Section 16 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
16. Power to give directions
Notwithstanding anything contained in any other law, but subject to theprovisions of this Act, the appropriate authority may, in exercise of its powers andperformance of its functions under this Act, issue any directions in writing to anyoccupier, society, person, officer or authority, and such occupier, society, personofficer or authority shall be bound to comply with such directions.Explanation – For the avoidance of doubts, it is hereby declared that thepower to issue directions under this clause includes the power to direct –(a)the closure, prohibition or regulation of any industry, establishment,operation or process; or(b)the stoppage or regulation of supply of electricity, water or anyother service.
