Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(i) in Arunachal Pradesh Water Supply Act, 2015

(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.