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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(5) in Arunachal Pradesh Water Supply Act, 2015

(5)Method of Laying of Consumer Pipelines:-
(a)The connection shall be provided to the ground floor or any other floor below the ground floor of any building. For lifting of water to higher levels, the owner shall make his own arrangement with prior approval of the competent authority.
(b)All pipes and fittings including meters, pumps, tanks and accessories shall be of approved Indian Standard Institute specification.
(c)Pipe must be buried minimum one foot underground in all cases. They can be exposed above ground, provided underground concealing is not possible for which the prior approval of the department shall be obtained.
(d)All pipe lay outs should be in geometrical form and should present aesthetic look.
(e)Sizes of pipes and taps in all cases shall be half inch (15mm) in dia unless otherwise approved by the Department in writing.
(f)No pipe shall be laid adjacent to sewer lines or drains unless the pipe is encased inside Cement Concrete or Reinforced Cement Concrete beam and is approved by the Department.
(g)All the connections shall be carried out by Licensed/ designated Department plumbers only.