Section 28 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
28. Procedure to be followed in respect of enquiry on application for consent.
(1)On receipt of an application for consent under sub-section (3) of Section 21, in the proper form accompanied by the required consent fees and containing the required particulars, the Member-Secretary shall forward the application to an officer of the Board empowered in this behalf (hereinafter referred to as the Inquiry Officer.)(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.(3)The Inquiry Officer shall before carrying out or causing to be carried out the inspection under sub-rule (2) given notice to the occupier of the intention to do so in Form III.(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.
