Section 17(2) in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
(2)Where the material on record is sufficient to enable the Appeal Authority to come to a definite decision, it may take an additional evidence and call for such further material from the appellant or the Member-Secretary as it deems fit. Such material shall from part or the record only after the party other than that from whom such record has been received, has been given an opportunity to peruse such record.
