Section 37(6) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(6)While holding an inquiry, the State Authority for Clinical Establishments shall have power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case, to give evidence or to produce any document, which in the opinion of the authority, may be useful for or relevant to the subject matter of the inquiry and if, on such inquiry, it is satisfied that the person has failed to comply with the provisions specified in sub-sections (3) and (4), it may by order impose the fine specified in those sub-sections, to be deposited within thirty days of the order.
