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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983

(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 of his intention to do so in Form II. The applicant shall furnish to such Officer ail information and provide all facilities to conduct the inspection.