Section 170(1) in Arunachal Pradesh Municipal Act, 2007
(1)"communication pipe" means-(a)where the premises supplied with water abutts on the part of the street in which the main is laid, and the service pipe enters those premises otherwise than through the outer wall of a building, abutting on the street and has a stopcock placed in those premises and as near to the boundary of that street as is reasonably practicable, so much of the service pipe as lies between the main and such stopcock, and(b)in any other case, so much of the service pipe as lies between the main and the boundary of the street in which the main is laid, and includes the ferrule at the junction of the service pipe with the main, and also includes, -(i)where the communication pipe ends at a stopcock, such stopcock, and(ii)any stopcock fitted on the communication pipe between the end thereof and the main;
