Section 12A(2) in The Assam Health Establishments Act, 1993
(2)During any inspection or enquiry, as the case may be, under sub-section (1), the concerned health establishment or any person in charge or responsible to, it shall allow free entry of the persons connected with such inspection or enquiry, as the case may be, into any such place or places of the health establishment as may be required, to facilitate inspection of any premises, machineries, equipments, stores, tools, furniture and other places and articles, etc. and produce such information and documents as may be necessary for the purpose.
