Section 11 in The Delhi Common Effluent Treatment Plants Rules, 2001
11. Manner of service of notices and orders.
(1)Every notice or direction or order to be issued under the Act shall be deemed to be duly served if the notice/order is addressed in the name of the person/occupier at his/its registered office or at its principal office or place of business and is either sent by registered post or speed post or delivered at the registered office/premises/place of business of that occupier/person.(2)Where the copy of the notice or the order is delivered, the signature of the person to whom the copy is so delivered shall be obtained in token of acknowledgment of the service.(3)Where the person/occupier refuses to sign the acknowledgement, or when such person cannot be found after using all due and reasonable diligence, a copy of the notice or the order, as the case may be, shall be affixed on the outer door or some other conspicuous part of the place of business and the original shall be returned to the authority who issued the notice or the order, as the case may be, with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was done so and the name and address of the person in whose presence the copy was affixed.(4)Where the copy of the notice or the order issued by any authority under any of the provisions of the Act cannot be served in the manner provided in this rule, the authority, if thinks fit, may direct that such notice or order, as the case may be, shall also be published in, at least, one newspaper having circulation in the locality and he may also proclaim the contents of any notice or order in the locality by beat of drum.Form -I[See rules 3 (i) and 6 (1)]Information/returns to be furnished to the CETP Society/appropriate authority under section 8 of the Delhi Common Effluent Treatment Plants Act, 2000.Return for the period from........to........
