Section 32 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
32. [ Functions of the State Water Laboratory. [Substituted by Notification No. 2375-XXXII, dated 31-5-1979.]
- The State Water Laboratory shall undertake to receive samples sent by authorised representative of the State Board.(2)The said Laboratory shall analyse the sample expeditiously for the various parameters indicated in the covering letter with the sample.(3)The said Laboratory shall maintain a permanent record of all such analysis done indicating the dale of collection of the sample, date of analysis, name of person collecting the sample, name of person doing the analysis and the result.(4)The analyst immediately after completion of the analysis shall send the report in triplicate to the State Board in Form XI.
