Section 17(1) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(1)Whoever fails to comply with the directions given under sub-clause (2) orsub-clause (3) of clause 8 within such time as may be specified in the directionshall be liable to pay a penalty which may extend upto ten thousand rupees andin case the failure continues, with an additional penalty which may extend up tofive hundred rupees for every day during which such failure continues after theimposition of penalty for the first such failure.
