Section 36(2) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(2)Where the material on record is insufficient to enable the Appellate Authority to come on definite decision, it may take additional evidence and call for such further material from the appellant or the Member-Secretary as it may deem fit so, however, that such material shall not form part of the record, unless the party, other than that from whom such record has been received has been given an opportunity to pursue such record and such other party shall also be given an opportunity to produce relevant evidence in rebuttal in respect of any thing contained in the said material which is detrimental to the interests of that party.
