Section 6(1) in The West Bengal Clinical Establishments Act, 1950
(1)Subject to][such rules as may be made under this Act,] [Words substituted by West Bengal Act 30 of 1992.] any officer of the State Government authorised by the State Government in this behalf, may,-(a)enter, at any time by night or by day, with or without notice, any place or establishment which he has reason to believe is being issued as a clinical establishment;(b)make such examination of the place or establishment and inspect any equipments, articles or documents found therein and seize and take out therefrom any such equipments, articles or documents, as he deems necessary for the purpose of examination, analysis, investigation or evidence and retain them as long as he thinks it necessary to do so for such purpose;(c)make such inquiries, and put such questions to any person found in such place or establishment, as he deems necessary in order to ascertain whether the place or the establishment is being used as a clinical establishment or not.(d)[ enter any clinical establishment and, with the assistance of a police-officer not below the rank of Sub-Inspector, seize any document, equipment or other materials which such establishment is not authorised to keep or maintain under any law for the time being in force, in accordance with such procedure as may be prescribed.] [Clause (d) inserted by West Bengal Act 30 of 1992.]
