Section 27(4) in The Air (Prevention And Control Of Pollution) Act, 1981
(4)Any cost incurred in getting any sample analysed at the request of the occupier or his agent as provided in clause (d)of sub-section (3) of section 26 or when he wilfully absents himself or refuses to sign the marked and sealed container or containers of sample of emission under sub-section (4) of that section, shall be payable by such occupier or his agent and in case of default the same shall be recoverable from him as arrears of land revenue or of public demand.
