Section 28(2) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(2)The Inquiry Officer shall, accompanied by as many assistants as may be necessary, inspect or cause to be inspected the premise or premises to which such application related for the purpose of verifying the correctness or otherwise of the particulars furnished in the application and for obtaining such further particulars or information as he may consider necessary. The officer conducting the inspection may, for that purpose inspect any part of the industrial plant and premises and may require the occupier to furnish him any information or records pertaining to the industrial establishment.
