Section 38(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The Supervisory Authority shall prepare a memo containing list of any material object, seized under sub-rule (1) at the place of affecting the seizure in Statutory Clinical Establishment Form X and get it signed on every page by himself, the witnesses and the Police officer accompanying him:Provided that, the memo may be prepared, in the presence of the witnesses, at a place other than the place of seizure if, for reasons to be recorded in writing, it is not practicable to make the list at the place of affecting the seizure.
