Section 10 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
10. Inspection of Clinical Establishment.
- If any person refuses to allow the Appropriate Authority or its representatives empowered by it to enter or inspect any premises or to inspect any records as and when required or obstructs such authority or its representatives in the exercise of their powers under this section shall, in addition to any other action under this Act, be punished with such fine which may extend to rupees one thousand.
