Section 14 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
14. Maintenance of CETP
The CETPs shall be operated and maintained effectively and efficiently bythe CETP Societies subject to such conditions as may be specified by anotification issued by the Government. In case the Government considers thatthe CETP society has failed to effectively and efficiently discharge its duties ofoperation and maintenance then after giving due notice as prescribed by rulesthe Government may by notification in the Official Gazette authorize any non-government organization, local body or any such other authority, as it mayconsider fit, to operate and maintain the plant efficiently and effectively.
