Section 11(3) in The Environment (Protection) Act, 1986
(3)Subject to the provisions of sub-section (4), the person taking the sample under sub-section (1) shall(a)serve on the occupier or his agent or person in charge of the place, a notice, then and there, in such form as may be prescribed, of his intention to have it so analysed;(b)in the presence of the occupier or his agent or person, collect a sample for analysis;(c)cause the sample to be placed in a container or containers which shall be marked and sealed and shall also be signed both by the person taking the sample and the occupier or his agent or person;(d)send without delay, the container or the containers to the laboratory established or recognised by the Central Government under section 12.
