Section 16 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
16. Procedure for making inquiry into application for consent, section 21 (3).
(1)On receipt of an application for consent under section 21 the Board may depute any of its officers accompanied by as many assistants as may be necessary to visit and inspect any place or premises under the control of the applicant or the occupier to which such application relates, for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as such officer may consider necessary. Such officer may for that purpose inspect any place or premises, rare emission from the chimney or fugitive emissions from any location within the premises of the industry as also any control devises installed in the said premises. Such officer may, for that purpose, inspect any place of premises under the control of the applicant or the occupier, and may require the applicant to furnish to him any plans specifications or other data relating to control equipment or systems or any part thereof that he considers necessary.(2)Such officer shall before visiting any premises of the applicant for the purpose of inspection under sub-rule (1) above give notice to the applicant to his intention to do so in form II. The applicant shall furnish to such officer all information and provide all facilities to conduct the inspection.(3)An officer of the Board may , before or after carrying an inspection under sub-rule (1) above , require the applicant to furnish to him orally or in writing such additional information or clarification or to produce before him such documents , as he may consider necessary , for that purpose of investigation of the application and may for that purpose summon the application or his authorized agent to the office of the Board.
