the powers conferred on him under clause (c) of that sub-section.
