The Delhi Common Effluent Treatment Plants
Rules, 2001
In exercise of
the powers conferred by section 26 of the Delhi common Effluent Treatment
Plants Act, 2000 (Delhi Act N. 7 of 2000), the Government of the National
Capital Territory of Delhi hereby makes the following rules, namely :-
Rule 1. Short title and commencement.
(1)
These rules may be called the Delhi Common Effluent Treatment Plants
Rules, 2001.
(2)
They shall come into force on the date of their publication in the
official Gazette.
Rule 2. Definitions.
In these
rules, unless the context otherwise requires-
(a)
"Act" means
the Delhi Common Effluent Treatment Plants Act, 2000 (Delhi Act No. 7 of 2000);
(b)
"appellate
authority" means an authority consisting of Financial Commissioner of
the Government of National Capital Territory of Delhi or any other officer of
equivalent rank appointed by the Government by notification in the official
Gazette as Chairperson and one expert in the field of public health engineering
and one person in the field of finance or taxation as members appointed by the
Government by notification in the official Gazette as its members;
(c)
"apportionment
cost" means the share of the capital cost and recurring cost of a
CETP payable by an occupier;
(d)
"apportioned
of the cost" means the distribution of cost of a CETP among the
occupiers of an estate as per formula;
(e)
"appropriate
authority" means the Commissioner of Industries of the Government of
National Capital Territory of Delhi or any other officer not below the rank of
a Joint Director of Industries, Delhi, authorized by him from time to time in
this regard;
(f)
"defaulter" means
any occupier including a CETP society for defaulting in payment of CETP of the
rules;
(g)
"dues" means
any balance amount payable by an occupier towards the cost of setting up of a
CETP, operation and maintenance of CETP within Delhi;
(h)
"estate" means
any industrial area or estate established in Delhi for the industrial and
commercial use;
(i)
'Form" means
a form appended to these rules;
(j)
"recurring
cost" means annual cost incurred in operation and maintenance of a
CETP;
(k)
"Schedule" means
a Schedule appended to these rules;
(l)
"Section" means
a section of the Act;
(m)
words and
expressions used but not defined in these rules and defined in the Act shall
have the meanings respectively assigned to them in the Act.
Rule 3. Functions to be performed by CETP Societies under section 4.
The following
functions shall be performed by the CETP Societies, namely :-
(i)
To obtain
requisite information in writing from an occupier in Form-I with regard to his
establishment of industry and to have a right at any time to confirm the same
by entering any place/premises for determining the nature of activity,
operation or process of industry and other information/data.
(ii)
To issue
demand letter to the occupier of a factory premises for deposit of apportioned
cost of CETP in Form II.
(iii)
To collect
contributions from industries located in the estate towards the cost of
construction, maintenance, operation and upgradation of CETP.
(iv)
To manage,
maintain and operate the CETP in accordance with the prescribed standard of the
Environment (Protection) Act, 1986 (29 of 1986) , the Water (Prevention and
Control of Pollution) Act, 1974 (6 of 1974), and the Air (Prevention and
Control of Pollution ) Act, 1981 (14 of 1981);
(v)
To upgrade
technology of the installed CETP as per future requirements
(vi)
To arrange
CETP funds by way of contributions, grants or loan with or without security or
on the security of a mortgage charge or on hypothecation or pledge of overall
or any of he immovable or movable properties / stores / consumables belonging
to the CETP Society.
(vii)
To make
purchases of immovable or movable assets/machinery, equipments, consumables,
chemicals. Stores, etc.
(viii)
To maintain
and keep proper records of all inventories, stocks, consumables, chemicals;
stores, etc.
(ix)
To enter
into agreements with financing institutions and contractors and take any or all
appropriate measures to construct, operate and maintain CETP for controlling
pollution.
(x)
To obtain
the necessary clearances which are required under the Environment (Protection)
Act, 1986, the Water (Prevention and Control of Pollution) Act, 1974, the Air
(Prevention and Control of Pollution) Act, 1981 or under any other Act/Rules
relevant to the subject.
(xi)
To open and
maintain account for construction, operation and maintenance of the CETP in
which all contributions from the occupiers/industries, subsidies/grants
received from the Government towards capital costs, and loan, if any raised by
it from financial institutions shall be accounted for.
