Section 30 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
30. Power to take samples.
(1)The occupier of the premises where any chimney, flue or duct or any other outlet is located, shall provide all necessary facilities to the Board or any officer empowered by it in this behalf for taking samples of air or emission from such chimney, flue or duct, or any other sources/and outlets, stationary or mobile, as may be specified by the Board or an officer empowered by it in this behalf.(2)The procedure used for sampling air or emission from any chimney-flue or duct or any other sources and outlets, stationary or mobile, the instruments used for sampling and the methods of measuring air pollutants shall be such as may be specified by the Board to suit the situation.
