Section 13(4) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(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.