(xii)
To furnish
the details relating to collection of apportioned cost from the occupiers to
the appropriate authority in Schedule-I
.
(xiii)
To allow
entry and inspection of the CETP and related installations/offices/documents,
stocks, consumables. Stores, etc. to the officers of the authorities/local
bodies who are required to carry out routine check up/inspection, lifting of
sample for the purpose of ensuring compliance of various standards under the
laws.
(xiv) Not to deviate, after, take on major renovation/modifications/expansion
of the originally planned CETP without obtaining the prior consent of the
appropriate authority and the clearance from the local pollution control
authority, that is to say, Delhi Pollution Control Committee.
(xv)
To take over
from the constructing agency, the CETP, after the constructing agency has
undertaken a trial run thereof and has ensured that the discharge effluent meets
the standards prescribed under the law and duly certified as such by Delhi
Pollution Control Committee and also to take over from the constructing agency
all assets and liabilities along with all technical details/documents/accounts,
etc. in respect of the CETP for maintaining accounts of expenditure incurred on
the project.
Rule 4. Manner of apportionment of the CETP cost.
The
apportionment of the CETP cost under clause (a) of sub-section (2) of section 6
shall be as under :-
1. Apportionment of capital cost of CETP :
(A)
The capital
cost of CETP includes cost of land, electricity installation, conveyance system
in an estate and cost of construction of the CETP which shall be apportioned as
under :-
(i)
Cost to be
paid by the Government of National Capital Territory of Delhi 25 per cent.
(ii)
Cost to be
paid by the Government of India 25 per cent.
(iii)
Cost to be
paid by the industrialists of the estate 50 per cent.
(B)
The capital
cost among the occupiers shall be apportioned in accordance with the formula
given in Schedule-ii
II. Apportionment of recurring cost :
A.
The
recurring cost of the CETP shall be completely by the occupiers in the estate.
B.
The
recurring cost among the occupiers shall be apportioned in accordance with the
formula given in Schedule -II.
Rule 5. Manner of collection of the CETP cost.
The collection
of the CETP cost shall be made in the following manner namely :-
(i)
To collect
the cost as apportioned by the appropriate authority, the CETP Society or the
body authorized under sub-rule (3) of rule 9 (hereinafter referred to as
"the authorized body"), as the case may be, shall issue a demand
letter to the occupier/person in Form-II.
(ii)
The
person/occupier to whom the demand letter has been served shall deposit the
dues with the CETP Society or the authorized body, as the case may be within
the specified period.
(iii)
In the event
of failure or refusal to pay the apportioned cost by any person(s)/occupier(s),
a consolidated list of such defaulter (s) with details of dues against them
shall be made available by the CETP society or by the authorized body, as the
case may be, to the appropriate authority every month in Schedule-I
II.
(iv)
The
appropriate authority may initiate, recovery proceedings against such occupiers
who are listed in defaulter's list by a CETP Society or by the authorized body,
as the case may be, by issuing notice in Form -III.
Rule 6. Furnishing of information and returns to the appropriate authority.
(1)
Every occupier shall furnish a return on quarterly basis in Form-I to
the appropriate and any such information as required by the CETP Society or by
the authorized body, as the case may be, for the purpose of carrying out its
functions under the Act.
(2)
Every CETP Society/authorized body shall furnish an information and any
such return(s) as are require by the appropriate authority or officer
authorized by it for the purpose of performing its functions under the Act.
(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.
Rule 7. Procedure for recovery of dues as arrears of land revenue and other action under section 7 and section 12.
Any sum
apportioned by way of cost under rule 4 and rule 5 may be recovered by adopting
the following procedure :-
(a)
Upon receipt
of the defaulters list from a CETP society, the appropriate authority may issue
a notice of recovery in Form III to an occupier calling upon him to pay the
dues by the specified date failing which proceedings of recovery of dues,
closure of industry, stoppage of power and water supply may be initiated
against him.
(b)
Where an
occupier refuses to pay his dues or he does not file any objection in writing
or if objection filed by him is not found tenable by the appropriate authority,
the appropriate authority may proceed further and pass an order in Form-IV.
(c)
For
affecting the recovery of dues from an occupier/defaulter through the office of
the Collector, appropriate authority shall furnish a certificate in Form V to
the Collector requesting him to recover the dues as arrears of land revenue.
