Section 17(1) in Arunachal Pradesh Water Supply Act, 2015
(1)The Superintending Engineer or such other officer not below the rank of Executive Engineer or such other officer specially empowered, shall have the power to decide all disputes relating to the liability for the payment of tariff, fees and other charges or exemption therefrom.Provided that notwithstanding anything contained in the aforesaid provisions, any person aggrieved by the final order passed under sub-section (2) of section 5 and other relevant sections of the Act, may, within thirty days of the said order, prefer an appeal to the Superintending Engineer having jurisdiction over the area.
