Section 4(4) in Arunachal Pradesh Water Supply Act, 2015
(4)In case any consumer is in default of payment of water charges for three consecutive months, the department shall serve a notice in Form-V with water bill including interest as stated in sub-section (3) above. The consumer shall clear the bill within 15 days from the date of receipt of the notice, if no payment is made within 15 days as stipulated, the house connection shall be liable for disconnection. In the event of reconnection being given to the defaulting consumer, the cost of reconnection as estimated by the department and the connection fee of L 500 along with pending amount shall have to be paid by the defaulting consumer in advance. In case due to some other reason, the bill is not reached to the consumer within the stipulated time, it will be the duty of the consumer to enquire about the missing bill from the office of the Executive Engineer or the authorized officer as the case may be, and collect a duplicate bill.
