Section 7 in The Delhi Common Effluent Treatment Plants Rules, 2001
7. Procedure for recovery of dues as arrears of land revenue and other action under section 7 and section 12.
- Any sum apportioned by way of cost under rule 4 and rule 5 may be recovered by adopting the following procedure :-(a)Upon receipt of the defaulters list from a CETP society, the appropriate authority may issue a notice of recovery in Form III to an occupier calling upon him to pay the dues by the specified date failing which proceedings of recovery of dues, closure of industry, stoppage of power and water supply may be initiated against him.(b)Where an occupier refuses to pay his dues or he does not file any objection in writing or if objection filed by him is not found tenable by the appropriate authority, the appropriate authority may proceed further and pass an order in Form-IV.(c)For affecting the recovery of dues from an occupier/defaulter through the office of the Collector, appropriate authority shall furnish a certificate in Form V to the Collector requesting him to recover the dues as arrears of land revenue. This shall be done after the expiry of the appeal period of thirty days and ensuring that no appeal is lying before the appellate authority against the order of the appropriate authority under clause (b) above.(d)The Collector on receipt of a certificate under clause (c) above shall initiate recovery proceedings against the defaulter in accordance with the law.
