Section 11 in Arunachal Pradesh Water Supply Act, 2015
11. Prohibition and Prevention of Wastage of Water.
(1)No owner or occupier of any land or building to which water is supplied by the department shall either will fully or negligently or otherwise suffer such water to be wasted or shall suffer pipe, taps, works and fittings for the supply of water to remain without repair so as to cause wastage of water.(2)No person shall cause wastage of water or misuse of public stand post, hydrants pipe, etc.(3)Wherever the Executive Engineer has reason to believe that as a result of any defect in pipes, taps or fittings connected with water supply, the water supply to the land or building is being wasted, he may by a written notice, require the owner or the occupant of the land or building within such period, as may be specified in the notice to repair and make good the defect.(4)If the repairs are not effected within the time specified in the said notice as in sub-section (3) of this section, the Executive Engineer may cause such repairs to be carried out and recover the cost of repair from the owner or occupant of the land or buildings as the case may be as an arrear of water charge.(5)The owner or occupant of any land or building or on which the water supplied by the department, under this Act, is wasted for poor condition of pipes, main or other works he/she shall give notice of the same to the competent authority forthwith.
