Section 2 in The Delhi Common Effluent Treatment Plants Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Delhi Common Effluent Treatment Plants Act, 2000 (Delhi Act No. 7 of 2000);(b)"appellate authority" means an authority consisting of Financial Commissioner of the Government of National Capital Territory of Delhi or any other officer of equivalent rank appointed by the Government by notification in the official Gazette as Chairperson and one expert in the field of public health engineering and one person in the field of finance or taxation as members appointed by the Government by notification in the official Gazette as its members;(c)"apportionment cost" means the share of the capital cost and recurring cost of a CETP payable by an occupier;(d)"apportioned of the cost" means the distribution of cost of a CETP among the occupiers of an estate as per formula;(e)"appropriate authority" means the Commissioner of Industries of the Government of National Capital Territory of Delhi or any other officer not below the rank of a Joint Director of Industries, Delhi, authorized by him from time to time in this regard;(f)"defaulter" means any occupier including a CETP society for defaulting in payment of CETP of the rules;(g)"dues" means any balance amount payable by an occupier towards the cost of setting up of a CETP, operation and maintenance of CETP within Delhi;(h)"estate" means any industrial area or estate established in Delhi for the industrial and commercial use;(i)'Form" means a form appended to these rules;(j)"recurring cost" means annual cost incurred in operation and maintenance of a CETP;(k)"Schedule" means a Schedule appended to these rules;(l)"Section" means a section of the Act;(m)words and expressions used but not defined in these rules and defined in the Act shall have the meanings respectively assigned to them in the Act.
