Section 30(3) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(3)An Officer of the Board may, before or after carrying out an inspection under sub-rule (1) above require the applicant to furnish to him in writing such additional information or clarification or to produce before him documents, as he may consider necessary for the purpose investigation of the application and may for that purpose summon the applicant or his authorised agent to the Officer of the State Board.
