Section 4(2) in The Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Rules, 2002
(2)The Delhi Pollution Control Committee or an authorized officer shall have the power to enter the premises of the applicant and make appropriate enquiry as may be considered necessary after giving notice in Form 'B' for inspection, for the purpose of verifying the correctness or otherwise of the particulars furnished in the application made under sub-rule (1) or for obtaining Such further particulars or information as such authorized officer may consider necessary or collect the sample of bags, for verifying the thickness and marking thereof, and the applicant shall render all assistance/facilities to the officer, that the officer may legitimately require for this purpose.
