Section 21 in Arunachal Pradesh Water Supply Act, 2015
21. Ownership of Assets created.
(1)The ownership of the assets created by Public Health Engineering and Water Supply Department like headworks, sedimentation tanks, filtration tanks, storage tanks, distribution tanks, overhead tanks, pumps, motors, ring well, lift water supply system, the main and service lines, water meter, water taps etc. in Urban, Semi-urban and rural areas shall vest with the Public Health Engineering and Water Supply Department till these are handed over to the consumers, local bodies, Non Government Organization, Panchayats or Village Water Sanitation Committee etc.(2)The ownership of service line in the case of private consumers shall also vest with Public Health Engineering and Water Supply Department even though the cost of any connection or part thereof has been borne by the applicant.(3)The field officers of the Public Health Engineering and Water Supply Department shall be authorized to take over old pipelines whenever new pipelines are laid in lieu of old pipes and they may shift and use these old pipes to any other locations as deemed fit.(4)In the event of such shifting and re-use of old pipes under section 21, the department shall maintain proper records like Material Account at Site.(5)The ownership of water supply assets created under different programmes by other departments also shall be vested in Public Health Engineering & Water Supply Department.
