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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(5) in Arunachal Pradesh Water Supply Act, 2015

(5)The amount realized towards water supply charges by the Executive Engineer/Sub-Divisional Officer, Public Health Engineering and Water Supply Department or any other authorized officer as the case may be, should be deposited in the Treasury under appropriate Head of Account within 7 (seven) days from the date of receipt and a monthly account and the same shall be submitted to Superintending Engineer/Chief Engineer of the department.