Section 16(3) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(3)An officer of the Board may , before or after carrying 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 that purpose of investigation of the application and may for that purpose summon the application or his authorized agent to the office of the Board.
