Section 9 in The Tripura Clinical Establishments Act, 1976
9. Inspection of clinical establishment.
(1)The supervising authority or any officer empowered by it in this behalf may, subject to such general or special order as may be made by the State Government, enter and inspect any premises which are used or which the supervising authority or the officer empowered by it has reasonable cause to believe to be used for the purpose of clinical establishment and inspect records required to be kept in accordance with the provisions of this Act.(2)If any person refuses to allow the supervising authority or the officer empowered by it to enter or inspect any such premises as aforesaid, or to inspect any such records as aforesaid or obstructs the supervising authority or the officers empowered by it in the execution of the powers under this section, he shall be guilty of an offence under this Act.
