Section 3(xv) in The Delhi Common Effluent Treatment Plants Rules, 2001
(xv)To take over from the constructing agency, the CETP, after the constructing agency has undertaken a trial run thereof and has ensured that the discharge effluent meets the standards prescribed under the law and duly certified as such by Delhi Pollution Control Committee and also to take over from the constructing agency all assets and liabilities along with all technical details/documents/accounts, etc. in respect of the CETP for maintaining accounts of expenditure incurred on the project.
