Section 36(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(8)The Supervisory Authority, at any reasonable time, with such assistance as he/she reasonably require, shall enter the premises of a clinical establishment as per rule 39 and may-(a)inspect the premises of the clinical establishment or any part of it; and(b)inspect any apparatus, appliance, equipment, instrument, product, goods or item used or found in the clinical establishment; and(c)observe and examine any activity, operation process or procedure being carried out at the clinical establishment; and(d)require the owner or any member of staff of the clinical establishment to take reasonable steps to produce documents;(e)inspect, make copies of or take extracts from any document, records, registers;(f)require the owner or any member of staff of the clinical establishment to authenticate such copies and make such copies available to the Supervisory Authority at free of cost.
