Section 10(3) in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983
(3)The officer may, before or after carrying out the inspection under sub-rule (1), require the applicant to furnish him orally or in writing such additional information or clarification or to produce before him such document as he may consider necessary for the purpose of investigation of the application and may for that purpose summon the applicant or his authorised agent to the office of the Board.
