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NCT Delhi - Section

Section 26 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000

26. Power to make rules

(1)The Government may, by notification in the official Gazette, makerules for carrying out the provisions of this Act.
(2)In particular and without prejudice to the generality of the foregoingpower, such rules may provide for all or any of the following matters, namely :
(a)prescribing the functions to be performed by CETP
Societies;
(b)the manner of calculating the apportioned cost payable and
collection thereof from each occupier;
(c)prescribing returns to be furnished to the appropriate
authority by every occupier, the form in which such returnsshall be furnished and the intervals at which and particularsto be contained in such returns;
(d)furnishing of information, regarding the construction,
installation or operation of the establishment or of anydisposal system or of any extension or addition thereto andany other particulars where an industry, operation or processor treatment and disposal system is carried on ;
(e)prescribing the form and manner in which an appeal may be
filed against the orders of the appropriate authority, the feespayable for such appeal and the procedure to be followed bythe appellate authority;
(f)prescribing the form of notice to be given to a CETP Society
under clause 14 of this Act;
(g)The matters which are to be and may be prescribed under
this Act.
(3)Every rule made by the Government under this Act shall be laid, as soonas may be after it is made, before the House of the Legislative Assembly of theNational Capital Territory of Delhi while it is in session for a total period of thirtydays which may be comprised in one session or in two or more successivesessions and if, before the expiry of the session immediately following thesession or the successive sessions aforesaid, the House of the LegislativeAssembly agrees in making any modification in the rules or the house agreesthat the rule should not be made, the rule shall thereafter have effect only in suchmodified form or be of non effect, as the case may be; so however, that any suchmodification or annulment shall be without prejudice to the validity of anythingpreviously done under that rule.