Section 11(g) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006
(g)to lay down the criteria and monitor the issuance of Entitlements. These criteria among others shall also include the following,(i)The Entitlements shall be issued by river Basin Agency based on the Category of Use and subject to the Priority assigned to such use under State Water Policy;(ii)Bulk Water Entitlements shall be issued by the River basin Agency for irrigation water supply, rural water supply, municipal water supply or industrial water supply to the relevant Water User Entities including Municipalities, Water User's Associations, Industrial Users and State agencies responsible for delivery to the respective sector or to a Sub- surface Water User's Association or entity that operates a well field of multiple sub-surface water tube wells, bore wells or other wells on behalf of multiple users;(iii)Bulk Water Entitlements for irrigation, shall be issued by River Basin Agency , to the Water User's Associations at the primary unit level, Distributary level and Canal or Project level Associations and River Basin Agencies shall not receive Entitlements but shall act as conveyance entities for the Entitlements issued to the Water User's Associations;(iv)Water User Entities including Water User's Associations, managing the aggregate of Entitlements on behalf of a group of Entitlement holders may be issued an Aggregate Bulk Entitlement;(v)Individual Water Entitlements may be issued by River basin Agency only for the construction and operation of individual lift irrigation schemes from surface water sources, bore-wells, tube wells or other facilities for extraction of sub-surface water. Such Entitlements shall be administered, registered measured and monitored by the respective River Basin Agency in close co-ordination with relevant Government agencies. Where such facilities extract water from alluvial aquifers that are conjunctive with the surface water of a basin, the issuance and operation of such Entitlements shall be conjunctively coordinated with the use and yield of surface water resources of the basin and shall be compatible with the overall water resource plan of the local area and the respective river basin and the sustainable use of the sub-surface water resources.(vi)Bulk Water Entitlements shall be for a specific proportion of flow, storage or other determination of the annual yield of a water resources or facility and the Entitlement shall be measured volumetric ally and with respect to time of delivery and flow rate of delivery;(vii)The allocation of a percentage of the water available under the Entitlements of each facility, in the drainage basin or river basin shall be determined jointly by the River Basin Agencies and Water User Entities based upon the hydrology and other relevant parameters with regard to the specific basin. This allocation shall be utilized for the determination of the amount of water to be made available under each Entitlement for that specific year or runoff season;
