Section 27 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
27. Power to take samples.
- The Board or any Officer empowered by it in this behalf shall have power to take for the purpose of analysis samples of water from any [stream or well or sewer or on land] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.] or samples of sewage or trade effluent which is passing [from any plant or outlet] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.] or from over any place into any such [stream or well or sewer or on land] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.].
