Section 30(1) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(1)The Board or any officer empowered by it in this behalf shall have the power to take for the purpose of analysis, samples of air or emission from any chimney, flue or duct plant or vessel or any other sources and outlets, exhaust pipe, stationary or mobile under sub-section (1) of Section 26. The occupier of the premises shall provide all necessary facilities for sampling of air or emission from any chimney, flue, or duct plant or vessel or any other sources and outlets, exhaust pipe, stationary or mobile, as may be specified by the Board or any officer empowered by it in its behalf.
