Section 36(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)The Licensing Authority, as soon as possible, shall order an unscheduled inspection and/or inquiry in respect of any clinical establishment if she is reasonably satisfied that there is a possibility that-(a)such clinical establishment is being kept or carried on without a valid license; or(b)an imminent danger to the safety and security of service-user, service-provider or public at large is existing with respect to such clinical establishment; or(c)such clinical establishment is not complying with any provision of this Act:Provided that, the reason(s) for such inspection shall be recorded in writing in such order
