Section 25 in Arunachal Pradesh Water Supply Act, 2015
25. Obligations and Responsibilities of Consumers.
(1)Consumer's supply line from the mains and valves therein shall be maintained by the Public Health Engineering and Water Supply Department at the expense of owner, who shall also be responsible for breakages, damages or theft of the same.(2)The consumers shall not give any type of sub-connection from his supply line.(3)All consumers before vacating their respective premises shall report to the department of such move and clear their arrears, if any, and they shall obtain clearance certificates from the Executive Engineers concerned for further reconnection in other locations.(4)All the consumers shall ensure arrangement of proper rain water harvesting structure along with storage sump of adequate quantity to store water for use during break down of normal water supply of the department due to unforeseen natural calamities.
