Section 36(1) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
(1)On receipt of an application for consent under Section 25 or Section 26, the State Board may depute any of its officers, accompanied by as many assistants as may be necessary, to visit the premises of the applicant, to which such application relates, for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars of information as such officer may consider necessary. Such officer may, for the purpose, inspect any place where water or sewage or trade effluent is discharged by the applicant, or treatment plants, purification works or disposal systems of the applicant and may require the applicant to furnish to him any plants, specification works or disposal systems or any part thereof, that he considers necessary.
