Section 21(3) in The Water (Prevention And Control Of Pollution) Act, 1974
(3)Subject to the provisions of sub-sections (4) and (5), when a sample (composite or otherwise as may be warranted by the process used) of any sewage or trade effluent is taken for analysis under sub-section (1), the person taking the sample shall—(a)serve on the person in charge of, or having control over, the plant or vessel or in occupation of the place (which person is hereinafter referred to as the occupier) or any agent of such occupier, a notice, then and there in such form as may be prescribed of his intention to have it so analysed;(b)in the presence of the occupier or his agent, divide the sample into two parts;(c)cause each part to be placed in a container which shall be marked and sealed and shall also be signed both by the person taking the sample and the occupier or his agent;(d)send one container forthwith,—(i)in a case where such sample is taken from any area situated in a Union territory, to the laboratory established or recognised by the Central Board under section 16; and(ii)in any other case, to the laboratory established or recognised by the State Board under section 17;(e)on the request of the occupier or his agent, send the second container,—(i)in a case where such sample is taken from any area situated in a Union territory, to the laboratory established or specified under sub-section (1) of section 51; and(ii)in any other case, to the laboratory established or specified under sub-section (1) of section 52.
