Section 49(2) in Water (Prevention and Control of Pollution) Act, 1974
(2)[ Where a complaint has been made under clause (b) of sub-section (1), the Board shall, on demand by such person, make available the relevant reports in its possession to that person:Provided that the Board may refuse to make any such report available to such person if the same is, in its opinion, against the public interest.] [Inserted by section 26, Act 53 of 1988 (w.e.f. 29-9-1988).]
