Section 25(2) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(2)Where the material on record is insufficient to enable the Appellate Authority to come to a 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. Such material shall form part of the record , but not before, the party other than from whom such record has been received has been given an opportunity to persue such record, itself against anything contained therein which is detrimental to the interests of that party.
