Section 11 in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000
11. Penalty for non-payment within specified time
If any amount payable by any person is not paid within the date specified in the order, if shall be deemed to be in arrears and the appropriate authority mayafter such inquiry as it deems fit, impose on such person a penalty not exceeding the amount in arrears:Provided that before imposing any such penalty, such person shall be given a reasonable opportunity of being heard and if after such hearing theappropriate authority is satisfied that the default was for any good and sufficient reason, no penalty shall be imposed under this clause.