This shall be done after the expiry of the appeal period of thirty days and
ensuring that no appeal is lying before the appellate authority against the
order of the appropriate authority under clause (b) above.
(d)
The
Collector on receipt of a certificate under clause (c) above shall initiate
recovery proceedings against the defaulter in accordance with the law.
Rule 8. Procedure in appeals under sub-section (3) of section 13.
(1)
An appeal under section 13 of the Act shall be legible hand writing,
preferably typed, in Form-VI and shall he accompanied by a copy of the order
appealed against together such of the documents as are required to support
grounds of objection mentioned in the appeal.
(2)
Every appeal shall set forth concisely under distinct heads the grounds
of appeal and such grounds shall be numbered consecutively.
(3)
An appeal preferred by any occupier shall be accompanied by fee of five
thousand rupees by a Bank draft drawn in favour of the appellate authority,
payable at.........
(4)
The appellate shall submit four copies of the appeal to the appellate
authority for official purpose.
(5)
On receipt of an appeal and after calling for and perusing the record of
the proceedings before the appropriate authority, if deemed necessary, the
appellate authority shall appoint a time and place for the hearing of the
appeal and shall give notice thereof to the appropriate authority against whose
orders the appeal is preferred, to the appellant.
(6)
On the date of hearing or on any other day to which hearing may be
adjourned, it shall be obligatory for the appellant or his authorized
representative to appear before the appellate authority. If the appellant or
his authorized representative fails to appear on such date, the appropriate
authority may, in its discretion, either dismiss the appeal or decide ex
parte on merits. If the respondent (appropriate authority) or his
authorized representative fails to appear on such date, the appellate authority
shall proceed ex parte and decide the appeal on merits of the case.-
(7)
The appellate authority, after considering the objections of the
appellant as well as records and submissions made by the appropriate authority,
shall dispose of the appeal within ninety days after first hearing of the
appeal.
Rule 9. Form of notice to be given to a defaulting CETP Society under section 14.
(1)
When the appropriate authority under section 14 has reasonable cause to
believe that the CETP society has failed to effectively and efficiently
discharge its duties of operation and maintenance of the CETP(s), then, it
shall issue a notice by registered/speed post in Form-VII to the CETP Society
at its registered address.
(2)
If the appropriate authority receives reply from the CETP society within
fifteen days from the date of the posting of the notice, it shall, after
considering the submissions of the CETP society as well as the material on
record pass an order.
(3)
At the expiration of the time mentioned in the notice issued under
sub-rule (1), above, the appropriate authority, shall unless cause is shown
previously by the CETP Society, publish notice thereof in the official Gazette,
authorizing any non-government organization, local body or any such other
authority as it may consider fit, to operate and maintain the CETP efficiently
and effectively.
Rule 10. Directions.
(i)
Any direction issued by the appropriate authority under the Act/rules
shall be in writing.
(ii)
The
direction shall specify the nature of action to be taken and the time within
which it shall be complied with by the person/occupier, officer or the
authority to whom such direction is given.
(iii)
When the
direction/order is for the closure/sealing/auction of an industry process or
operation or stoppage or regulation of electricity or water or any other
service affecting the carrying on any industry, operation or process and issued
officer or an authority a copy of the direction shall also enclosed to the
occupier of the premises industry operation or process and issued to an officer
or an authority, a copy of the direction shall also be endorsed to the occupier
of the premises/industry, operation or process, as the case may be, and objections,
if any, filed by the occupier with an officer designated in this behalf shall
be dealt with in accordance with the provisions of the Act.
Provided that
no opportunity of being heard shall be given to the occupier if he has already
been heard earlier and the direction for the stoppage or regulation of
electricity or water or closure / sealing/auction of an industry was the
resultant decision of the Government, appropriate authority or the appellate
authority as the case may be after such earliest hearing.
Rule 11. Manner of service of notices and orders.
(1)
Every notice or direction or order to be issued under the Act shall be
deemed to be duly served if the notice/order is addressed in the name of the
person/occupier at his/its registered office or at its principal office or
place of business and is either sent by registered post or speed post or
delivered at the registered office/premises/place of business of that
occupier/person.
(2)
Where the copy of the notice or the order is delivered, the signature of
the person to whom the copy is so delivered shall be obtained in token of
acknowledgment of the service.
