Section 38(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(5)Where the Supervisory Authority has seized any medical records, books of account, other relevant documents or any material objects in exercise of powers conferred upon under section 24 of the Act, shall return the same to the person from whom those were seized as soon as practicable after achieving the purpose for which it was removed:Provided that, those material objects can be retained as long as necessary and disposed of subject to the direction of Adjudicating Authority, Tribunal or Court of law or any such appropriate authority as may be notified under sub-section (1) of section 24 of the Act.Provided further, that, before returning any of those seized medical records, books of account, other relevant documents known as vital records, the Supervisory Authority shall be entitled for copies thereof or extracts there from, as the case may be.
