Section 38(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The Supervisory Authority, preferably in the presence of two or more independent and respectable persons, shall enter any premises specified in the Authorization Notice, including a private dwelling; seize and take into custody any material object if she has reason to suspect that it might be used as evidence in a trial:Provided that, for the benefit of patient, the clinical establishment shall be allowed to make copies of such document, record, register which is required to be retained for providing further healthcare already committed by that establishment.Provided further that, the in-charge of local police station, where such seizer has taken place, shall give all reasonable assistance to the supervisory authority for safekeeping of those seized objects.Explanation 1. - "Material object" means any equipment, sample, article, document, record, register, book, pamphlet, advertisement or any other material object for the purpose.Explanation 2. - 'premises' shall not include the area for residential accommodation of a registered clinical establishment.
