Section 6(3) in The Delhi Common Effluent Treatment Plants Rules, 2001
(3)The appropriate authority or the officer so authorized by the appropriate authority shall, at all times, have access to all books, accounts, papers, vouchers and other property of the CETP society/authorized body and may in the event of serious irregularities discovered during inspection, take them into possession and shall have power to verify the cash balance of the CETP Society/authorized body.
