Section 184 in Arunachal Pradesh Municipal Act, 2007
184. Prohibition regarding sinking of tube wells or digging of wells etc.
(1)No person shall, except with the prior permission , in writing of the Chief Municipal Executive Officer/ Municipal Executive Officer, sink any tube-well or dig or construct any new well, tank, pond, cistern or fountain in any municipal area.(2)The Chief Municipal Executive Officer/ Municipal Executive Officer may grant such permission, and may issue a licence for the purposes of sub-section (1), on such conditions, and on payment of such annual fee, as the Municipality may, from time to time, specify.(3)If any such work of sinking of tube-well has begun or completed without such permission, the Municipal Executive Officer may, -(a)by notice, in writing, require the owner or the other person, who has done such work to fill up or demolish such work, within such time as may be specified in the notice, and if the work of filling up or demolition is not done within the time so specified, cause the work to be done and realize the expenses therefore from the owner or the person to whom such notice was given, or(b)grant permission to retain such work on such terms and conditions as the Empowered Standing Committee may consider fit to impose.
