Section 7 in The Water (Prevention And Control Of Pollution) Cess Rules, 1978
7. Powers to be exercised by the Officer or the Authority of the State Government under section 9.-The officer or authority of the State Government specially empowered under section 9 shall have in addition to the powers referred to in clauses (a) and (b) of that section, the power to-
(i)inspect the manufacturing process or plant of the consumer;(ii)inspect the water supply systems and installations in the plant of the consumer;(iii)inspect water treatment system and installations in the plant of the consumer;(iv)inspect the drainage system and installations, including storm water disposal in the plant of the consumer;(v)call for and inspect records relating to the use and consumption of materials and water, and those relating to production, in the plant of the consumer;(vi)call for and inspect the records relating to power consumption in the plant of the consumer; and(vii)call for any other information or records relating to the supply, consumption and treatment of water in the plant of the consumer.
