Section 30 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
30. The manner in which samples of air or emission may be taken-power to take sample.
(1)The Board or any officer empowered by it in this behalf shall have the power to take for the purpose of analysis, samples of air or emission from any chimney, flue or duct plant or vessel or any other sources and outlets, exhaust pipe, stationary or mobile under sub-section (1) of Section 26. The occupier of the premises shall provide all necessary facilities for sampling of air or emission from any chimney, flue, or duct plant or vessel or any other sources and outlets, exhaust pipe, stationary or mobile, as may be specified by the Board or any officer empowered by it in its behalf.(2)The procedure used for sampling air or emission from any chimney, due or duct plant or vessel or any other sources and outlets, exhaust pipes, stationary or mobile, the instructions used for sampling and the method of measuring air pollutants shall be such as may be specified by the Board to suit the situation.
