Section 205 in Arunachal Pradesh Municipal Act, 2007
205. Connection with waterworks mains and drains not to be made without permission.
- Without the permission, in writing, of the Chief Municipal Executive Officer/ Municipal Executive Officer, no person shall, for any purpose whatsoever, at any time, make, or cause to be made, any connection or communication with any waterworks or mains or drains constructed or maintained by, or vested in, the Municipality.
