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

NCT Delhi - Subsection

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

(iv)The appropriate authority may initiate, recovery proceedings against such occupiers who are listed in defaulter's list by a CETP Society or by the authorized body, as the case may be, by issuing notice in Form -III.