Section 39(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)The Supervisory Authority, preferably in the presence of two or more independent and respectable persons in case of unscheduled inspection and/or enquiry, shall enter any premises specified in the Authorization Notice, including a private dwelling, and-(a)inspect, photograph, copy, test and examine any material object, or cause it to be inspected, photographed, copied, tested and examined; and(b)observe and examine any activity, operation, process or procedure carried out on the premises.
