Section 28(4) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(4)The Inquiry Officer may after carrying out or causing to be carried out an inspection under sub-rule (2) give notice to the occupier to furnish to him. additional information or clarification on the application for consent of any plant, drawings or reports pertaining to the industry establishment or to produce before him such documents, licences, certificates, etc. as he may consider necessary for the purpose of investigation of the application and may for that purpose, summon the occupier or his agent to the office of the Board. The Inquiry Officer may, if necessary, again call for further information or clarification, following the same procedure mentioned above.
