Section 30A(3) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(3)The person, officer or authority to whom any direction is sought to be issued, shall be granted an opportunity of being heard:Provided that where the State Board is of the opinion that in view of the likelihood of a grave injury to the environment, it is not expedient to provide an opportunity of being heard, it may for reasons to be , recorded in writing, issue direction without providing such an opportunity.
