Section 25 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
25. Procedure to be followed in respect of inquiry on application for consent.
(1)On receipt of an application for consent under Section 21 in the proper form accompanied by the required consent fees and containing the required particulars the Member-Secretary shall forward one copy of the application to an officer of the Board empowered in this behalf (hereinafter referred to as the Inquiry Officer).(2)The Industry Officer shall, accompanied by as many assistants as may be necessary, inspect or cause to be inspected the premises to which such applications relate for the purposes 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 to 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) give notice to the occupier of the intention to do so in Form II.(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.(5)Where the directives given in the notice under sub-section (5) have not been satisfactorily complied with by the occupier within such period as specified in the notice or any extension of period give thereto, the application may be returned by the Member-Secretary to the occupier where after it shall be deemed that no application for consent under Section 21 has been made. The consent fees remitted with the application will, in that case, be forfeited by the occupier.
