Section 8(1) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
(1)For the purpose of enabling the appropriate authority to perform the functions conferred on it by or under this Act the appropriate authority or anyofficer empowered by it in that behalf may permit in writing a specific officer or officers in each case to make survey of any area and gauge and keep record of the flow or volume and other characteristics of any effluent and may take steps for the installation and measurement of apparatus and works connectedtherewith including such other steps as may be necessary in order to obtain any information required for the purposes aforesaid.
