Section 22(2) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(2)On receipt of any application for consent under section 25 or section 26, the Board may depute any of its officer's accompanied by as many assistants as may be necessary for the purposes of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as it may consider necessary, to visit the premises of the applicant to which such application relates. Such officers may for that purpose, inspect any place where water, sewage or 1[trades effluent] is discharged by the applicant as also any treatment plants, purification works, disposal systems and plants of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such water treatment plants, purification works or disposal systems and plants or any part thereof, that may be considered necessary.
