Section 3(1)(a) in Arunachal Pradesh Water Supply Act, 2015

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State of Arunachal Pradesh - Subsection

Section 3(1)(a) in Arunachal Pradesh Water Supply Act, 2015

(a)The department shall on an application made to it by the owner of any premises or by the occupier with the consent in writing of the owner thereof, grant supply of water for domestic purposes under this Act except the following, namely

(i)for any trade, manufacture or business;

(ii)for gardens or for purposes of irrigation;

(iii)for building purposes including construction and watering of roads or streets;

(iv)for public bath or tanks or for any ornamental or mechanical purposes;

(v)for animals where they are kept for sale or hire or for the sale of their produce or any preparation therefrom;

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State of Arunachal Pradesh - Subsection

Section 3(1)(a) in Arunachal Pradesh Water Supply Act, 2015