Section 19 in Arunachal Pradesh Water Supply Act, 2015
19. Inspection of premises.
(1)Any officer not below the rank of Junior Engineer authorized in this behalf by the competent authority may, between 9 am and 5pm, enter into any premises for the purpose of inspecting any water installation.(2)The power conferred by this section includes power to break open the door/gate where the Executive Engineer or such Gazetted Officer has a reason to believe that water is being misused or used without proper permission.Provided that the power to break open the door/gate shall be exercised only after the owner or any other person in occupation of the premises, if he is present therein, refuses to open the door/gate on being called to do so.(3)If such officer is, at any such time, refused admission into such premises for the purpose and prevented from making such inspection, the competent authority may, after giving the consumer an opportunity of being heard, cutoff the supply of water to that premises;Provided that if any such premises is an apartment in the actual occupancy of a woman who, according to the custom does not appear in public, such officer shall, before entering such apartment, give notice to such woman that she is at liberty to withdraw and afford her every reasonable facility for withdrawing and may then enter the apartment.Chapter - V Notification of water sources and protection of water supply mains and their ownership
