Section 5 in The Delhi Common Effluent Treatment Plants Rules, 2001
5. Manner of collection of the CETP cost.
- The collection of the CETP cost shall be made in the following manner namely :-(i)To collect the cost as apportioned by the appropriate authority, the CETP Society or the body authorized under sub-rule (3) of rule 9 (hereinafter referred to as "the authorized body"), as the case may be, shall issue a demand letter to the occupier/person in Form-II.(ii)The person/occupier to whom the demand letter has been served shall deposit the dues with the CETP Society or the authorized body, as the case may be within the specified period.(iii)In the event of failure or refusal to pay the apportioned cost by any person(s)/occupier(s), a consolidated list of such defaulter (s) with details of dues against them shall be made available by the CETP society or by the authorized body, as the case may be, to the appropriate authority every month in Schedule-III.(iv)The appropriate authority may initiate, recovery proceedings against such occupiers who are listed in defaulter's list by a CETP Society or by the authorized body, as the case may be, by issuing notice in Form -III.
