Section 10 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
10. Interest payable for delay in payment of dues
If any person fails to pay any amount payable under this Act within the date specified in the order made under sub-clause (2) of Act (7), such personshall be liable to pay interest on the amount to be paid at the rate of one and half per cent for every month or part of a month comprised in the period from the date on which such payment is due till such amount is actually paid.
