Section 22 in Arunachal Pradesh Water Supply Act, 2015
22. Prohibition of construction of buildings etc. over land, pipes etc.
(1)The Government/village authorities shall provide, free of cost, at least one (1 m) meter wide land on both sides of roads, streets, pavements etc in Urban, Semi-urban and rural area for laying of pipelines by the Public Health Engineering & Water Supply Department.(2)No person shall without permission of the competent authority construct any private street, building, wall, fence or other structure over any land or pipes or mains belonging to the department.(3)If any private street is constructed or any building, wall, fence or other structure is erected on any land or pipes or mains belonging to the department, the competent authority may remove or cause to remove the same as may be provided in this Act, or any other law for the time being in force.(4)The expenses incurred by the competent authority in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or as the case may be, by the person contravening the Act and shall be recoverable as arrears of land revenue.Chapter - VI Miscellaneous
