Section 36(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(9)While conducting such enquiry, the Supervisory Authority shall enter the premises of a clinical establishment as per rule 39 and may-(a)ask relevant questions and take on the spot or otherwise the statement of any person as she deems necessary; and(b)ask relevant questions of any patient for the purpose of ascertaining any material fact; and(c)require the owner or any member of staff of the clinical establishment to answer a question to the best of that person's knowledge, information and belief
