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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1) in The Delhi Common Effluent Treatment Plants Rules, 2001

(1)When the appropriate authority under section 14 has reasonable cause to believe that the CETP society has failed to effectively and efficiently discharge its duties of operation and maintenance of the CETP(s), then, it shall issue a notice by registered/speed post in Form-VII to the CETP Society at its registered address.