Section 16 in Arunachal Pradesh Water Supply Act, 2015
16. Power of Executive Engineer to cut off or turn off supply of Water.
- Notwithstanding anything contained in this Act, the Executive Engineer may cut off the connection of any water works of the department to any land or building to which water is supplied or may turn off such supply for any of the following cases:-(i)If the land or building is unoccupied, or(ii)If after receipt of written notice from the Executive Engineer requiring him to refrain from so doing the owner or occupant of the land or building continues to use the water or permits the same to be used in contravention of this Act or any rules made thereunder, or(iii)If the owner or occupant of any land or building to which water supply is made by the department refuses to admit any officer or employee of the department duly authorized for the purpose of making any inspection or repairing relating to water supply or prevent such officer or employee from making such inspection or repair, or,(iv)if the owner or occupant of the land or building will fully or negligently injures or causes damages to any pipe or any fittings, valves etc. conveying water of the department, or(v)If any pipe works or fitting connected with supply of water to the land or building is found on examination, out of order to such an extent as to cause wastage of water and immediate prevention is necessary, or(vi)If by reason of leakage in the service pipe or fitting, damage is caused to a public street or any public or private property and immediate prevention is necessary, or(vii)If there is any water pipe situated within the land or building to which no tap or other efficient means of turning the water off is attached causing wastage of water, or(viii)If due to any reason it is seen that the pipeline is being contaminated, or(ix)If any fee, rental, cost of water or any charge or other sum due under this Act, is not paid by the consumer within the period of fifteen days after receipt of a bill for the same.
