Section 13 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
13. Appeals
(1)Any person aggrieved by an order made by the appropriate authority may, within thirty days from the date on which such order iscommunicated to him, prefer an appeal to such authority (hereinafter referred to as the appellate authority) as the Government may think fit to constitute:Provided that the appellate authority may entertain the appeal after the expiry of the said period of thirty days if such authority is satisfied that theappellant was prevented by sufficient cause from filing the appeal in time.(2)An appellate authority may consist of Financial Commissioner of the Govt. of NCT of Delhi or any other officer of equivalent rank as Chairperson and oneexpert in the field of public health engineering and one person in the filed of Finance or Taxation as members.(3)The form and manner in which an appeal may be referred under sub-clause (1), the fees payable for such appeal and the procedure to be followed bythe appellate authority shall be such as may be prescribed.(4)On receipt of an appeal preferred under sub-clause(1), the appellate authority shall, after giving the appellant and the appropriate authority an opportunity of being hear, dispose of the appeal within ninety days after first hearing of the appeal.opportunity of being hear, dispose of the appeal within ninety days after firsthearing of the appeal.
