Section 36(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(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.
