Section 30(1) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(1)On receipt of an application for consent under section 25 or section 26 the State Board may depute any of its Officers, accompanied by as many assistants as may be necessary to visit the premises of the applicant 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 informations as such Officer may consider necessary. Such Officer may for that purpose inspect any place where water or sewerage or trade effluent is discharged by the application or treatment plants, purification works or disposal system of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such treatments plants, purification works to disposal systems or any part thereof that he considers necessary.
