Section 21 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
21. Functions of the State Air Laboratory, Section 27(3) and Section 28 (2).
(1)The State Air Laboratory shall cause to be analyzed and samples of air or emission received by it from any officer authorized by the Board for the purpose and the findings shall be recorded in triplicate in form V.(2)The fees for each such report shall be such as may be notified by the Board from time to time.
