20. POWER TO OBTAINS
INFORMATION.
(1) For the purpose of enabling a State Board to perform the functions conferred on it by
or under this Act, the State Board or any officer empowered by it in that behalf, may make
surveys of any area and gauge and keep records of the flow or volume and other
characteristics of any stream or well in such area, and may take steps for the measurement
and recording of the rainfall in such area or any part thereof and for the installation
and maintenance for those purposes of gauges or other apparatus and works connected
therewith, and carry out stream surveys and may take such other steps as may be necessary
in order to obtain any information required for the purposes aforesaid.
(2) A State Board may give directions requiring any person who in its opinion is
abstracting water from any such stream or well in the area in quantities which are
substantial in relation to the flow or volume of that stream or well or is discharging
sewage or trade effluent into any such steam or well, to give such information as to the
abstraction or the discharge at such times and in such form as may be specified in the
directions.
(3) Without prejudice to the provisions of sub-section (2), a State Board may, with a view
to preventing or controlling pollution of water, give directions requiring any person in
charge of any establishment where any industry, operation or process or treatment and
disposal system is carried on, to furnish to it information regarding the
construction, installation or operation of such establishment or of any disposal system or
of any extension or addition thereto in such establishment and such other particulars as
may be prescribed. |
