Section 8 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
8. Power to obtain information
(1)For the purpose of enabling the appropriate authority to perform the functions conferred on it by or under this Act the appropriate authority or anyofficer empowered by it in that behalf may permit in writing a specific officer or officers in each case to make survey of any area and gauge and keep record of the flow or volume and other characteristics of any effluent and may take steps for the installation and measurement of apparatus and works connectedtherewith including such other steps as may be necessary in order to obtain any information required for the purposes aforesaid.(2)The appropriate authority may give directions requiring any person, who, in its opinion is discharging effluent to give such information and in such form as may be specified in the directions.(3)Without prejudice to the provisions of sub-clause (2), the appropriate authority may give directions to any person in charge of any establishment whereany 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.
