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

NCT Delhi - Subsection

Section 7(4) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000

(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.