Section 8(3) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(3)Without prejudice to the provisions of sub-clause (2), the appropriate authority may give directions to any person in charge of any establishment whereany industry, operation or process or treatment and disposal system is carried on to furnish to it information regarding the construction, installation or operation of such establishment or of any disposal system or of any extension or addition thereto, in such establishment and such other particulars as may be prescribed.
