Section 36 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
36. Bar to run unregistered clinical establishment.
(1)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment or an officer authorised by it may, if there is any reason to suspect that anyone is carrying on a clinical establishment without registration or after cancellation of registration or after restrain orders under the proviso to sub-section (4) of section 35 or on complaint or otherwise, enter and search in such manner, as may be prescribed to cause an inquiry to be made in respect of such matter or any other matter connected with that clinical establishment at any reasonable time and the clinical establishment shall, offer reasonable facilities for inspection or inquiry and shall be entitled to be represented thereat.(2)If after enquiry by the State Authority for Clinical Establishment or on report of the District Authority for Clinical Establishment or an officer authorized in this behalf, the State Authority for Clinical Establishment is satisfied that the said clinical establishment is unregistered or carrying on after cancellation of registration or after passing restrain orders, it shall pass orders for immediate closure of such clinical establishment alongwith a fine which may extend to fifty thousand rupees.(3)Any person who continues to run a clinical establishment after the order of closure under sub-section (2), shall be punished with simple imprisonment for a term which may extend to two years and with fine which may extend to five lac rupees.
