Section 9 in Arunachal Pradesh Water Supply Act, 2015
9. Service line to unauthorized occupants.
(1)When a request of an applicant for grant of water supply to his/her premises, temporarily occupied unauthorizedly, is received in writing, the Executive Engineer may accept the proposal and the person so applying shall, at his/her own cost, provide all service pipe and fittings for carrying out the works, or else he/she shall deposit the money to the concerned Executive Engineer as per the approved estimate, under this Act.(2)Such water supply connection to the unauthorized occupants shall not be treated as the basis for claim for allotment of land and or compensation in the event of eviction/demolition in accordance with due process of law in Urban or Semi-urban areas.
