Section 33 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
33. Power to enter.
- The concerned registration authority or such officers as may be authorised by it, may, if there is any reason to suspect that anyone is carrying on a clinical establishment without due registration, enter and search in the manner prescribed, at any reasonable time and the clinical establishment, shall offer reasonable facilities for inspection or inquiry and be entitled to be represented thereat:Provided that no such person shall enter the clinical establishment without an authority letter from the concerned registration authority.
