Section 22(4) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(4)The officer of the Board may, before or after carrying out the inspection under sub-rule (2) summon the applicant or his authorized agent, to the office of the Board or to any of its regional or sub-regional offices or to his camp office and 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 the purpose of investigation of the application.
