Section 3(1) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(1)An Industrial estate either by itself or along with one or more industrial estates in Delhi and any area included in the jurisdiction of any CETPSociety or Societies may constitute a CETP society which shall be registered under the Societies Registration Act, 1860 (21 of 1860) and duly approved by theappropriate authority, for the purposes of performing such functions including setting up and operating a CETP for the units in that such industrial estate orestates, as may be entrusted to such society.
