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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(i) in The Delhi Common Effluent Treatment Plants Rules, 2001

(i)To collect the cost as apportioned by the appropriate authority, the CETP Society or the body authorized under sub-rule (3) of rule 9 (hereinafter referred to as "the authorized body"), as the case may be, shall issue a demand letter to the occupier/person in Form-II.