Section 6 in The Environment (Protection) Rules, 1986
6. [ Procedure for taking samples.
- The Central Government or the officer empowered to take samples under section 11 shall collect the sample in sufficient quantity to be divided into two uniform parts and effectively seal and suitably mark the same and permit the person from whom the sample is taken to add his own seal or mark to all or any of the portions so sealed and marked. In case where the sample is made up in containers or small volumes and is likely to deteriorate or be otherwise damaged if exposed, the Central Government or the officer empowered shall take two of the said samples without opening the containers and suitably seal and mark the same. The Central Government or the officer empowered shall dispose of the samples so collected as follows:-(i)one portion shall be handed over to the person from whom the sample is taken under acknowledgment; and(ii)the other portion shall be sent forthwith to the environmental laboratory for analysis.]
