Section 27(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(1)Any officer empowered by the Board in this behalf shall take, for the purpose of analysis, samples of air or emission from any chimney, flue or duct, plant or vessel or any other source and outlet, stationary or mobile under sub-section (1) of Section 26. All necessary facilities for access to the place or sampling and for conducting the sampling as required by such officer, shall be provided by the occupier or his agent.