(3)
Where the person/occupier refuses to sign the acknowledgement, or when
such person cannot be found after using all due and reasonable diligence, a
copy of the notice or the order, as the case may be, shall be affixed on the
outer door or some other conspicuous part of the place of business and the
original shall be returned to the authority who issued the notice or the order,
as the case may be, with a report endorsed thereon or annexed thereto stating
that a copy has been so affixed, the circumstances under which it was done so
and the name and address of the person in whose presence the copy was affixed.
(4)
Where the copy of the notice or the order issued by any authority under
any of the provisions of the Act cannot be served in the manner provided in
this rule, the authority, if thinks fit, may direct that such notice or order,
as the case may be, shall also be published in, at least, one newspaper having
circulation in the locality and he may also proclaim the contents of any notice
or order in the locality by beat of drum.
Form -I
[See rules
3 (i) and 6 (1)]
Information/returns
to be furnished to the CETP Society/appropriate authority under section 8 of
the Delhi Common Effluent Treatment Plants Act, 2000.
Return for the period from........to........
1.
Owner/Lessee of the industrial plot:
2.
Name & Address of the occupier(s):
3.
Area of the plot:
4.
Number of occupiers/tenants on the plot:
5.
Area occupied by occupier/tenant
6.
Horse Power of pumps installed on tubewells of an occupier:
7.
Number of workers:
8.
MCD water supply on the plot per month in Kiloliters:
9.
Item of Manufacturing.
10.
Brief manufacturing/assembling process :
11.
Type of industrial effluent discharged
1.
Volume in
Kilolitre per day;
2.
Solid waste
in Kg. Per day:
The above statements are true to the best of my knowledge and belief.
Signature
Name of applicant/occupier
Status in the unit
Date ................
Note: Every
occupier has to submit Separate Performa.
Form-II
[See rules
3 (ii) and 5 (i)]
Demand
Letter
To
M/s Sh./
Smt.............
..............
..............
Subject: Payment of apportioned cost of the CETP.
Sir,
M/s.............
is an occupier of the premises no.................in.............. Industrial
Estate. In your industry, operation or/ process , pump load is.............H.P.
Plot area is .............Sq. mt. Average water supply is ...............kilo liters/month,
No. of labour is .............and nature of activity falls under highly
polluting/medium polluting/low polluting activity.
Considering
the above inputs/requirements, the cost of CETP has been apportioned by the
appropriate authority in accordance with formula given in Schedule II of the
Common Effluent Treatment Plants Rules, 2001. Accordingly, you are required to
pay a sum of Rs.............(rupees ..............) only for the period
from..............to ..............on account of your share/contribution
towards capital cost/recurring cost of the CETP on or before
....................... The above dues may please be deposited in this CETP
Society account no..............at..................branch or directly in the
office of this society on any working day. The acknowledgement of this Demand
letter may please be confirmed.
Yours
faithfully
( )
General
Secretary
CETP
Society/Authority
Form-III
[See rules
5 (iv) and rule 7 (a)]
Notice under
clause (b) sub-section (2) of section 6 and section 16 of Delhi Common Effluent
Treatment Plants Act, 2000.
To
M/s./Sh./Smt..........
................................
................................
Whereas I, the
undersigned, am satisfied that you are an "occupier" of premises
no.......... in...........Industrial estate.
And whereas in
exercise of the powers conferred on me by clause (b) of the sub-section (2) of
section 6 of he Delhi Common Effluent Treatment Plants Act, 2000, I consider
that apportioned cost of Rs................(Rupees .............) are due for
the period(s) and at the rate(s) shown in the Table below on account of your
contribution in respect of the capital cost/recurring cost/annual operation and
maintenance cost of CETP in the Estate.
And whereas in
exercise of the powers conferred on me by section 10 of the Delhi Common
Effluent Treatment Plants Act, 2000, I consider that you are also liable to pay
interest to the Government/statutory authority/CETP society on the said arrears
at the rate of one and half percent for every month or part of the month
comprised in the period till its final payment.
