Section 11(4) in The Delhi Common Effluent Treatment Plants Rules, 2001
(4)Where the copy of the notice or the order issued by any authority under any of the provisions of the Act cannot be served in the manner provided in this rule, the authority, if thinks fit, may direct that such notice or order, as the case may be, shall also be published in, at least, one newspaper having circulation in the locality and he may also proclaim the contents of any notice or order in the locality by beat of drum.Form -I[See rules 3 (i) and 6 (1)]Information/returns to be furnished to the CETP Society/appropriate authority under section 8 of the Delhi Common Effluent Treatment Plants Act, 2000.Return for the period from........to........
