Section 30(1) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(1)The occupier of the premises where any chimney, flue or duct or any other outlet is located, shall provide all necessary facilities to the Board or any officer empowered by it in this behalf for taking samples of air or emission from such chimney, flue or duct, or any other sources/and outlets, stationary or mobile, as may be specified by the Board or an officer empowered by it in this behalf.
