Section 8(1) in Arunachal Pradesh Water Supply Act, 2015
(1)The Government or the competent authority shall lay or carry any pipes for the purposes of arranging or maintaining supply of water, through, across, under or over any road or street or a place said out or intended to be laid out as a road or street or any other place under the control of a local authority or any person and may at all times do all acts and things which may be necessary or expedient for repairing or maintaining such pipes in an effective state.Provided that,(a)such work shall be carried out with least annoyance to the public and within a reasonable time;(b)reasonable compensation as may be determined by the Government shall be paid to the owner or the local authority as the case may be, for any damages sustained by him or it and directly occasioned by the carrying out of such operations;(c)the competent authority shall cause, not less than seven days notice in writing to be given to the owner or the local authority as the case may be, before commencing any operation under this section except in cases where immediate action is considered necessary, in which case, the competent authority may by order and for reasons to be recorded in writing, dispense with the notice.
