Section 3(1) in Arunachal Pradesh Water Supply Act, 2015
(1)(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;(b)No person shall use or be allowed to use water supply for any purpose other than domestic purpose except with the previous approval of the competent authority.(c)No person shall, without the permission of the competent authority make or cause to be made any connection with the Government main pipeline.(d)Notwithstanding anything contained in any other law for the time being in force or any deed executed under this Act or rules made thereunder, the Government or its officers and employees shall not be liable for any damage or penalty for, discontinuing the supply of water or failure to supply water to any person or to any area if the cause of such failure is beyond the control of the Government, its officers and employees.
