Section 19 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
19. Penalty for contravention of certain provision of the Act
Whoever contravention any of the provision’s of this Act or fails to complywith any order or direction given under this Act, for which no penalty has beenelsewhere provided in this Act, shall be liable to pay a penalty which may extendup to ten thousand rupees and in the case of a continuing contravention or failurewith an additional penalty which may extend up to five hundred rupees for everyday during which such contravention or failure continues after the first suchcontravention or failure.