Now,
therefore, under the provisions of clause (b) of sub-section 6 read with
section 7 and section 16 of the said Act, I hereby call upon you to show cause
on or before ...............................why an order requiring you to pay
the said dues together with interest, an order to close down your industry,
stop supply of electricity and water should not be made.
|
Details of period Apportioned
cost/
|
Table
Paid
|
/Balance in arrears
|
Signature
and seal of the Appropriate Authority
Copy forwarded
to the Authorities/Local bodies
Form-IV
[See rule
7 (b)]
Order under
sub-section (2) of sections 6 and section 7 of the Delhi Common Effluent
Treatment Plants Act, 2000.
To
M/s./Sh./Smt............
..................................
..................................
Whereas I, the
undersigned, am satisfied that you are an "occupier" of premises no.
............. in...............Industrial Estate.
And whereas by
a written notice No. ..............dated ..............you were called to show
cause on or before ..............why an order requiring you to pay dues to Rs.
..............together with interest should not be made;
And whereas I
have considered your objection (s) and/or the evidence before the said date.
Now,
therefore, in exercise of the powers conferred on me by subsection (2) of
section 6 of the Common Effluent Treatment Plants Act, 2000, I hereby order you
to pay the sum of Rs.............. (rupees ............... apportioned by me as
the CETP dues on or before ..............
In exercise of
the powers conferred by section 10 of the said Act, I hereby further require
you to pay interest at the rate of one and half per cent every month or part of
the month on the above sum w.e.f. ..............till its final payment within
the aforesaid period.
In the event
of your refusal or failure to pay the said dues or any installment thereof,
within the aforesaid period, the amount shall be recovered as an Arrear of Land
Revenue and other action as mentioned in the said notice will be liable to be
taken against you by the respective authorities/local bodies.
Date:
Signature
and sent of
the Appropriate Authority
Copy forwarded
to the Authority/Local Bodies for taking necessary action relating to recovery
of dues, stoppage of supply of electricity, water and other services and
closure of industry.
Form V
[See rule
7 (c )]
Certificate
under section 12 of the Delhi Common Effluent Treatment Plants Act, 2000 from
the Appropriate Authority to the Collector.
This is
certify .............that an amount of Rs..............(Rupees ...............)
is due to the Government/statutory authority/CETP Society from
M/s..............in respect of.............for the period from
.............to.............on account of the apportioned cost of the CETP and
the interest thereupon.
In pursuance
of section 12 of the Delhi Common Effluent Treatment Plants Act, 2000. I,
.............., as the Appropriate Authority require you to proceed to recover
the above due as Arrears of Land Revenue.
Date:
Signature
and seal of
the Appropriate Authority
Form VI
[See rule
8 (1)]
Appeal under
sub-section (3) of section 13 of the Act to be made by an occupier before
appellate authority and to be submitted in six copies)
To
The
Appellate Authority (Financial Commissioner)
Government
of NCT of Delhi
Subject :
Appeal against the order of Appropriate Authority under subsection (3) of
section 13 of Delhi CETP Act, 2000.
Sir,
We are filing this appeal on the basis of grounds as narrated in the
Table below, against the order no................ dated.............. of the
Appropriate Authority for your consideration. This appeal contains the
following documents:-
(i)
Grounds of
objections to the order in the said Table.
(ii)
Copy of
order no. .............. dated .............. against which this appeal is
preferred.
(iii)
Appeal fee
of rupees five thousand vide Bank draft/Bankers cheque
No.............dated..............drawn at branch.............
(iv)
Copy of
supportive documents in respect of grounds preferred in appeal under the said
Table.
Place..............
Dated...............
Signature
of Appellant
Table
|
Sl. No.
|
Reasons/grounds in the order of
Appropriate Authority
|
Grounds of objections to be
given by the Appellant
|
|
|
|
Place..............
Date...............
Signature
of Appellant
Form-VII
[See rule
9(1)]
Notice under
section 14 of the Delhi Common Effluent Treatment Plants Act, 2000
To
The CETP
Society
...............
...............
...............
Whereas the
above named society was constituted under section 3 of the Delhi Common
Effluent Treatment Plants Act, 2000 and designated by the government of NCT of
Delhi in ...............
Industrial
Estate for performing all the functions as prescribed under rule 3 of the Delhi
Common Effluent Treatment Plants Rules 2001.
And whereas it
is obligatory on the part of the CETP society under section 14 of the said Act
to operate and maintain the CETP effectively and efficiently.
And whereas it
has been brought to our notice by the............. (name of Law enforcing
agency/Local body ) that the CETP society has failed to perform the
aforementioned functions required under the said Act/Rule (violations may be
elaborated herein).
