Section 17 in Arunachal Pradesh Water Supply Act, 2015
17. Disputes between the Department and Consumer.
(1)The Superintending Engineer or such other officer not below the rank of Executive Engineer or such other officer specially empowered, shall have the power to decide all disputes relating to the liability for the payment of tariff, fees and other charges or exemption therefrom.Provided that notwithstanding anything contained in the aforesaid provisions, any person aggrieved by the final order passed under sub-section (2) of section 5 and other relevant sections of the Act, may, within thirty days of the said order, prefer an appeal to the Superintending Engineer having jurisdiction over the area.(2)No appeal under sub-section (1) shall be entertained unless an amount equal to one third of the assessed amount is deposited within the period prescribed for the purpose.(3)The appellate authority referred to in sub-section (1) shall dispose of the appeal within thirty days of presentation of appeal after hearing the parties.(4)The orders of the appellate authority passed under sub-section (3) above shall be final.
