Section 190(1) in Arunachal Pradesh Municipal Act, 2007
(1)Notwithstanding anything contained in this Act, the Municipal Executive Officer may cut off the connection between any waterworks of the municipality and any premises to which water is supplied from such water-works, or may turn off such supply, in any of the following cases, namely :-(a)if the person, whose premises are supplied with water, neglects to pay any sum payable under sub-section (2) of section 172 or sub-section (2) of section 173, when due,(b)if, after receipt of a notice, in writing, from the Chief Municipal Executive Officer/Municipal Executive Officer requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the same to be used in contravention of the provisions of this Act or the regulations made there-under,(c)if the occupier of the premises contravenes the provisions of sub-section (3) of section 172,(d)if the occupier refuses to admit any officer or other employee of the Municipality, duly authorized in that behalf, into the premises for the purpose of making any inspection under this Act or the regulations made there-under,(e)if the owner or the occupier of the premises willfully or tap conveying water from any waterworks of the Municipality,(f)if any pipes, taps, works or fittings, connected with the supply of water to the premises, be found, on examination by the Chief Municipal Executive Officer/ Municipal Executive Officer, to be out of repair to such an extent as to cause so serious a waste of water that, in his opinion, immediate prevention is necessary,(g)if the use of the premises for human habitation has been prohibited under this Act,(h)if there is any water-pipe situated within the premises to which no tap or other efficient means of turning off the water-supply is attached, and(i)if, by reason of a leak in the service pipe or fitting, damage is caused to any public street and immediate prevention is necessary:Provided that-(i)water-supply shall not be cut off or turned off in any case referred to in clause (g) or clause (i), unless a notice, in writing, of not less than seventy-two hours has been given to the occupier of the premises, and(ii)in the case referred to in clause (f) or clause (i), the Chief Municipal Executive Officer/ Municipal Executive Officer may carry out necessary repair to pipes, taps, works, or fittings and recover the expenses thereof from the owner or the occupier of the premises.
