Section 14(2) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
(2)Where the material on record is insufficient to enable the Appellate Authority to come to a definite decision, it may take additional evidence and call for such further material from the appellant or the Member-Secretary. as he deems fit. Such material shall form part of the record, but not before the party other than that from whom such record has been received, has been given an opportunity to pursue such record, itself against anything contained therein which is detrimental to the interest of that party.
