Section 7 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
7. Levy and collection of apportioned cost
(1)The appropriate authority shall levy and collect from each occupier the apportioned cost in respect of the capital and recurring costs of the CETP.(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.(3)Every occupier liable to pay the apportioned cost under sub-clause(2)shall furnish to the appropriate authority such returns, in such form, at such intervals and containing such particulars as may be prescribed.(4)If an occupier liable to pay the apportioned cost under sub-clause (2) fails to furnish any return under sub-clause (3), the appropriate authority shall give a notice requiring such occupier to furnish such return before such date as may be specified in the notice.
