Section 8(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(2)Any such team, upon receipt of a complaint or information in any form with due authorization by the Authority in this behalf may enter any private medical care establishment at any time with or without giving notice, examine and inspect any equipment, articles or documents and seize and take out there from and retain the same as long as may be necessary for the purposes of examination, analysis, investigation or evidence.
