Section 3 in The Delhi Common Effluent Treatment Plants Rules, 2001
3. Functions to be performed by CETP Societies under section 4.
- The following functions shall be performed by the CETP Societies, namely :-(i)To obtain requisite information in writing from an occupier in Form-I with regard to his establishment of industry and to have a right at any time to confirm the same by entering any place/premises for determining the nature of activity, operation or process of industry and other information/data.(ii)To issue demand letter to the occupier of a factory premises for deposit of apportioned cost of CETP in Form II.(iii)To collect contributions from industries located in the estate towards the cost of construction, maintenance, operation and upgradation of CETP.(iv)To manage, maintain and operate the CETP in accordance with the prescribed standard of the Environment (Protection) Act, 1986 (29 of 1986) , the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974), and the Air (Prevention and Control of Pollution ) Act, 1981 (14 of 1981);(v)To upgrade technology of the installed CETP as per future requirements(vi)To arrange CETP funds by way of contributions, grants or loan with or without security or on the security of a mortgage charge or on hypothecation or pledge of overall or any of he immovable or movable properties / stores / consumables belonging to the CETP Society.(vii)To make purchases of immovable or movable assets/machinery, equipments, consumables, chemicals. Stores, etc.(viii)To maintain and keep proper records of all inventories, stocks, consumables, chemicals; stores, etc.(ix)To enter into agreements with financing institutions and contractors and take any or all appropriate measures to construct, operate and maintain CETP for controlling pollution.(x)To obtain the necessary clearances which are required under the Environment (Protection) Act, 1986, the Water (Prevention and Control of Pollution) Act, 1974, the Air (Prevention and Control of Pollution) Act, 1981 or under any other Act/Rules relevant to the subject.(xi)To open and maintain account for construction, operation and maintenance of the CETP in which all contributions from the occupiers/industries, subsidies/grants received from the Government towards capital costs, and loan, if any raised by it from financial institutions shall be accounted for.(xii)To furnish the details relating to collection of apportioned cost from the occupiers to the appropriate authority in Schedule-I.(xiii)To allow entry and inspection of the CETP and related installations/offices/documents, stocks, consumables. Stores, etc. to the officers of the authorities/local bodies who are required to carry out routine check up/inspection, lifting of sample for the purpose of ensuring compliance of various standards under the laws.(xiv)Not to deviate, after, take on major renovation/modifications/expansion of the originally planned CETP without obtaining the prior consent of the appropriate authority and the clearance from the local pollution control authority, that is to say, Delhi Pollution Control Committee.(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.
