Section 5 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
5.
(1)On receipt of an application for consent under Section 21 the Board may depute any of its Officers accompanied by as many. Assistants as may be necessary to visit and inspect any place or premises under the control of the applicant or the occupier, 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 information as such Officer may consider necessary. Such Officer for that purpose may inspect any place or premises, where emission from the chimney or to give emissions from any location within the premises of the industry as also any control devices installed in the said premises. Such Officer, may for that purpose, inspect any place or premises under the control of the applicant or occupier, and may require the applicant to furnish to him any plans, specifications or other data relating to control, equipment of 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 II. The applicant shall furnish to such Officer ail information and provide all facilities to conduct the inspection.(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 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 and may for that purpose summon the applicant or his authorised agent to the office of the Board.Chapter-V
