Section 14 in The Assam Health Establishments Act, 1993
14. Appointment of inspecting officer and his power of entry, Inspection.
(1)The Government shall appoint Chief Medical and Health Officer (District concerned) as Inspecting Officer for the purposes of inspecting the Health Establishment,(2)Subject to such rules as may be prescribed, the Inspecting Officer 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 health establishment;(b)make such examination of the place or establishment and inspect any equipments, articles or documents found therein and seize and take out therefrom any such equipments, articles or documents, as he may deem necessary for the purpose of examination, analysis, investigation or evidence and retain them as long as he thinks it necessary to do so for such purpose ;(c)make such enquiries and put such questions 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 health establishment or not;(d)enter any health establishment and, with the assistance of a police officer not below the rank of Sub- Inspector, seize any document, equipment or other materials which such establishment is not authorised to keep or maintain under this Act or rules or regulations or under any law for the time being in force, in accordance with such procedure as may be prescribed ;(e)on receipt of the report of the Inspecting Officer, the Government may take such action against the health establishment or persons concerned as may be required under this Act or any other law for the time being in force or direct the Health Authority to take such action as may be required under this Act.(3)No person shall obstruct the Inspecting Officer in exercising his powers and functions under sub-section (2), contravention of which shall be punishable under the provisions this Act.
