Section 13 in The Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Rules, 2002
13. I/We undertake to furnish any other information within one month of its being, called by the Delhi Pollution Control Committee.
I/We enclose herewith case receipt No./Bank Draft No , Dated for Rs (Rupees....................) only in favour of the Delhi Pollution Control Committee, New Delhi as fees payable under Section 8 of the Act.Yours faithfully,Name and Signature of the applicantNote : * Strike out whichever is not relevant.Form 'B'Delhi Pollution Control Committee[See sub-rule (2) of Rule 4]Notice of InspectionShri.....Dated.....The notice that for the purpose of enquiry under Section 8 of the Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Act, 2000, the following officers of the Delhi Pollution Control Committee, namely-(i)Shri.......(ii)Shri......(iii)Shri.....and the persons authorized by the said Committee to assist them shall inspect-your industrial plant or any other parts thereof or pertaining thereof under your management /control on date (a)............... between hours when all facilities requested by them for such inspection should be made available to them on the site. Take notice that refusal or denial to above stated demand made under the functions of the Delhi Pollution Control Committee shall amount to obstruction and punishable under Section 10 of the Act.By order of the Delhi Pollution Control Committee.Member SecretaryCopy to
