Section 3(2) in Arunachal Pradesh Water Supply Act, 2015
(2)Procedure for water connection-(I)Application for water connection(a)An application for water supply connection from the Government Main shall be made in Form W/S -1 by duly filling in all the requisite information sought therein.(b)Application Forms can be had during office hours from the office of the Executive Engineer, Public Health Engineering & Water Supply Division, on payment of L 10 (rupees ten) only(c)The duly filled up Application Form should be submitted along with the Site plan in the office of the Executive Engineer, Public Health Engineering & Water Supply Division showing following details.(i)All units, such as Kitchen, out house, etc (not attached to the building) where water is proposed to be taken.(ii)All roods, footpath and drains to be crossed by the consumer line.(II)Approval for Water Supply Connection:-(a)After the receipt of the application, the Department shall prepare a Data Sheet in Form W/S-l I and make necessary corrections in site plan, verify data and carry out other necessary scrutiny of the application.(b)The Competent Authority shall thereafter approve the connection point, method of the connection, connection fees to be paid by applicant, water tax and/ or water charges if he is satisfied that the data as sought-for in the Application Form and other procedures have been correctly abided and met by the applicant.
