Section 28 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
28. Procedure for making enquiry into application for consent.
(1)On receipt of an application for consent under Section 21 the Board may depute any of its officers, accompanied by as many Assistants as may be necessary, to visit and inspect any place or premises under the control of the applicant or the occupier, to which such application relates, for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as such officer may consider necessary. Such officer may, for that purpose, inspect any place or premises under the control of the applicant or occupier and may require the applicant to furnish to him any plans, specifications or other data relating to control equipment or systems or any part thereof that he considers necessary.(2)The Member-Secretary or any other officer, authorised by the Board in this behalf shall, before such officer or officers visit any premises of the applicant for the purpose of inspection under sub-rule (1) give notice in Form II to the applicant of his intention to do so. The applicant shall furnish to such officer or officers all information and provide all facilities to conduct the inspection.(3)An officer of the Board may, before or after carrying out an inspection under sub-rule (1), require the applicant to furnish to him orally or in writing such additional-information or clarification, or to produce before him such documents as he may consider necessary for investigation of application and may, for that purpose, summon the applicant or his authorised agent to the office of the Board.(4)[ Timeline for disposal of application for consent through Online Consent Monitoring Management System (OCMMS) or any similar online system without prejudice of the generality of the provisions of sub-section (4) of Section 21, the State Pollution Control Board in accordance with procedure for making enquiry into application for consent as per Rule 28 shall ensure disposal of consent application in accordance with timeline as specified in Schedule IV.] [Inserted by Notification No. 3049/LV-Parya-1-2017-256(Parya)-2001, dated 29.1.2018 (w.e.f 29.9.1983)]
