Section 4 in Arunachal Pradesh Water Supply Act, 2015
4. Collection of Tariff and Charges.
(1)The monthly water bill shall be prepared by the Executive Engineer or any other officer authorized by him and shall be served to the consumer within 7 (seven) days.(2)The monthly water charges shad be payable in the office of the Executive Engineer or any other officer authorized by him within the stipulated time, to be reflected in the bill which will normally not exceed 30 (thirty) days from the date of issue of the bill,(3)Simple interest at the rate of 18% per annum on total amount due for each month shall be levied if not paid within the stipulated period.(4)In case any consumer is in default of payment of water charges for three consecutive months, the department shall serve a notice in Form-V with water bill including interest as stated in sub-section (3) above. The consumer shall clear the bill within 15 days from the date of receipt of the notice, if no payment is made within 15 days as stipulated, the house connection shall be liable for disconnection. In the event of reconnection being given to the defaulting consumer, the cost of reconnection as estimated by the department and the connection fee of L 500 along with pending amount shall have to be paid by the defaulting consumer in advance. In case due to some other reason, the bill is not reached to the consumer within the stipulated time, it will be the duty of the consumer to enquire about the missing bill from the office of the Executive Engineer or the authorized officer as the case may be, and collect a duplicate bill.(5)The amount realized towards water supply charges by the Executive Engineer/Sub-Divisional Officer, Public Health Engineering and Water Supply Department or any other authorized officer as the case may be, should be deposited in the Treasury under appropriate Head of Account within 7 (seven) days from the date of receipt and a monthly account and the same shall be submitted to Superintending Engineer/Chief Engineer of the department.(6)All payments made by the consumers towards water charges for private connection or from Government building shall be issued proper receipt by the department.(7)The water bill shall be collected from the consumers from the date of completion of providing water connection.(8)I n case of break in water supply due to repair or construction of the premises or due to change of tenants, the liability of payment shall rest on the owner of the premises.(9)A revenue collection register shall be maintained for each sectional office of urban and Semi-urban towns.(10)The Executive Engineer shall cross-check this register every month while depositing the revenue into the Government exchequer for proper maintenance of records and regular revenue collection."
