Section 6 in Arunachal Pradesh Water Supply Act, 2015
6. Power to revise the rates of water tariff.
- The Government may, from time to time, by notification, fix the rate or rates of charge on meter basis or on the basis of number of taps installed or number of dwelling units or on the dimension of the service pipe, payable by the consumer for supply of water under this Act and different rate or rates may be fixed for different areas and for different consumers;Provided that the rate of charges for supply of water for purposes other than domestic purposes shall not be less than double the rates charged in respect of water supplied for domestic purposes as may be prescribed.
