Section 12(2) in The Environment (Protection) Act, 1986
(2)The Central Government may, by notification in the Official Gazette, make rules specifying(a)the functions of the environmental laboratory;(b)the procedure for the submission to the said laboratory of samples of air, water, soil or other substance for analysis or tests, the form of the laboratory report thereon and the fees payable for such report;(c)such other matters as may be necessary or expedient to enable that laboratory to carry out its functions.