Now,
therefore, in exercise of the powers conferred by sub-rule (1) of rule 9 read
with section 14 of the Delhi Common Effluent Treatment Plants Act, 2000. I
hereby call upon you to show cause on or before the ..............as to why you
have failed to discharge your duties of operation and maintenance and as to why
the Government should not derecognize you, and should not take over the
possession of the CETP, and/or should not hand over the CETP to any NGO/Local
Body/other authority as it deem fit, to operate and maintain the plant
efficiently and effectively.
In the event
of your failure to reply to this notice within the said period, it would be
presumed that you have nothing to say in this regard and action as proposed
above will be taken without affording any other opportunity to you.
Date...............
Signature
and seal of the Appropriate Authority
Schedule-I
[See rule
3 (xii)]
Schedule of
collection of apportioned cost under clause (xii) of rule 3 of the Delhi Common
Effluent Treatment Plants Rules, 2001.
|
Sl. No.
|
Plot No.
|
Name of Occupier
|
Apportioned Cost in Rupees
|
Total Payable Paid
|
Balance (Dues)
|
|
|
|
|
|
|
Signature
of the General Secretary of the CETP Society
Schedule-I
I
(See rule
4)
Formula for
cost apportionment to all units existing in industrial estates:
|
Cp(i) =
|
[
|
Pop(i)
E Pop
|
x 0.4 +
|
Wsp(i)
Ewsp
|
x 0.3 +
|
Labp(i)
ELabp
|
x 0.2 +
|
Lap(i)
ELasp
|
x 0.1
|
]
|
x Cs + Cf(i)
|
|
|
|
|
|
|
|
|
|
|
Where,
Cp(i) =
Cost to be shared by units located on plot (i)
Cs = Total
cost to be raised by the industrial estate
Pop(i) =
Total Horse power of pumps installed on tubewells in plot (i)
EPop =
Total Horse power of pumps installed on tubewells in the Estate
Wsp(i) =
MCD water supply to plot (i) Kilolitres /month
EWsp =
Total MCD water supply to the Estate, Kiloliter /month
Lap(i) =
Area of the plot (i) Sq. mt.
ELap =
Total area of the plots in the Estate Sq. mt.
Labp(i)=
No. of labours working in plot (i)
ELab p=
Total no. of labours working in the Indl. Estate
Cf (i) =
Additional fixed cost to be paid by plot owner (i) depending on the nature of
activity carried out in the plot such as :
(i) Highly polluting activities = Rs. 10,000/-
(ii) Medium polluting activities = Rs. 5,000/-
(iii) Low polluting activities = Rs. 2,000/-
|
A.
|
Highly
polluting activities
|
10,000
|
|
Pickling
|
|
|
Electroplating/anodizing
|
|
|
Chemical
manufacturing
|
|
|
Pharmaceutical
manufacturing
|
|
|
Soap and
detergent manufacturing
|
|
|
Paint/varnish/dye
manufacturing
|
|
|
Rubber/Plastic
reprocessing
|
|
|
Similar
industries as per DPCC classification
|
|
|
B.
|
Medium
polluting activities
|
5,000
|
|
Cloth
Dyeing & printing
|
|
|
Food
processing
|
|
|
Meat
processing
|
|
|
Foam
manufacturing
|
|
|
Automobile
service stations
|
|
|
Laundry
and dry-cleaning
|
|
|
Similar
industries as per DPCC classification
|
|
|
C.
|
Low
polluting activities
|
2,000
|
|
Wire
drawing
|
|
|
Activities
resulting in only cooling water generation e.g. Cold & hot rolling
|
|
|
Printing
press
|
|
|
Similar
industries as per DPCC classification
|
|
Industries,
where a functional ETP exists meeting prescribed standards, will be treated at
par with dry industries and in such cases, only land and labour coefficients of
above equation will be operative.
Schedule-I
II
[Sea rule
5(iii)]
Schedule of
defaulters under clause (iii) of rule 5 read with section 8 of the Delhi Common
Effluent Treatment Plants Act, 2000.
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S. No.
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Plot No.
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Name of Occupier
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Apportioned Cost in Rupees
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Total payable paid
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Balance (dues)
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Signature of the General
Secretary of the CETP Society