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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(9)(i) in Arunachal Pradesh Water Supply Act, 2015

(i)The competent authority may, at the request and expense of the owner or occupier of any factory or any shop or commercial establishment provide and maintain fire hydrants, together with all incidental work for the supply of water in case of fire in such factory, shop or commercial establishment and in any such case levy charge from such owner or occupier the cost of water supply in connection therewith.