Section 14(1) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006
(1)From the date of commencement of this Act, no person shall use any water source without obtaining the Entitlement from the respective River Basin Agency:Provided that, no Entitlement shall be required in case of, -(a)any bore well, tube well or other wells which are being used for domestic purposes; and(b)tanks, small reservoirs or catchments of rainwater harvesting with an annual yield capacity as may be decided by the Authority.Explanation. - For the purposes of this section, the expression "person" shall includes individual, group of individuals, all local authorities , association, societies, companies, etc.
