Section 25(2) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(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.
