Section 14 in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006
14. Permission of River Basin Agency.
(1)From the date of commencement of this Act, no person shall use any water source without obtaining the Entitlement from the respective River Basin Agency:Provided that, no Entitlement shall be required in case of, -(a)any bore well, tube well or other wells which are being used for domestic purposes; and(b)tanks, small reservoirs or catchments of rainwater harvesting with an annual yield capacity as may be decided by the Authority.Explanation. - For the purposes of this section, the expression "person" shall includes individual, group of individuals, all local authorities , association, societies, companies, etc.(2)Use of the Water for the purposes of agriculture, through any existing well, bore well, tube well in the command area of a project on the date of commencement of this Act, shall be allowed to continue till date as may be notified by the Authority.(3)There shall not be any restriction on digging of any well, bore well or tube well in the command area of a project, till such date as may be notified by the Authority.(4)Water shall not be made available from the canal for perennial crops in such area and from such date as may be notified by the Authority, unless the cultivator adopts drip irrigation or sprinkled irrigation or such other water saving technology approved by the Authority. The quantity of water so saved , after satisfying the further increased demand of drinking water, shall be distributed equitably in the command area and the adjoining area.
