Section 10 in Arunachal Pradesh Water Supply Act, 2015
10. Levy of water tax on rural consumers.
(1)The rural consumers who settle near or within periphery of urban and Semi-urban towns but has water supply from the pipelines of urban and Semi-urban areas shall pay the water charges under the provisions of this Act. Similarly, the consumers who settle within Urban/semi- urban towns and get water from rural water supply pipe lines shall also pay the water charges on equal footing.(2)The consumers who are settled in rural areas, villages but get the water supply from rural water supply pipe in his/her Reinforced Concrete Cement, Semi-Reinforced Concrete Cement and Semi Permanent Type buildings upto kitchen, bathroom, wash basin, shall pay the water charge at half the approved rates fixed under the Act for Urban areas.Chapter - III Offences and Penalties
