Section 17(2) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(2)Whoever fails to comply with any direction issued under clause 15shall in respect of each such failure, be liable to pay a penalty which may extendup to thirty thousand rupees and in case the failure continues, with an additionalpenalty which may extend up to five thousand rupees for every day duringwhich such failure continues after the first such failure.
