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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Water (Prevention And Control Of Pollution) Cess Rules, 1978

(2)The amount of cess referred to in sub-rule (1) shall be remitted to the Central Government in the form of a bank draft drawn in favour of the [Pay and Accounts Officer, Department of Environment], New Delhi, in whose books of accounts, the receipts would be adjusted finally.