Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(e) in The Delhi Common Effluent Treatment Plants Rules, 2001

(e)"appropriate authority" means the Commissioner of Industries of the Government of National Capital Territory of Delhi or any other officer not below the rank of a Joint Director of Industries, Delhi, authorized by him from time to time in this regard;