Section 17 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
17. Failure to comply with directions
(1)Whoever fails to comply with the directions given under sub-clause (2) orsub-clause (3) of clause 8 within such time as may be specified in the directionshall be liable to pay a penalty which may extend upto ten thousand rupees andin case the failure continues, with an additional penalty which may extend up tofive hundred rupees for every day during which such failure continues after theimposition of penalty for the first such failure.(2)Whoever fails to comply with any direction issued under clause 15shall in respect of each such failure, be liable to pay a penalty which may extendup to thirty thousand rupees and in case the failure continues, with an additionalpenalty which may extend up to five thousand rupees for every day duringwhich such failure continues after the first such failure.
