Section 15 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
15. Delegation of powers by the appropriate authority
The appropriate authority may, by notification in the Official Gazette, directthat any power exercisable by it under this Act shall, subject to such conditions, ifany, as may be specified in the notification, be exercisable by such authorityofficer or person or body of persons as may be specified therein.
