Section 177(2) in Arunachal Pradesh Municipal Act, 2007
(2)The supply of water under sub-section (1) shall be at such rate, not being less than the cost of production and delivery, including the costs of debt servicing, depreciation of plant and machinery, distribution-loss, and other charges, if any, as the Municipality may, from time to time, determine.C. Planning, Construction, Maintenance and Management of Waterworks.
