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State of Arunachal Pradesh - Section

Section 5 in Arunachal Pradesh Water Supply Act, 2015

5.

(1)
(i)Rate of water charges. - The table of the rates of water charges where water meters are not installed shall be as follows-
SI.No. Type of connection   Existing Rate effective since 01/06/2006 No. of dwelling unit   Revised rates to be effective fromenforcement of the Act.
1 2   3 4   5
1. New Water Supply connection Charge   L2000     L3000
2. Private domestic consumer in Urban area.   L100 per month 1-3 Bedroom (per dwelling unit)   L150 per month
        4-5 Bedroom (per dwelling unit)   L300 per month
        5 and above (per dwelling unit)   L400 per month
3. Private domestic consumer in Semi-urbantowns/Administrative HQs   L50 per month 1-3 Bedroom (per dwelling unit)   L75 per month
        4-5 Bedroom (per dwelling unit)   L150 per month
        5 and above (per dwelling unit)   L200 per month
4. Commercial rate:          
A. (i) Luxury hotels (with lounge, conference,restaurants)   L50 per month/ tap     L200 per room/month
(ii) Budget hotels   L50 per month/ tap     L100 per room/month
(iii) Restaurants          
  (a) With washroom   L50 per month/ tap     L2000 per room/month
  (b) Without washroom   L50 per month/ tap     L1000 per room/month
(iv) Tea stall/eateries   L50 per month/ tap     L200 per room/ month
B. Private hospitals/Nursing homes   L50 per month/ tap     L200/per room/ month
C. Private institutions/ colleges/ schools.          
(i) Boarding   L50 per month/tap     continueL50 per month/tap
(ii) Non-Boarding         L5 per student/ month
D. (i) Shopping complex   L50 per month/ tap     L100 per shop/ month
(ii) Commercial shops with access to departmentalwater supply   L50 per month/ tap     L100 per month
5. Government Institutions/offices   L25 per month / tap     L50 per/ tap/month
6. State/Central Government employees residing inGovernment Quarters          
(i) OBT/M1BT (Bachelor Barrack/Qtr)         L100 per month
(ii) Type-1 Quarter   L50 per month     L200 per month
(iii) Type-ll Quarter   L75 per month     L300 per month
(iv) Type-Ill Quarter   L100 per month     L400 per month
(v) Type-IV Quarter   L125 per month     L600 per month
(vi) Type-V Quarter   L150 per month     L800 per month
(vii) Type-VI Quarter/Bungalows   L175 per month     L1000 per month
7. For bulk consumers (examples, Rajbhawan, CMBungalow, Secretariat)         L10,000 per month
8. For Private sources such as Dug wells, Borewells, Spring etc.          
(i) One time registration fee         L1000
(ii) Renewal fee         L200 annually
9. Public stand post         L20 per house hold
10. Bulk water supplied through water hydrant         As per detail analysis based on prevailing rateto be approved by the competent authority
11. Water supply through tankers         -do-
12. Religious institution with access todepartmental water supply i.e. Church/ Temple/ Gurdwara/ Mosque,etc.         Exempted from any water charge
13. Bulk water supply for National/State levelfunctions (Govt./Semi-govt./ NGO/Public/Private         L2000 per day
14. Bulk water supply for community level functions         L1000 per day
15. Charges for use of departmental water supplyfor construction purpose (Govt./Semi-Govt,/ NGO /Public/Private)         As per detail analysis and assessment made bythe competent authority.
16. Provision for bulk water supply charge of allGovt./ Semi-Government construction to be remitted to Government         As per detail analysis and assessment made bythe competent authority.
(ii)Rates of water charges where water meters are installed: -
The water supply services shall be rationalized with introduction of volumetric tariff that will replace the tap based tariff system, wherever possible in the urban and semi-urban towns. The rates of metered tariff per kilolitres (1000 litres) will be as follow: -
SI. No. Category Meter Tariff
1. Domestic  
  (i) Urban Areas L15 per KL
  (ii) Semi Urban/Administrative HQs L8 per KL
2. Commercial L30 per KL
3. Bulk supply through Tankers/Trucks L175 per KL
4. Industrial requirement L200 per KL
Explanation. - (a) "Domestic" in section 5 means and includes-
(i)All residential complexes including tenant complexes;
(ii)All State and Central Government offices, institutions, residential quarters and all educational institutions;
(b)"Commercial" in section 5 means lodges, restaurants, hotels, confectionaries/sweet shops, private institutions like schools and colleges, guest houses, clubs, theatres, cinema halls, swimming pools, fountains, washing places for vehicles, shops, garages, petrol pumps, factories, banks, nursing homes and companies.
(2)Assessment of water charges in case of unauthorized use-
(i)If on inspection of any place or premises or water meters or any other devices, or any record maintained by any person, the authorized officer of the department finds that any consumer is indulging in unauthorized use of water, he shall, notwithstanding any criminal proceedings that may be taken against the consumer under any other law for the time being in force, provisionally assess, to the best of his judgment, the water charges payable on account of such unauthorized use of water.
(ii)The order or provisional assessment shall be served to the consumer in such manner, as may be provided by regulations.
(iii)The consumer to whom a notice has been served under sub-clause (ii) shall be entitled to file objection, if any, against the provisional assessment before the authorized officer of the department who may, after affording a reasonable opportunity of hearing to such consumer, pass a final order of assessment of the water charges payable by such consumer.
(iv)Any consumer served with the order of provisional assessment may accept such assessment and deposit the assessed amount with the officer designated for the purpose within seven days of service of such provisional assessment order upon him.
(v)if the assessing officer finds that unauthorized use of water has taken place, it shall be presumed that the unauthorized use has been continuing since the date of starting of the construction, in case the unauthorized use is for construction purpose or from the date which the assessing officer finds that the unauthorized use has been continuing in case the unauthorized use is for other purposes.
(vi)The assessment shall be based on the plinth area of the building, in case of unauthorized use for construction purpose or based on the number of inhabitants, in case of domestic purpose or based on the probable quantity, in case of other purposes.
(vii)The water charges under this section shall be assessed in accordance with provisions in this Act and Rules made thereunder,