Section 22(3) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(3)[Such officer may] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.], before visiting any premises of the applicant for the purpose of inspection under sub-rule (2) give, [***] [Omitted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.], a notice to the applicant to his intention to do so in form 'C' and the applicant shall furnish to such officer all facilities that he may legitimately require for the purpose.
