Section 173 in Arunachal Pradesh Municipal Act, 2007
173. Supply of water for non-domestic purposes.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer or the other agency, as the case may be, may, on receiving an application, in writing, specifying the purpose for which the supply of water is required and the quantity which is likely to be consumed, supply water for any purpose other than domestic purpose, on such terms and conditions, including the condition of withdrawal of water, as may be determined by regulations.(2)For the water supplied under sub-section (1), payment shall be made at such rate as may be fixed by the Municipality from to time.(3)The Chief Municipal Executive Officer/ Municipal Executive Officer may withdraw such supply at any time, if he thinks it necessary so to do, in order to maintain a sufficient supply of water for domestic purpose.
