Section 216(1) in Arunachal Pradesh Municipal Act, 2007
(1)No person shall-(a)willfully obstruct any person acting under the authority of the Chief Municipal Executive Officer/ Municipal Executive Officer in setting out the lines of any works or pull up or remove any pillar, post or shaft fixed in the ground for the purpose of setting out lines of such works, or deface or destroy any works made for such purpose, or(b)willfully or negligently break, damage, turn on, open, close, shut off, or otherwise interfere with, any lock, cock, value, pipe, meter or other work or apparatus belonging to the Municipality, or(c)unlawfully obstruct the flow of, or flush, draw off, or divert, or take water from, any waterworks belonging to the Municipality, or(d)unlawfully obstruct the flow of, or flush, draw off, or divert, or take, sewage work belonging to the Municipal or break or damage any electrical transmission line maintained by the Municipality, or(e)throw any material including plastic bags and containers or waste of dairies, piggeries and poultry farms into any municipal drain or sewer, or(f)obstruct any officer or other employee of the Municipal in the discharge of his duties under chapter XXII and under this chapter or refuse, or willfully neglect, to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water or sewage work, or(g)bathe in, at, or upon, any waterworks, or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt or filth into any waterworks or wash or clean therein any cloth, wool or leather or the skin of any animal, or cause the water of any sink or drain or any steam-engine or boiler or any polluted water to turn, or to be brought, into any waterworks, or do any other act, whereby the water in any waterworks is fouled or is likely to be fouled.
