Section 2 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
2. Definitions
In this Act, unless the context otherwise requires –(1)“appellate authority” means the authority referred to in sub-clause(2)of Clause 13 of this Act ;(2)“appropriate authority” means the Commissioner of Industries or any other officer not below the rank of Joint Director authorized by him from time to time in this regard ;(3)“CETP” means common effluent treatment plant;(4)“CETP Society” means a society constituted under clause 3;(5)“clause” means a clause of this Act;(6)“Delhi” means the National Capital Territory of Delhi.(7)“effluent” includes any liquid, gaseous or solid substance which is discharged from any premises used for carrying on any industry operation or process, or treatment and disposal system including domestic sewage;(8)“Government” means the Lieutenant Governor as referred to in Article 239 AA of the Constitution;(9)“Lieutenant Governor” means the Administrator of the National Capital Territory of Delhi appointed by the President under an article 239 of the Constitution;(10)“occupier” in relation to any establishment, factory or premises, means the person who has control over the affairs of the establishment, factory or the premises, as the case may be, and includes, in relation to any substance, the person in possession of the substance;(11)“Prescribed” means prescribed by rules made by the Government under this Act.
