Section 20 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
20. Power to take samples Section 21(1).
- The Board or any officer empowered by it in this behalf shall have power to take, for the purpose of analysis, samples of water from any river, stream or well or any other water body or of sewage or trade effluent which is passing from any plant or vessel or from or over any place into any such rivers, streams, drains or wells or any other water bodies in the State of Haryana.
