Section 30 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
30. Power for making inquiry in application for consent.
(1)On receipt of an application for consent under section 25 or section 26 the State Board may depute any of its Officers, accompanied by as many assistants as may be necessary to visit the premises of the applicant 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 informations as such Officer may consider necessary. Such Officer may for that purpose inspect any place where water or sewerage or trade effluent is discharged by the application or treatment plants, purification works or disposal system of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such treatments plants, purification works to disposal systems or any part thereof that he considers necessary.(2)Such Officer shall before visiting any premises of the applicant for the purpose of inspection under sub-rule (1) above give notice to the applicant of his intention to do so in Form No. XTV. The applicant shall furnish to the Officer such necessary information as legitimately required for the purpose.(3)An Officer of the Board may, before or after carrying out an inspection under sub-rule (1) above require the applicant to furnish to him in writing such additional information or clarification or to produce before him documents, as he may consider necessary for the purpose investigation of the application and may for that purpose summon the applicant or his authorised agent to the Officer of the State Board.
