Section 36(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)The Licensing Authority, as soon as possible after reasonably being satisfied, shall order an unscheduled inspection and/or inquiry in respect of any clinical establishment to verify the material facts and statement made in the complaint upon receiving such a written specific complaint of serious nature from a patient or a representative body of patients/ citizens alleging non-compliance of the provision of the Act by that clinical establishment:Provided that, the reason(s) for such inspection shall be recorded in writing in such order
