Section 8 in The Delhi Common Effluent Treatment Plants Rules, 2001
8. Procedure in appeals under sub-section (3) of section 13.
(1)An appeal under section 13 of the Act shall be legible hand writing, preferably typed, in Form-VI and shall he accompanied by a copy of the order appealed against together such of the documents as are required to support grounds of objection mentioned in the appeal.(2)Every appeal shall set forth concisely under distinct heads the grounds of appeal and such grounds shall be numbered consecutively.(3)An appeal preferred by any occupier shall be accompanied by fee of five thousand rupees by a Bank draft drawn in favour of the appellate authority, payable at.........(4)The appellate shall submit four copies of the appeal to the appellate authority for official purpose.(5)On receipt of an appeal and after calling for and perusing the record of the proceedings before the appropriate authority, if deemed necessary, the appellate authority shall appoint a time and place for the hearing of the appeal and shall give notice thereof to the appropriate authority against whose orders the appeal is preferred, to the appellant.(6)On the date of hearing or on any other day to which hearing may be adjourned, it shall be obligatory for the appellant or his authorized representative to appear before the appellate authority. If the appellant or his authorized representative fails to appear on such date, the appropriate authority may, in its discretion, either dismiss the appeal or decide ex parte on merits. If the respondent (appropriate authority) or his authorized representative fails to appear on such date, the appellate authority shall proceed ex parte and decide the appeal on merits of the case.-(7)The appellate authority, after considering the objections of the appellant as well as records and submissions made by the appropriate authority, shall dispose of the appeal within ninety days after first hearing of the appeal.
