Section 192 in Arunachal Pradesh Municipal Act, 2007
192. Entrustment of operation and maintenance of water works and billing and collection of charges.
- The Chief Municipal Executive Officer/ Municipal Executive Officer may, with the prior approval of the Empowered Standing Committee, entrust the work of operation and maintenance of waterworks in the municipal area and the work of billing and collection of water charges under any law for the time being in force, on any private agency.G. Offence in Relation to Water-supply
