Section 20(5) in Arunachal Pradesh Water Supply Act, 2015
(5)Private Water sources such as springs, dug wells, Bore wells etc. shall mandatorily be verified by the officials of Public Health Engineering and Water Supply Department to certify its reliability in terms of quality and a nominal surcharge shall be levied from the consumer.Explanation. - (i) "Watershed" means an area surrounding any spring, stream or pond (whether formed naturally or otherwise) which conserves and sustains a source of water, the quantity whereof is likely to be varied by erosion of soil, felling of trees or disturbances by cattle grazing or human settlement/activity and includes the gathering ground of a river system;(ii)"Water route" means the strip of land along which the pipeline for supply of water is laid and includes the land adjoining such pipeline which, if disturbed by quarrying, digging, or movement of vehicles etc. is likely to disturb the stability of the pipeline.(iii)"Water source" means any spring, stream, river, pond (whether formed naturally or otherwise) from where water is tapped for domestic or other purposes.
