Section 12 in Arunachal Pradesh Water Supply Act, 2015
12. Misuse and causing damage to waterworks, valves and hydrants.
(1)(a)No person shall damage or cause damage to water reservoir main, pipes or other appliances, for supply of water under the management of the department.(b)No person shall draw off or divert any water from water reservoir, main, pipes or hydrant under the management and control of the department.(c)No person other than the authorized staff or licensed plumber or fitter, shall open or keep open the valves or any water works of the department meant for the supply of water to the public.(d)No person shall cause or suffer to percolate or drain into or upon any water works whereby the water therein may, in any way, be fouled, polluted or its quality and quantity altered;(e)No person shall cause or allow to enter any animal into such water works;(f)No person shall bathe or wash clothes in such water works, notified water sources;(g)No person shall throw or put anything into or upon the water in such water works.(2)Whoever contravenes sub-section (1) shall be punishable with fine which may extend to t 50,000 (Rupees fifty thousand) only.
