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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(xiv) in The Delhi Common Effluent Treatment Plants Rules, 2001

(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.