Section 3(4) in Arunachal Pradesh Water Supply Act, 2015
(4)Grant of Permission:- Consequent upon payment of the required amount by the applicant under sub-clause (b) of clause (ii) of section 3, the competent authority shall issue a letter in Form W/S-iV permitting the connection of consumer's main from the Government main as per the procedures stipulated under the provisions of the Act and as per the directions communicated to the applicant.
