Section 5(iii) in The Delhi Common Effluent Treatment Plants Rules, 2001
(iii)In the event of failure or refusal to pay the apportioned cost by any person(s)/occupier(s), a consolidated list of such defaulter (s) with details of dues against them shall be made available by the CETP society or by the authorized body, as the case may be, to the appropriate authority every month in Schedule-III.
