Section 7(1) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
(1)The Board or any Officer empowered by it in this behalf shall have the power to take, for the purpose of analysis, samples of air or emission from any chimney fuel or duct, plant or vessel or any other sources and outlets, stationary or mobile. The occupier of the premises shall provide all necessary facilities for sampling of air or emission from any chimney, fuel or duct, plant or vessel or any other sources and outlets, stationary or mobile, as may be specified by the Board or any Officer empowered by it in his behalf. The occupier of the premises shall provide all necessary facilities for access to the sampling places as may be specified by the Board or any officer empowered by it in this behalf.
