Section 24 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
24. Manner of taking samples of air or emission.
(1)The occupier of the premises shall provide portholes, platforms conveniently located for easy access to portholes and all other necessary facilities for taking samples of air or emission from any chimney, flue or duct, plant or vessel or any other sources and outlets, stationary or mobile.(2)(a)The samples of air for gaseous emissions shall be taken either into an absorbing solution and/or in suitable container.(b)The samples of air for particular matter shall be taken isokinetically.
