Section 25(4) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(4)The Inquiry Officer may, after carrying out or causing to be carried out an inspection under sub-rule (2), serve notice to the occupier in Form III to furnish to him within such time as specified in the notice such additional information or clarification on the application for consent for any plans, drawings or reports pertaining to the industrial 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 summon the occupier or his agents to an office of the Board. The Inquiry Officer may, if necessary, again call for further information or clarifications, following the same procedure as above.
