Section 27 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
27. The manner in which samples of air or emission may be taken.
(1)Any officer empowered by the Board in this behalf shall take, for the purpose of analysis, samples of air or emission from any chimney, flue or duct, plant or vessel or any other source and outlet, stationary or mobile under sub-section (1) of Section 26. All necessary facilities for access to the place or sampling and for conducting the sampling as required by such officer, shall be provided by the occupier or his agent.(2)The procedure for sampling-air or emission from any chimney, flue of duct, plant or vessel or from any other source and outlet, stationary or mobile, the instruments used for sampling and the method of measuring air pollutants shall be such as may be specified by the Board to suit the situation.(3)The notice to be served to the occupier or his agent for taking samples for analysis shall be in Form IV.
