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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(2)Such officer shall before visiting any premises of the applicant for the purpose of inspection under sub-rule (1) above, given notice to the applicant of his intention to do so in Form XIII. The applicant shall furnish to such officer all facilities that such officer may legitimately require for the purpose.