Section 26(2) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(2)In particular and without prejudice to the generality of the foregoingpower, such rules may provide for all or any of the following matters, namely :(a)prescribing the functions to be performed by CETPSocieties;(b)the manner of calculating the apportioned cost payable andcollection thereof from each occupier;(c)prescribing returns to be furnished to the appropriateauthority by every occupier, the form in which such returnsshall be furnished and the intervals at which and particularsto be contained in such returns;(d)furnishing of information, regarding the construction,installation or operation of the establishment or of anydisposal system or of any extension or addition thereto andany other particulars where an industry, operation or processor treatment and disposal system is carried on ;(e)prescribing the form and manner in which an appeal may befiled against the orders of the appropriate authority, the feespayable for such appeal and the procedure to be followed bythe appellate authority;(f)prescribing the form of notice to be given to a CETP Societyunder clause 14 of this Act;(g)The matters which are to be and may be prescribed underthis Act.
