Section 2 in Arunachal Pradesh Water Supply Act, 2015
2. Definitions.
- In this, unless the context otherwise requires-(a)'Act' means the Arunachal Pradesh Water Supply Act,2015.(b)'Assistant Engineer' means, an Assistant Engineer in charge of a Sub-division or equivalent rank of the Public Health Engineering and Water Supply Department.(c)'Chief Engineer' means the Chief Engineer of Public Health Engineering and Water Supply Department.(d)'Competent authority' means and includes Chief Engineer, Public Health Engineering and Water Supply Department or any other officer like Superintending Engineer, Executive Engineer, Assistant Engineer and Junior Engineer of Public Health Engineering and Water Supply Department authorized by him in this behalf.(e)'Consumer' means owner (s) or occupier (s) of any building or premises provided with water connection either by piped connection or by hand pump, tube well or well or tanker by the Public Health Engineering and Water Supply Department.(f)'Consumer of Water' means who uses the water supplied by the department.(g)'Consumers Main' means water pipes which connect Government Main with consumer's premises and includes service pipe and internal plumbing line of the consumer's premises.(h)'Department' means Public Health Engineering and Water Supply Department, of the Government of Arunachal Pradesh.(i)'Executive Engineer' means the Executive Engineer in-charge of a Division in Public Health Engineering and Water Supply Department.(j)'Fire Hydrant' means hydrant fixed on the water main other than the trunk main for affording supply of water for extinguishing any fire;(k)'Government' means the government of Arunachal Pradesh.(l)'Government Main' means water pipeline for the purpose of giving a general supply of water which includes any apparatus used in connection with such a pipe and which is maintained by the Government.(m)'Junior Engineer' means a Junior Engineer of Public Health Engineering and Water Supply Department in charge of a section.(n)'Local Body' means a City Corporation, a Municipal Council or a Village or Nagar Panchayat.(o)'Owner', in relation to any premises, means the person who receives the rent of that premises or who would be entitled to receive the rent thereof if the premises were let, and includes,-(i)'an agent or trustee who receives such rent on behalf of the owner;(ii)'an agent or trustee who receives the rent of, or is entrusted with the management of any premises devoted to religious or charitable purposes;(iii)'a receiver or manager appointed by any court of competent jurisdiction to have the charge of, or to exercise the rights of an owner of said premises; and(iv)'a mortgagee in possession.(p)'Premises' means any land or building and includes-(i)'the garden, land and outhouses, if any, appertaining to a building or part of building; and(ii)'any fitting affixed to a building or part of a building for more beneficial enjoyment thereof.(q)'Public Hydrant' means hydrant meant for supply of water to the public within a local area;(r)'Rules' means any rules made under this Act;(s)'Superintending Engineer' means Superintending Engineer in charge of a Public Health Engineering and Water Supply Department Circle.(t)'Semi Urban' means other District Towns, Sub-Divisional towns, Circle Headquarters which are not yet declared/ notified as Urban Towns by the Government of Arunachal Pradesh.(u)'Section' means a section of the Act;(v)'Service Line' means the portion of consumer main starting from the point where consumer main joins the Government main upto the point in the consumer main where water meter is installed.(w)'Tap' means any outlet or inlet installed for extracting water from consumer pipeline connected to Government water pipeline. Some of specific examples of taps are bibcock, inlet to cistern, shower, stop cock, ball cock fixed at reservoir etc.(x)'Urban' means the State Capital or District Towns declared/notified as Urban Towns by the Government of Arunachal Pradesh.(y)'Water Connection' includes-(i)'any tank, cistern, hydrant, stand-pipe, meter or tap situated on any premises or property and connected with a main or the distribution pipe; and(ii)'the water pipe connecting such a tank, cistern, hydrant stand pipe, meter or tap with such main or distribution pipe;(2)'Water Supply' means a system of providing water to a community for meeting its requirements both domestic and non-domestic, but does not include providing water for irrigation purposes.Chapter - II Provision of water and collection of tariff
