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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(c) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021

(c)subject to the provisions of clause (d), the person taking the sample under clause (a) shall,—
(i)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;
(ii)in the presence of the occupier or his agent or person, collect a sample for analysis;
(iii)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;
(iv)send without delay, the container or the containers to the laboratory established or recognised by the Central Government;