Section 38 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
38. Power to enter and search.
- The Council or the Authority or any officer authorised by them may, if there is any reason to suspect that anyone is carrying on a clinical establishment without registration, enter and search at any reasonable time, in such manner as may be prescribed, and the clinical establishment shall offer reasonable facilities for inspection or inquiry and be entitled to be represented thereat.
