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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000

(2)The apportioned cost shall be payable by each occupier to the person / agency specified by the appropriate authority. The manner of calculationof the apportioned cost as well as collection from each occupier may be as prescribed by rules in this regard.