Section 9 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
9. Procedure for making enquiry into application for consent.
- On receipt of an application for consent under rule 9, the State Board may depute any of its officers accompanied by as many assistants as may be necessary to visit and inspect the 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 may, for that purpose, inspect any place or premises where emission from the chimney or fugitive emissions from any location within the premises of the industry as also any control devices installed in the said premises. Such Officers 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 or systems or any part thereof that he considers necessary.(2)Such Officers shall, before visiting any premises of the applicant for the purpose of inspection under sub-rule (1), give notice to the applicant of his intention to do so in Form 2 and on the specified date of inspection the applicant shall furnish to such officer all information and provide all facilities to conduct the said inspection.(3)An officer of the Board may, before or after carrying out an inspection under sub-rule (1) require the applicant to furnish to him orally or in writing such additional information or clarification, or to furnish 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.
